AGRA DEVELOPMENT AUTHORITY Vs. MITHLESH JAL SINGH PARIHAR

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Agra Development Authority against the order dated 28.12.2017 of the State Consumer Disputes Redressal Commission, U.P., (in short 'the State Commission') in Appeal No.1384 of 2015.

(2.) The brief facts of the case are that the respondent complainant was allotted house by the petitioner and the petitioner handed over the possession to the respondent on 30.7.2006. It is the case of the respondent/ complainant that when she received the possession, there were lot of defects in the house such as the doors and windows were not properly fitted the fittings in the bathroom were all broken etc. The complainant requested the petitioner to rectify the defects, however, the same was not done. The complainant then filed a consumer complainant before the District Consumer District Forum II Agra, (in short 'the District Forum') being CC No.04 of 2008. The District Forum allowed the complaint and ordered the petitioner to repair all the defects within a period of three months. The petitioner preferred appeal before the State Commission being FA No.1384 of 2015, but the same was also dismissed by the State Commission vide its order dated 28.12.2013.

(3.) Hence the present revision petition.