THE A.P. CO-OP. HOUSING SOCIETIES FEDERATION LIMITED Vs. THE A.P. STATE CONSUMER DISPUTES REDRESSAL COMMISSION

JUDGEMENT

(1.) THIS review petition is filed by the petitioner in W.P. No. 13469 of 2013 seeking review of the order of the Division Bench dated 31.07.2013.

(2.) BY the aforesaid order, the Division Bench declined to entertain the writ petition filed by the petitioner challenging the order of the A.P. State Consumer Dispute Redressal Commission, Hyderabad in F.A. No. 909 of 2010 dated 23.08.2012 and petitioner was relegated to effective alternative remedy of appeal to the National Commission under Section 21 of the Consumer Protection Act, 1986. The Division Bench also relied upon the ratio of the decision of the Supreme Court in Om Prakash Saini v. DCM Ltd. : (AIR 2010 SC 2608) and recorded that there is no compelling circumstance to bypass the said statutory remedy and entertain the writ petition.

(3.) THE contentions raised by the learned counsel for the petitioner based on the above aspect give rise to following points for consideration: