MANOHARAN Vs. SUPERINTENDING ENGINEER TANGEDCO/TNEB

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 02.05.2012 passed in Consumer Complaint No.13 of 2012 by the District Consumer Disputes Redressal Forum, Trichirappalli.

(2.) HEARD both sides.

(3.) BE that as it may, now, this Court is concerned with the fact as to whether under Article 227 of the Constitution of India, necessarily cognizance of this matter should be taken and orders passed?