RKDF INSTITUTION Vs. PAVAN PRATAP SINGH

JUDGEMENT

(1.) ISSUE a writ in the nature of prohibition directing the District Forum Consumer Protection, Bhilwara (Rajasthan) not to proceed further with complaint No. 118/2011 Pavan Pratap Singh Rajput vs. Vice Chancellor.

(2.) A writ in the nature of certiorari quashing the complaint No. 118/2011 pending before District Forum Consumer Protection, Bhilwara (Rajasthann).

(3.) THE matter relates to quashing a complaint filed before the District Forum Consumer Protection, Bhilwara (Rajasthan) The contention of the petitioner is that the aforesaid forum is having no jurisdiction to entertain the complaint and the complaint case filed before it bearing No. 118/2011 is not maintainable. It appears that the cause of action arose at Bhilwara where the complaint has been filed against the petitioner. The grievance of the petitioner can be redressed if an objection is filed before the forum about territorial jurisdiction. If the objection is decided against the petitioner by the District Forum Consumer Protection, Bhilwara then the petitioner is having efficacious alternative, statutory remedy of filing appeal against the aforesaid order.