DELHI STATE &DISTRICT CONSUMER COURTS PRACTITIONER WELFARE ASSOCIATION (REGD ) Vs. LIEUTENANT GOVERNOR

JUDGEMENT

(1.) This writ petition, couched as a public interest litigation, relates to the exercise of jurisdiction by the District Consumer Fora constituted under the provisions of the Consumer Protection Act, 1986.

(2.) The petitioner has placed reliance on the order dated 31st October, 2007 passed by the State Commission, Delhi in Revision Petition No. 07/18 Singh's Dental Hospital v. Amrit Lal Dureja. In this case, a preliminary objection regarding the territorial jurisdiction of the District Forum (South-West) was taken on the premise that the Dental Hospital of the petitioner was located in the territorial jurisdiction of the District Forum (West) whereas the complaint was filed before the District Forum (South West).

(3.) The writ petitioner has relied on other orders of the State Commission passed thereafter placing reliance on the decision dated 31st October, 2007 holding that Delhi was one district for the purposes of the territorial jurisdiction of the District Forums.