EXECUTIVE ENGINEER, MAHARASHTRA STATE ELECTRICITY DISTRIBUTION CO LTD , LATUR Vs. DNYANOBA VYANKATRAO PATOLE AND ANOTHER

JUDGEMENT

(1.) The petition is filed to challenge the order made by the State Commission of this State under the Consumer Protection Act, 1986 (hereafter referred to as "the Act") in Appeal No.503 of 2011. By order dated 24th Dec., 2013, the State Commission dismissed the appeal by making the following order:

(2.) In view of the objection taken by the learned counsel for Respondent and reliance placed by him on the observations made by the Apex Court in the case reported as, (Cicily Kallarackal Vs. Vehicle Factory, 2012 8 SCC 524), the learned counsel for Petitioner was asked to make out a case on tenability of the writ petition.

(3.) The learned counsel for Petitioner took this Court through the scheme of the Act. He took this Court specifically through the provisions of Sections 17, 19 and 21 of the Act. The part of provision of Sec. 17 of the Act, which is relevant for the present purpose is Sec. 17(1)(a) and it is as follows: