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Supreme Court Of India

Hon'ble Judge(s): Tirath S. Thakur, Gyan Sudha Misra , JJ

Consumer Protection Act (68 of 1986) , S.2(1)(o)— Service - Activity of offering plots for sale with assurance of development of infrastructure, lay-out approvals etc - Is much more than simple transfer of land on "as is where is" basis - Activity carried on constitutes 'service' - Company carrying on such activity is service provider - Any deficiency or defect in such service would make it accountable before the competent consumer forum at instance of consumers. AIR 2009 SC 1607, Disting. (Para 7 9)