GENERAL MANAGER SOUTHERN RAILWAY MADRAS Vs. STATE CONSUMER PROTECTION DISPUTES REDRESSAL COMMISSION R K MUTT ROAD MYLAPORE MADRAS

JUDGEMENT

(1.) 1. When the miscellaneous petitions came up for hearing, by consent of both parties the main writ petition itself is taken up for disposal.

(2.) THE short point that arises for consideration in this writ petition is whether the State Consumer Disputes Redressal Commission (in short, State Commission) has got jurisdiction to pass an order modifying the order of the District Consumer Disputes Redressal Forum (in short, District Forum) to supply water in the first and second Class compartments in the Southern Railway in separate containers.

(3.) HOWEVER, considering the facts and circumstances of the case and also having given due consideration to the arguments of the parties on both sides, the last portion of the order of the District Forum which imposed a punishment for default of the compliance of the order will stand stayed till the petitioner takes appropriate proceedings before the National Commission. HOWEVER, there will be no order as to costs in this writ petition.