ARAJPATRIT RAJYA KARAMCHARI BHAWAN NIRMAN SAHAKARI SAMITI LTD Vs. REGISTRAR CO OPRATIVE SOCIETIES RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been tiled with tht prayer that the Consumer Protection Forum, District Ajmer, which has passed the impugned order dated 21-10-92 has no jurisdiction to entertain the complaint of a member of a cooperative society with regard to cancellation of his membership and consequently non-allotment of land.

(2.) The Consumer Protection Act, 1986 provides under section 3 that the provisions of this Act shall be in addition to and not in derogation of the provisions of any other law for the time being in force. The jurisdiction of the District Forum has been prescribed under Section 11 which provides to entertain complaints where the value of goods or services and the compensation, if any, claimed, does not exceed rupees one lakh then a complaint can be instituted in a district forum Under section 17 the jurisdiction of the State Commission was to entertain compensats where the value of the goods or services and the compensation, if any, claimed exceeds rupees one lakh but, does not exceed rupees ten lakh. The order passed by the district forum are subject to appeal before the State Commission.

(3.) The jurisdiction of National Commission under Section 21 is to entertain complaints where the value of goods or services and compensation, if any, claimed exceeds rupees ten lakh and appeals the order of any State Commission