BIJNOR GAS AGENCIES Vs. NARENDRA SINGH

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 29.5.1998 passed by District Consumer Forum, Bijnor in Complaint Case No.325/1997.

(2.) The facts of the case stated in brief are that the complainant booked a gas connection with Bijnor Gas Agency in the year 1983-84. On the ration card, stamp was fixed giving the number as 4160. The entry of this fact was also made in the register by the gas agency. In spite of several reminders, the gas connection has not been released to the complainant even though the gas connection has been released to other persons. The complainant was told by the gas agency that connection numbers from 2120 to 4478 have already been transferred to V. S. M. Gas Agency. Hence it has been made opposite party No.2.

(3.) Opposite party No.1, Bijnor Gas Agency has alleged that booking No.4160 was given to one Daya Shankar Shukla, Nai Basti, Bijnor whose ration card number is 152508. At that time a red slip was also given after fixing a stamp to the persons concerned alongwith the ration card. From the papers, it was advertised that those persons to whom red slips have been issued should get their firm booking slip but the complainant did not do so. If any other person has obtained gas connection on that slip, then the answering opposite party is not liable for the same.