KAMALENDU GHOSHAPPLICA Vs. PRADIP KUMAR DAS

JUDGEMENT

(1.) This is an application u/sec.17 (b) of Consumer Protection Act, 1986 .

(2.) The petitioner filed this application challenging the order passed by Ld. CDF in CDF Case No.1818/94 on 17.7.94.

(3.) The petitioner filed this application on the ground that Ld. CDF ought to dismiss the application of the complainant on the ground of territorial jurisdiction and on the ground of landlord tenant disputes and last but not the least is that Ld. CDF did not allow the time to file show cause and he prayed for setting aside the order and to remand the matter to CDF for final disposal.