RAJASTHAN HOUSING BOARD Vs. GURURAJ PRASAD SHARMA

JUDGEMENT

(1.) This revision petition has been filed by the petitioners Rajasthan Housing Board & anr. against the order dated 01.05.2018 of the State Consumer Disputes Redressal Commission, Rajasthan, (in short 'the State Commission') passed in First Appeal No.1097 of 2017.

(2.) Brief facts of the case are that the respondent/ complainant applied for general registration scheme for allotment of MIG-II house in the year 1980 on hire-purchase mode and deposited Rs.4600/- as registration amount. Opposite parties issued reservation letter dated 30.10.1993 to complainant demanding seed money Rs.40,000/- which complainant failed to deposit. On 1.6.2000, the complainant's registration was cancelled on non-payment of seed money. On 05.12.2007, complainant submitted a representation to restore his registration and accordingly he had to pay Rs.1,15,000/- which the complainant paid. The complainant's name was added to the lottery and he was issued MIG house on 28.12.2011. Complainant requested to allot independent flat instead of flat allotted on 28.12.2011. The complainant filed a consumer complaint before the District Consumer Disputes Redressal Forum Jaipur-II, (in short the 'District Forum'), which was allowed vide its order dated 16.08.2012 as follows:-

(3.) Aggrieved with the above order of the District Forum, the opposite parties/petitioners filed an appeal before the State Commission. The State Commission vide its order dated 01.05.2018 passed the following order:-