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Judgment
-IN the light of the decisions rendered by us in U.P. Avas Evam Vikas Parishad v. Garima Shukla & Ors., I (1991) CPJ 1 (NC) - First Appeal No. 5 of 1989 dated 27th July, 1989 and First Appeal No. 6 & 7 1989 U.P. Avas Evam Vikas Parishad, Lucknow v. C.P. Sharma, I (1991) CPJ 7 (NC) dated 8th November, 1989, the contention raised by the appellant that the State Commission, U.P. acted without jurisdiction in entertaining and adjudicating upon the complaint preferred by the Respondent has only to be rejected. We do so.
ON the merits of the case, notwithstanding the persuasive arguments advanced by the learned Counsel for the appellant, we do not find any error of fact or law in the order passed by the State Commission. No miscarriage of justice has also resulted from the order of the State Commission. In the circumstances, we decline to interfere with the impugned order of the State Commission. This appeal is, accordingly, dismissed. There will be no order as to costs. Appeal dismissed.