AKHIL BHARTIYA UPBHOKTA CONGRESS Vs. BHARTI TELENET LIMITED

JUDGEMENT

(1.) This appeal under Sec.15 of the Consumer Protection Act, 1986 (for short "c. P. Act") is by complainant-Akhil Bhartiya Upbhokta Congress, Bhopal a Voluntary Consumer Organization whose complaint against Bharti Telenet Limited a company providing telephone services to its subscriber, has been dismissed by District Consumer Disputes Redressal Forum, Bhopal vide order dated 24.1.2002 passed in Case No.480/99.

(2.) The complaint was more or less like a public interest litigation without there being any specific consumer (s) coming forward before the Forum below. No written authority authorising the complainant-organization to file complaint on his or their behalf, was filed with the complaint. The complaint was also not verified nor any affidavit in support thereof was filed. There is only passing reference of one Ranjit Automobile, Bhopal, a subscriber of the respondent-company whose proprietor also belatedly (after more than a year) filed an affidavit in support of the complaint. We are afraid, complaint was not in accordance with the provisions of the C. P. Act, and the rules framed thereunder.

(3.) Procedural flaws apart, the complaint was devoid of any merit even otherwise and has been rightly dismissed by the Forum below.