YOGENDRA BUILDERS Vs. VIDYA PARADISE OWNERS WELFARE ASSOCIATION

JUDGEMENT

(1.) HEARD Sri D. V. Madhusudan rao, learned counsel representing the writ petitioners and the learned Government pleader for Civil Supplies.

(2.) THE writ petition is filed for issuance of writ of certiorari calling for records relating to order dated 16-6-2007 passed in I. A. No. 199 of 2006 in C. C. No. 23 of 2008 on the file of District Consumer Forum-II, visakhapatnam and quash the same being violative of Section 13 (4) (v) of the Consumer protection Act, illegal, and unconstitutional and pass such other suitable orders.

(3.) THIS Court ordered notice before admission on 30-7-2007 and further made the following order :