KOLKATA MUNICIPAL CORPORATION Vs. MOTILAL JALANI

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Kolkata Municipal Corporation against the order dated 10.01.2018 of the State Consumer Disputes Redressal Commission, West Bengal (in short 'the State Commission') passed in First Appeal No.A/1375/2015.

(2.) Brief facts of the case are that the respondent/complainant wanted his son's birth certificate from opposite party/petitioner and applied for the same on 16.10.2014. The opposite party put the remarks "registered book damaged from 14.7.1979 to 4.11.1979". However, after intervention of higher officer of the petitioner's office the certificate was issued on 20.10.2014 i.e. just after 3 days.

(3.) Aggrieved by the manner of treatment of his application by the opposite party, the respondent filed a consumer complaint before the District Consumer Disputes Redressal Forum, Kolkata, (in short 'the District Forum') being consumer complaint No.285 of 2015. The complaint was resisted by the opposite party on the ground that the Birth Certificate was issued within three days to the complainant and therefore, there was no deficiency on the part of the opposite party. Accordingly, the District Forum dismissed the complaint vide its order dated 02.12.2015.