G.U. WANKHEDE Vs. A.M. MANDAL

JUDGEMENT

(1.) V .K. Patil, Member. 1. This appeal is directed against order dated 24.02.2011 of the District Consumer Disputes Redressal Forum Raipur (C.G.) (herein after referred for short as ''District Forum '') in Complaint Case No.375/2010, whereby complaint of the appellant herein, has been dismissed.

(2.) BRIEFLY stated facts of the case are that the complainant had applied for booking of a house with O.P./Housing Board in its Dindayal Avas Yojna under scheme of low income group after having deposited registration charges Rs.51,000/ - and in turn he was allotted a house no.LIG -299/13 Block/3rd floor by O.P. of which registered sale deed was executed on

(3.) LEARNED District Forum having perused the documents produced before it and heard arguments advanced by parties, dismissed the complaint.