PADMA CHARAN SAHOO Vs. BLOCK DEVELOPMENT OFFICER

JUDGEMENT

(1.) Opposite-party No.2 dealer is the appellant.

(2.) Grievance of complainants is that appellant is a dealer in essential commodities and is required to supply the essential commodities like sugar to the villagers including complainants. On 20th July, 1991 complainants approached the dealer-appellant for supply of his quota, but in vain. Thereafter complainants made grievance against the appellant before the Block Development Officer but did not get any response. Subsequently when complainants approached the appellant, sugar was supplied but higher price was charged.

(3.) Case of appellant is that on 19th July, 1991 he deposited the money and lifted the sugar on 23rd July, 1991. As he fell ill till 27th July, 1991, he could not open his fair price shop and from next day, i. e.28th July.1991 he started distributing essential commodities including sugar to the villagers as per their requirement. In view of the direction of the Civil Supply Officer that he is to deposit the price of sugar at a higher rate although he had lifted it at an earlier date, appellant had to charge extra price from the consumers. Thus there is no defect in the goods and also there is no negligence in the service rendered.