P SELVARAJ Vs. D ETHIRAJULU

JUDGEMENT

(1.) This revision is directed against the order of the Tamilnadu State Consumer Disputes Redressal Commission, Chennai (in short, "the State Commission") dated 4th December, 2014 resulting in dismissal of appeal of the petitioner/complainant against the order of the District Forum.

(2.) Briefly stated facts relevant for the disposal of the revision petition are that the complainant filed a consumer complaint against the respondent/opposite party alleging deficiency in service on their part in not providing the information sought by him under RTI. The complaint was resisted by the opposite party.

(3.) District Forum vide order dated 24th January, 2014 dismissed the complaint for non-prosecution. Being aggrieved the petitioner preferred an appeal before the State Commission. The State Commission was of the view that in view of Section 23 of the Right to Information Act, the jurisdiction of the Consumer Fora is barred to entertain the complaint.