S.LAXMINARAYANA Vs. TAHSILDHAR, PRODDATUR MANDAL KADAPA DIST.

JUDGEMENT

(1.) This is an appeal preferred by the unsuccessful complainant against the order of the Dist. Forum in dismissing the petition filed u/s 27 of the Consumer Protection Act against the respondents for not complying the order.

(2.) The complainant filed a complaint against the Tahasildhar and Mandal Surveyor respectively alleging that he got Ac. 0.96 cents of land joint property in S.No. 266-C3 at Produttor by way of succession along with Mallela Lakshumma. When he applied and paid Rs. 250/- by way of challan for effecting sub-division by metes and bounds of the land the Tahsildhar directed the Mandal Surveyor to survey the land but to no avail. Thereupon he filed the complaint for a direction to effect sub-division of the land.

(3.) The respondents did not choose to contest and remained ex-parte.