ORISSA CONSUMERS ASSOCIATION Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Orissa Consumers' Association has filed the present writ application seeking relief as under :-

(2.) This is a comprehensive writ petition seeking direction of this Court to provide a proper infrastructure and to release funds to implement the entire scheme for success of the Consumers Disputes Redressal Forums.

(3.) It is alleged that opposite party Nos. 1 and 2, respectively the State of Orissa represented through its Secretary in the Food and Civil Supplies Department, and the Director of Consumers Affairs in the Department of Food, Supplies and Consumers' Welfare of the Government of Orissa, have not properly discharged their statutory duties and obligations to fulfil the object of the Consumers' Protection Act. It is placed on record that in spite of specific direction of this Court in O. J. C. No. 9754 of 1993 disposed of on 6-7-94 and the decision of the Hon'ble Supreme Court dated 8-9-93, reported in AIR 1993 SC 1403, the opposite parties have not taken proper steps to comply with the directions as indicated therein and are alleged to have taken up the matter in a very casual manner and have wilfully disobeyed the directions.