BSES YAMUNA POWER LIMITED Vs. R R AUTO

JUDGEMENT

(1.) Petitioner which was the Opposite Party before the District Consumer Disputes Redressal Forum (for short, the District Forum) has filed this Revision Petitioner challenging the legality of the Order passed by the State Consumer Disputes Redressal Commission (for short, the State Commission) in Appeal No. 836/06 whereby the State Commission has disposed of the Appeal filed by the Petitioner holding that "other charges" mentioned by the District Forum in its Order dated 22.2.2003 means and include the "development charges".

(2.) Facts giving rise to this Revision Petition are as under:

(3.) On 3rd January 2001 Respondent filed the complaint under Section 12 of the Consumer Protection Act, 1986 (for short, the Act) against the Petitioner being complaint No. 59/2002. In the complaint, Respondent made the following averments: