LAWS(NCD)-2004-4-234

DAMRU PRASAD KESARWANI Vs. C K DUBEY

Decided On April 16, 2004
DAMRU PRASAD KESARWANI Appellant
V/S
C K Dubey Respondents

JUDGEMENT

(1.) This is an appeal under Sec.15 of the Consumer Protection Act, 1986 directed against order dated 19.11.2003 passed by District Consumer Disputes Redressal Forum, Raigarh (hereinafter referred to as 'the District Forum' for convenience) dismissing Complaint No.46/1996 filed by one Narayan Prasad Kesarwani.

(2.) One Narayan Prasad Kesarwani, resident Sarangarh had filed a complaint on 26.9.1996 against C. K. Dube, Sub-Engineer, Irrigation Department, Raigarh, Sub-Divisional Officer, Irrigation and Executive Engineer, Irrigation Raigarh before the District Forum, Raigarh. The appellant/complainant has averred that he holds 10 acres of land in village Jhariyapara, PC No.20 Sarangarh. The said fields are irrigated from the Kodar Dam and irrigation charges are collected from him.

(3.) It is averred that he had sown Sarna paddy on those lands in 1995. During the year 1995 he was not provided water for irrigating the Kharif crops in time in the year 1995 although 3 feet deep water was available in the Kodar Dam. Despite personal requests to Shri C. K. Dube, Sub-Engineer (respondent/opposite party No.1) and serving notices through Advocate to respondent Nos.2 and 3 the appellant/complainant could not get any relief.