RAM SAINI Vs. SURABHI FORESTS I LIMITED

JUDGEMENT

(1.) The present petition, filed by the petitioner, under Sec.17 (1) (b) of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') is directed against order dated 21.7.2003 and subsequent order dated 29.8.2003 passed by District Forum (North-West) in Complaint Case No.372/2002 - entitled Shri Sri Ram Saini V/s. Surabhi Forests (I) Limited and Anr.

(2.) The facts, relevant for the disposal of the present petition, lie in a narrow compass. The petitioner, Shri Sri Ram Saini, had filed a complaint under Sec.12 of the Act before the District Forum against the respondents. The learned District Forum vide order dated 21.7.2003, being also impugned in the present proceedings, had closed the evidence of the petitioner/complainant. Thereafter the petitioner/complainant had filed an application for the recall/review of order dated 21.7.2003. That application has been rejected by the learned District Forum vide order dated 29.8.2003 on the ground that the District Forum had no powers to review its own orders.

(3.) Feeling aggrieved, the petitioner has filed the above mentioned petition under Sec.17 (1) (b) of the Act.