M. JAMALUDEEN Vs. DISTRICT CONSUMER DISPUTE REDRESSAL COMMISSION

JUDGEMENT

(1.) This writ petition is filed with the following prayers:-

(2.) The main prayer in this writ petition is to issue a writ of prohibition or any other order prohibiting respondent no.1 from continuing with the proceedings in Ext.P1 complaint against the petitioner. The 1st respondent is the District Consumer Dispute Redressal Commission represented by its President, Kollam. This Court in Controller of Examinations, Kannur and Another vs Sreya.N (2021(5) KHC 537) considered the maintainability of these type of writ petitions in detail and observed that this Court need not entertain such writ petitions. It will be better to extract the relevant portion of the judgment. Paragraph 5 and 6 of the said judgment reads as follows:-

(3.) In the light of the above decision, I am of the considered opinion that this writ petition is not maintainable. The petitioner is free to agitate all the contentions raised in this writ petition before the 1st respondent or before the Kerala State Consumer Redressal Forum, in accordance with law. Granting liberty to raise all these contentions before the competent authority, this writ petition is dismissed.