KONGARA ANANTH RAM Vs. TELECOM DISTT.ENGINEER, MAHABUBNAGAR

JUDGEMENT

(1.) THIS is a revision petition against the order dated 21st of April of 1990 of the State Commission Andhra Pradesh.

(2.) THE petition was originally fixed for hearing on 22nd of August of 1990 but was adjourned to the 11th of October, 1990 due to the absence of petitioner. The petitioner is absent today also and he has not cared to inform the Commission as to why he could not attend the proceedings of date. He had been duly served with notices of the hearing on 22nd August, 1990 and 11th October, 1990.

(3.) THE powers of the Commission in Revision are severely limited under Section 21 of the Consumer Protection Act. It has not been established in this case that there has been any improper or illegal exercise or failure to exercise jurisdiction vested in the District Forum and the State Commission. This Commission has, therefore, no power to interfere in this case. The Revision Petition stands dismissed.