M M DEEPA Vs. CONSUMER DISPUTES REDRESSAL FORUM

JUDGEMENT

(1.) The petitioner is an Advocate, who feels aggrieved by the adverse observations made against her, by the 1st respondent Consumer Disputes Redressal Forum, Kannur, in an order passed by it. Seeking to quash those adverse remarks, this Writ Petition is filed. The brief facts of the case are the following:

(2.) The petitioner, who is also a Government Pleader, was appearing for the Kerala State Housing Board in OP No. 426/00 on the file of the Consumer Disputes Redressal Forum, Kannur. The said O.P. was allowed by the Forum by Ext.P1 order dated 24.11.2004. The operative portion of the said order reads as follows:

(3.) When the Housing Board failed to implement the said direction, the complainant filed EP No. 15/05, praying to issue arrest warrant against the Assistant Secretary of the Housing Board, for not obeying the above quoted direction. The said execution petition was disposed of by Ext.P2 order, by the Forum, on 19.08.2004. The prayer for issuing arrest warrant against the Secretary was rejected, but, it was ordered to take revenue recovery steps for realising the compensation of Rs. 5,000/- and the litigation expenses of Rs. 500/-. While disposing of the E.P., the Forum made the following observations against the petitioner: