TANMOY PATRA Vs. PRIYANKA ADHIKARY AND ORS.

JUDGEMENT

(1.) Challenging the legal pregnability of the Order No. 11 dated 04.09.2015 passed by the learned District Consumer Redressal Forum, Purba Medinipur in Consumer Case No. 47 of 2015, the petitioner has filed this revisional application under Article 227 of the Constitution of India read with Sec. 115 of the Civil Procedure Code.

(2.) According to the petitioner, the learned District Consumer Redressal Forum has passed the impugned order without any application of mind and did not consider its jurisdiction under Sec. 12A.

(3.) In the application under Article 227 of the Constitution of India, the petitioner contended that learned Forum ought to have considered the facts in its proper perspectives and to consider that the case is not maintainable under the West Bengal (Regulation of Promotion of Construction and Transferred by Promoters) Act, 1993.