CHIEF ENGINEER IRRIGATION DEPATMENT AMRAVATI DIVION AMRAVATI MAHARASHTRA & ANR Vs. RAMESH MAHADEO DAHAPUTE AND ORS

JUDGEMENT

(1.) In this batch of 12 Revision Petitions, filed under Section 21 of the Consumer Protection Act, 1986 (for short "the Act") by the Chief Engineer, Irrigation department, Amravati Division, Amravati, Maharashtra, challenge is laid to the orders, dated 09.04.2008, 28.04.2008 and 29.08.2008, passed by the State Consumer Disputes Redressal Commission, Maharashtra Circuit Bench at Nagpur (for short "the State Commission") in First Appeals no.1225, 1208, 1214, 1221, 1224, 1215, 1220, 1209, 1212, 1216, 1226, 1211 of 1998 respectively. By the impugned order, the State Commission, while affirming the orders, dated 17.04.1998, 18.04.1998, 20.04.1998, 21.04.1998 by the District Consumer Disputes Redressal Forum, Yeotmal (for short "the District Forum") in Complaints no. 385, 386, 401, 402, 398, 387, 397, 394, 393, 225, 391 of 1996 respectively, has reduced the compensation awarded by the District Forum to the Respondent farmers for loss of crop suffered by them on account of insufficient supply of water for irrigation.

(2.) As the issue arising for consideration in all the Revision Petitions is the same, all these Petitions are being disposed of by this common order.

(3.) All the Complainants, Respondents before us, were being supplied water for irrigation from Adan Project through Manki Minor (Water Gate) no.2. Alleging deficiency in supply of water for irrigation, resulting in loss to their crops, the Complainants filed the Complaints before the District Forum, inter alia, praying for a direction to the Petitioner to pay compensation for loss of crops; expenditure for cultivation and compensation for mental agony.