HAREKRISHNA BISWAS Vs. H.D. NAUTIYAL

JUDGEMENT

(1.) Dr. Harekrishna Biswas has filed the present consumer complaint against Sh. H.D. Nautiyal, the then Registrar of NCDRC, Sh.S.Hanumantha Rao, Deputy Registrar, Secretary to the Union of India, Department of Consumer Affairs, Ministry of Consumer Affairs, Food & Public Distribution and the Chairman of Central Protection Council seeking several reliefs including the compensation of Rs.6,00,000/- per day we.f. 04.03.2013 till the date of payment with compound interest of 24% per annum. The consumer complaint was filed on 27.11.2013. Therefore, the relief claimed amounts to more than Rs.12 crores.

(2.) The complaint is not happily worded. However, on reading of the complaint, it appears that complainant had filed two petitions describing those as revision petitions under section 21 (b) of the Consumer Protection Act, 1986 (in short 'the Act') on 09.11.2012 and 03.12.2012 respectively which were received by the Registry of this Commission vide diary numbers 21966 and 23235 of year 2012. Grievance of the complainant is that opposite parties no. 1 & 2 deliberately registered those petitions as appeals and not the revision petitions and they did not give proper receipt having received those petitions from the complainant.

(3.) The complainant also alleged that on 04.03.2013, he visited the Registry of this Commission for filing one other revision petition but the opposite parties no. 1 & 2 declined to accept said revision petition. Thus, the complainant was compelled to send the petition by speed post which was received by the Hon'ble President on 05.03.2013. Even said petition was also wrongly registered as an appeal.