ROSHAN LAL Vs. AGRICULTURE DEVELOPMENT OFFICER & OTHERS

JUDGEMENT

(1.) Present appeal has been filed against the order dated 01.12.2012, of learned District Consumer Redressal Forum, Mandi, whereby appellant's complaint, under Section 12 of the Consumer Protection Act, 1986, which he filed against the respondents, has been dismissed.

(2.) Appellant filed a complaint, under Section 12 of the Consumer Protection Act, 1986, seeking a direction to the respondents to pay subsidy, in terms of the scheme of State Government, which said that a farmer, who purchases a tractor, will be entitled for certain amount of money, as subsidy. Respondents did not pay the subsidy money to the appellant, on the ground that tractor was purchased by him for commercial purpose and that under the scheme subsidy was payable only if a farmer purchased the tractor exclusively for agricultural purpose.

(3.) Complaint was dismissed by the learned District Forum, vide order dated 01.12.2012. Copy of the order was supplied to the counsel, engaged by the appellant on 05.12.2012. Appeal was filed on 24.03.2014 and thus being barred by limitation by more than one year, an application, i.e. M.A. No.223/2014, for condonation of delay, has been moved. In the application, it is stated that though the copy was supplied to the counsel on 05.12.2012, the said counsel sent the intimation of dismissal of complaint by ordinary post, which was not received by the appellant and that it was only in the month of February, 2014, when the appellant visited the office of his counsel that he came to know about the complaint having been dismissed. Prayer is opposed by the respondents.