ABHAY MANOHAR SAPRE, J. - (1.) This appeal is directed against the final judgment and order dated 05.01.2009 passed by the National Consumer Disputes Redressal Commission, New Delhi in Revision Petition No. 3268 of 2008 whereby the National Consumer Commission dismissed the Revision Petition.
(2.) Facts of the case and the issue involved in the appeal lie in a narrow compass as would be clear from the narration of the facts stated infra.
(3.) The Punjab Urban Planning and Development Authority (for short called "Authority")-appellant No.1 is the statutory authority created under the Act for the State of Punjab.;