PRAHLAD KUMAR GUPTA Vs. STATE

JUDGEMENT

(1.) BY invoking jurisdiction of this Court, under Article 226 of Constitution of India through this writ petition, the petitioners have challenged jurisdiction of district Consumer Forum Budaun in passing the order dated 2-2-2007 in Consumer complaint No. 306 of 2002, by which the petitioners have been ordered to pay the amount of Fixed Deposit Receipts in favour of Km. Pragya Bharti, Rohit Kumar and akshey Kumar, the complainants of the case and some other persons named in Annexure-3.

(2.) WE have heard learned counsel for the petitioners, learned Standing Counsel for respondent Nos. 1 and 2 and learned counsel for respondent No. 3.

(3.) THE main grievance of the petitioners is that District Consumer Forum (hereinafter called as Forum) has no jurisdiction to intervene in such matters, in which payment of money is involved. The complainants have remedy of filing civil suit for recovery of money if any.