PREM PRAKASH MITTAL 3 NAVYUG MARKET (3RD FLOOR) GHAZIABAD Vs. THE GENERAL MANAGER, GHAZIABAD TELECOMMUNICATIONS & 3 ORS. RAJ NAGAR GHAZIABAD UTTAR PRADESH

JUDGEMENT

(1.) The petitioner being aggrieved of the order of the State Commission, Uttar Pradesh dated 04-11-2015 in First Appeal No.793B of 1998 has preferred this revision petition. Brief facts relevant for the disposal of the revision petition are that the petitioner filed a consumer complaint against the respondents-opposite parties alleging deficiency in service on their part that is failure to provide him a telephone connection for which he has applied way back in the year 1993.

(2.) Consumer complaint was contested.

(3.) The District Forum, Ghaziabad on consideration of the pleadings and the evidence allowed the complaint and directed the opposite party as under: