MAYA DEVI MUKHERJEE Vs. MONORANJAN BASAK

JUDGEMENT

(1.) We have heard the learned counsel for the petitioners and have perused the impugned order dated 30-01-2018 passed by the State Consumer Disputes Redressal Commission, West Bengal (hereinafter referred to as 'the State Commission').

(2.) The facts which are not in dispute are that the Complaint Case No.CC/124/2009 was allowed on contest on 20-08-2010. The opposite parties in the complaint were directed to execute and register the deed of conveyance, to deliver the khas possession of the flat in favour of the complainant and to handover the completion certificate within one month from the date of the order.

(3.) The order dated 20-08-2010 passed by the District Consumer Disputes Redressal Forum, North 24 Parganas, Barasat (hereinafter referred to as 'the District Forum') was challenged by the petitioners by filing an appeal before the State Commission being FA No.546 2010 which was dismissed on 11-01-2013. In the said order, the State Commission has taken note of the fact that one of the respondents, namely, respondent No.1 had expired, but the legal heirs have been duly impleaded and therefore there was no illegality. The relevant portion of the said order of the State Commission is reproduced below: