ZEE TURNER LIMITED Vs. SANJEEV CHAUHAN

JUDGEMENT

(1.) -THIS revision petition is directed against the interim order dated 19. 6. 2007 passed by the District Consumer Forum, Haridwar in Consumer Complaint No. 166 of 2007, titled Sh. Sanjeev Chauhan and Another v. Zee Turner Ltd. and Another. Vide the impugned order, the District Forum, while permitting the complainant-respondent Nos. 1 and 2 to present the complaint on behalf of other consumers also, has directed the service provider-revisionist to restore and continue uninterrupted broadcast of its channels to all the consumers viewing the same through cable operator-respondent No. 3. The revisionist has challenged the interim order dated 19. 6. 2007 on the ground that the District Forum had no jurisdiction to pass the impugned order and also that it is contrary to the provisions of the Consumer Protection Act, 1986 and, therefore, the District Forum has erred in admitting the consumer complaint, which was not maintainable.

(2.) NONE appeared on behalf of respondent No. 2. We have heard the learned Counsel for the revisionist and respondent Nos. 1 and 3 and have carefully perused the material placed on record.

(3.) LEARNED Counsel for the revisionist argued that the complaint has been filed by a group of consumers and, therefore, it is beyond the jurisdiction of the District Consumer Forum to adjudicate the dispute in the light of the provisions of the Telecom Regulatory Authority of India Act, 1997 (TRAI Act ). The relevant Section 14 of the TRAI Act reads as under: