JANHIT SAMAJIK NYAY & SAMITI Vs. MCD (W)

JUDGEMENT

(1.) UNDER the garb of Consumer Voluntary Association, the appellant Engineer Vijay K. Bansal filed the instant complaint before the District Forum.

(2.) VIDE impugned order dated 28.6.2008, the District Forum at the stage of admission had dismissed the complaint on the ground that JSNKS i.e. the voluntary organization is not recognized by Ministry of Civil Supplies, Consumer Affairs and Public Distribution. As per Explanation, provisions of Section 12(1)(b) of the Consumer Protection Act, the "recognized Consumer Association" means any voluntary consumer association registered under the Companies Act, 1956 (1 of 1956) or any other law for the time being in force.

(3.) THE appellant claims that the Association is registered under Registrar, Co -operative Societies of Government of NCT of Delhi. The District Forum has dismissed the complaint on the premise that JSNKS does not fall within the list of a recognized consumer associations which is published in its Directory by Ministry of Civil Supplies, Consumer Affairs and Public Distribution, Krishi Bhavan, New Delhi. It is not the requirement of law that recognized voluntary associations should figure in the list published by the Ministry of Civil Supplies that it should registered either under the Companies Act, 1956 or any other law for the time being in force which include the Societies Registration Act.