G M TELECOMMUNICATION BSNL Vs. SWAPAN KUMAR

JUDGEMENT

(1.) This writ petition, made under Article 226 of the Constitution of India, puts to challenge the order, dated 23-08-2011, passed by the learned State Consumer Dispute Redressal Commission (in short, 'the State Consumer Commission'), Tripura, in Appeal No. FA 24 of 2011, whereby by the learned Commission has directed the petitioners to pay to the respondent herein Rs. 25,000/-, as compensation, with further direction that the respondent's telephone connection be restored within a period of 15 days. With the directions, so issued, the State Consumer Commission allowed the appeal, with cost of Rs. 5,000/-, cost being payable to the Legal Aid Account of the Commission.

(2.) I have heard Mr. P. K. Biswas, learned Senior Assistant Solicitor General, for the petitioners, and the respondent, Mr. Swapan Kumar Bhattacharyya, who has appeared in person.

(3.) The writ petition has been resisted, at its threshold, by the respondent on the ground that the writ petition is not maintainable inasmuch as remedy, in the form of appeal to the National Commission is available, in terms of Section 19 of the Consumer Protection Act, 1986 (in short, 'the CP Act'), to a person, who is aggrieved by the order of the State Consumer Commission.