UNION OF INDIA Vs. B M ELECTRIC PRESS

JUDGEMENT

(1.) Head Shri Lal Ji Sinha, learned counsel appearing for the petitioners. Despite being duly served, the respondents have not put in appearance to contest the petition

(2.) The order dated 8th June, 1992 passed by the District Consumer Redressal Forum, Aligarh, the respondent No.2, established under the Consumer Protection Act, 1986, hereinafter called the Consumer Protection Act, purporting to allow the Claim Petition No.323 of 1991 M/s B.M. Electric Press, Aligarh Vs. Union of India and another, is under challenge in this petition under Article 226 of the Constitution of India

(3.) Learned counsel of the petitioners contends that the impugned order is totally without jurisdiction in view of the provisions of Section 15 of the Railway Claims Tribunal Act, 1987, hereafter called the Railway Claims Tribunal Act.