- (1.)These revision petitions arise out of the common order of State Commission involving same question of law; hence, decided by common order.
(2.)These revision petitions have been filed by the petitioner against the order dated 7.7.2012 passed by the M.P. State Consumer Disputes Redressal Commission, Bhopal (in short, 'the State Commission') in Appeal Nos. 368 to 373 and 636 to 645 of 2012 M/s. Spring Travels Pvt. Ltd. Vs. Yunus Khan & anr., M/s. Spring Travels Pvt. Ltd. Vs. Mohd. Shafique Ansari & Anr., M/s. Spring Travels Pvt. Ltd. Vs. Gulam Hussain Ansari & Anr., M/s. Spring Travels Pvt. Ltd. Vs. Altaf Hussain & Anr., M/s. Spring Travels Pvt. Ltd. Vs. Mohd. Mukhtiar Khan & Anr., M/s. Spring Travels Pvt. Ltd. Vs. Haneef Mohammed & Anr., M/s. Spring Travels Pvt. Ltd. Vs. Navneet Kumar Sharma & Anr., M/s. Spring Travels Pvt. Ltd. Vs. M.A. Shaikh & Anr., M/s. Spring Travels Pvt. Ltd. Vs. S.R. Patwa & Anr., M/s. Spring Travels Pvt. Ltd. Vs. Atul Kumar & Anr., M/s. Spring Travels Pvt. Ltd. Vs. Ajit Kumar & Anr., M/s. Spring Travels Pvt. Ltd. Vs.Sunil Kumar Verma & Anr., M/s. Spring Travels Pvt. Ltd. Vs. Rajeev Bhatt & Anr., M/s. Spring Travels Pvt. Ltd. Vs. S.G. Goswami & Anr., M/s. Spring Travels Pvt. Ltd. Vs. Susheel Kumar Sharma & Anr., M/s. Spring Travels Pvt. Ltd. Vs. Rajendra P. Vorana & Anr.
by which, while dismissing appeal, order of District Forum allowing complaint was upheld.

(3.)Brief facts of the case are that complainant/respondent No.1 under Leave Travel Concession scheme of the Government got booked return air tickets for themselves and for their family from Indore to Delhi and Delhi to Baghdora and back to Indore. Complainants paid full amount to OP No. 1/Respondent No. 2. Complainants along with their families reached Delhi, but on reaching Delhi came to know that OP No. 1/petitioner has cancelled return tickets for Delhi-Baghdora-Delhi and has taken back refund of the amount. It was further alleged that OP No. 1 got booked tickets from OP No. 2. As tickets were cancelled, complainants along with their family had to return back to Indore and had to return entire LTC amount along with interest to the Government. Inspite of notice, OPs have not have refunded the amount. Alleging deficiency on the part of OPs, complainants filed separate complaints claiming refund of amount and compensation. OPs did not appear before District Forum and they were proceeded ex-parte. Learned District Forum after hearing complainant allowed complaints and directed OPs jointly and severally to return ticket charges with 8% p.a. interest and further allowed Rs.5,000/- for mental agony and Rs.1,000/- as cost of litigation. Appeal filed by OP No. 1 was dismissed by learned State Commission vide impugned order against which, these revision petitions have been filed along with application for condonation of delay.