VISHWANATH GANGADHAR PATANKAR Vs. AVADHOOT GAS AGENCY, MIRAJ

JUDGEMENT

(1.) These two appeals are directed against the impugned order/award dated 16/08/2008 passed in consumer complaint No.250/2008 Vishwanath G. Patankar V/s. Avdhoot Gas Agency and another by District Consumer Forum Sangli (in short Forum below).

(2.) Org. complainant-Vishwanath G. Patankar (appellant in A-1256/2008 and respondent No.1 in Appeal No.1257/2008 is a consumer of B.P.C.L. supplying L.P.Gas and his consumer Number is 17358. Org. O.P.No.1-Avdhoot Gas Agency (appellant in Appeal No.1257/2008 and respondent No.1 in Appeal No.1256/2008) is one of the dealer to supply LPG gas of B.P.C.L. O.P.No.2-Collector, Sangli (respondent No.2 in both the appeals) is the revenue head and controlling authority as per Essential Commodities Act 1955, L.P.G. [Regulation Supply & Distribution] Order 2000 for revenue district Sangli, Maharashtra State. It is the grievance of complainant-Vishwanath Patankar that O.P.No.1-Avdhoot Gas Agency do not register request for new cylinder unless 21 days expired from the date of last supply of cylinder. This is according to the complainant amounts to deficiency in service and practicing unfair trade practice.

(3.) As far as O.P.No.2/Collector, Sangli is concerned, it is the grievance of complainant that said authority failed to take action against O.P.No.1 when above referred fact was brought to his notice and on the contrary, O.P.No.2 supported action of O.P.No.1 for not registering request for new gas cylinder in the above referred circumstances. Therefore, consumer complaint is filed for relief to give directions not to refuse request for registration of new gas cylinder unless 21 days period is expired, supra; to supply new gas cylinder within 48 hours as per Adarsh Gas Pranali (Pranali in short); to give direction to O.P.No.2 to file a criminal complaint against O.P.No.1; to give direction to O.P.No.2-Collector to take action against all the Gas Supply Agencies, who failed to follow Pranali; and further claimed Rs.1,000/- as compensation towards mental torture from each of the O.Ps.