M.B.NAGAKUMAR Vs. S.R.RAVI KUMAR

JUDGEMENT

(1.) Petitioner, a builder by occupation, is knocking at the doors of writ court for assailing the order dtd. 3/7/2023 whereby, NBW has been issued followed by its re-issuance on 31/1/2024 by the Karnataka State Consumer Disputes Redressal Commission, Bangalore, in Execution Case i.e., E.A.No.2/2023.

(2.) Learned counsel for the petitioner argues that in the Execution Proceedings of the kind, issuance of NBW is uncalled for and that the Commission failed to see the repercussions of NBW on the liberties of citizens like the petitioner. He also took the court through the pages of Paper Book to buttress his point. Learned counsel appearing for the 1st respondent-Consumer per contra resists the petition making submission in justification of the measures take by the Commission in the subject Execution Proceedings. He emphasizes that his client has served Indian Navy for more than a decade and that despite making full payment, the subject flat has been sold to a third party, with no justification whatsoever.

(3.) Having heard the learned counsel for the parties and having perused the Petition Papers, we decline indulgence in the matter for the following reasons: