BASTAR JILA UPABHOKTA SANRAKSHAN SAMITI Vs. GENERAL MANAGER DISTRICT TRADE AND INDUSTRIES CENTRE, JAGDALPUR

JUDGEMENT

(1.) (i) The first revision petition (no. 2758 of 2010) is directed against the interim order dated 02.03.2010 of the Chhattisgarh State Consumer Disputes Redressal Commission, Raipur (in short, 'the State Commission') by which the State Commission, while dealing with the appeal filed by Ms. Savita Bhattacharya against the orders dated 25.11.2009 and 07.12.2009 of the District Consumer Disputes Redressal Forum, Jagdalpur (in short, 'the District Forum'), directed Rajendra Srivastava, claiming to be the President of the Bastar Jila Upabhokta Sanrakshan Samiti (a nongovernmental organisation reportedly assisting consumers in the locality in enforcement of their rights) not to appear before the State Commission because the State Commission found him to be a 'professional representative', attracting the restraining provisions of the Consumer Protection Regulations, 2005 (hereafter, 'the Regulations').

(2.) (i) It is seen that Savita Bhattacharya (hereafter, 'the complainant') had filed a complaint before the District Forum against the General Manager, District Trade and Industry Centre (DTIC), Jagdalpur alleging deficiency in service on the part of the latter in the allotment of an industrial plot to her.

(3.) It is useful to reproduce the order dated 02.03.2010 of the State Commission: