State Consumer Disputes Redressal Commission
Smt. B. Leelavathi vs Bwssb on 20 December, 2025
\-
O-tt-?oz5
Aptrc-"&l - b.Id.!i- \^\".lio C1.ra^.us
0-n*ar.+:' &7rc (ln'd^ - ^1
- Fa ua*
oral: Hon'blB President R'N9Al2024
ORDER
Case is called out.
Learned counsel for the Review Appellant is present.
Post the matter for hnal hearing by 20l12l2025.
gd" dEnt
SM Lady Member
&s - t&-Aolr
a,f,; Ye,n (1nilr^,v4 ^
fr$p*,i^'o i \*f+llo, fi ,
ti^'ri.1
4,1p,"t
Oral: Hon'ble President RAl98l20.24
ORDTR
Case is called out. Learned Counsels for both sides are present. Heard.
This Review Application is filed against the dismissal order of appeal in .A/ 453/2O2O dtd.07.08.2024 passed by this Commission:
Rk /q*/a,qr, Sec.50 of Consumer protection Act, 20t9 contemplate" only correction of clerical/ typographical error.
It is the submission of l,earned Counsel Appellant/Complainant that, adverse order is passed in view of the observation made by this Commission tbat "th.e Complainant has built the multi-storied building ansisting of Ground. & Four floors without sanctioned. plan from BBM?". Today Learned Counsel for Appellant/Complainant files memo along with copy of the "building sanction plan" and also photographs of existing building. These documents ought to have produced in original complaint before the District Commission. But the sarne r /as neither produced in the complaint nor in the appeal. On the basis of new documents order cannot be reviewed. Hence remedy is opened to the Complainant to file an appeal before Hon,ble NCDRC invoking Sec.Sl of Consumer protection Act, 2019. In that view of the matter, Review Application is dismissed with a liberty to Appellant/Complainant to file appeal before Honble NCDRC.
NS
lo @nt