A GURUNATHAN Vs. K NATARAJAN

JUDGEMENT

(1.) INVEIGHING the order dated 05.05.2011 passed by the State Consumer Disputes Redressal Commission, Chennai, in C.M.P.Sr.No.563/2011 in C.M.P.No.1509 of 2010 in F.A.No.483 of 2007h in C.O.P.No.300 of 2003, this civil revision petition is focussed.

(2.) HEARD the learned counsel for the petitioner.

(3.) INSTEAD of approaching the National Commission under the Consumer Protection Act, the petitioner invoked Article 227 of the Constitution of India on the ground that the order passed by the State Consumer Disputes Redressal Forum in refusing to extent the time to comply with the order was to be set aside, as according to him, such an order is having no legs to stand. He would also cite the following decisions: