Rajasekhar Mantha, J. - (1.) The writ-petitioner submits that he has made full payment for a flat unit in a Housing Cooperative Society called Jadavpur Land and Housing Society Limited. The payment according to the writ-petitioner in full of Rupees twenty-three thousand and odd was made in the year 1989. The writ-petitioner further submits that despite payment, he has not been given possession of the said flat unit and the same has been allotted to a third party. He also submits that he has been successful in initiating a proceeding against the society before the Consumer Forum under the Consumer Protection Act, 1986.
(2.) The remedy of the petitioner is available before the Consumer Forum under the Consumer Protection Act, 1986 subject to its provisions of limitation.
(3.) The writ-petition being WP 1801 (W) of 2015 is, therefore, dismissed.;