GIAN CHAND Vs. EXECUTIVE OFFICER MUNICIPAL COMMITTEE

JUDGEMENT

(1.) Vide this order. Appeal Nos.15 and 16 of 1995 are being disposed of as common question of law is involved. Facts are taken from Appeal No.15 of 1995.

(2.) Gian Chand, appellant applied to Municipal Committee, Raikot, District Ludhiana for obtaining certified copies of its records, plans etc. His request was not acceded to that he moved a complaint under the provisions of the Consumer Protection Act before the District Forum, Ludhiana. On notice of the same, the opposite party contested inter alia asserting that the complaint was not maintainable. The complainant had no locus standi as he was not a consumer as defined under the Act and there was no deficiency of service either in not entertaining the application for supply of copies or for not entertaining the application for not supplying the same. The District Forum vide its order dated 10.3.95 dismissed the complaint inter alia holding that the complainant was not a consumer as defined and there was no deficiency of service on the part of the opposite party.

(3.) We have heard the appellant and Counsel for the respondent. We find no merit in the appeals.