ARJUN PRASAD DUBEY Vs. PRESIDENT

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Arjun Prasad Dubey against the order dated 21.06.2016 of the State Consumer Disputes Redressal Commission, Chhattisgarh, (in short 'the State Commission') passed in First Appeal No.FA/2016/19.

(2.) The brief facts leading to this revision petition are that the petitioner entered into an agreement to sell with the respondent opposite party for a plot of land admeasuring 4000 square feet @ Rs.2/- per square feet. This agreement was entered into between the parties in the year 1987. When the possession was not given by the opposite party, the complainant represented before the Dy. Registrar of Co-operative Societies who ordered refund of the deposited amount or to allot a plot in the new scheme. The opposite party sent a letter of refund of the deposited amount on 31st October 1990 in compliance of the order of the Deputy Registrar. The opposite parties sent the money order dated 29th July, 1991, however, the same was returned by the complainant on 6th September, 1991. It is the allegation of the complainant that when the opposite party was contacted, it was promised to the complainant that the plot will be offered once the development proposal is approved by the Town and Country Planning Department. As per the information of the complainant this permission was received in the year 2007, however, no intimation was given to the complainant by the opposite party. The complainant then again represented to the opposite party for the registry of the said plot but the complainant received no reply from the opposite party. Complainant then tried to get some information under the RTI Act in respect of the status of the said land and the same was received only in the year 2014. The complainant then filed a consumer complaint before the District Forum, which was dismissed on account of being barred by limitation. The complainant then preferred an appeal before the State Commission and the State Commission dismissed the appeal vide its order dated 21.06.2016.

(3.) Hence the present revision petition.