Calcutta High Court (Appellete Side)
Tapas Dutta vs National Consumer Dispute Redressal ... on 8 February, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
z 1
31. 08.02. W.P. 2648 (W) of 2019
Sd3 2019
Tapas Dutta.
Versus
National Consumer Dispute Redressal Commission &
Ors.
Mr. Rajdeep Bhattacharyya
...for the petitioner
Mr. Subir Sanyal
Mr. Ritwik Pattanayak
...for the respondent nos.1, 2 & 3.
The assumption of jurisdiction by the National Consumer Dispute Redressal Commission is under challenge in the present writ petition.
Attention of the Court is drawn to the averments in paragraph 16 of the writ petition and the contents of the writing dated July 20, 2015 of the writ petition.
The petitioner sought to proceed against the members of the National Consumer Dispute Redressal Commission and seeks permission to lodge First Information Report against them. That would tantamount to interference in the administration of justice.
In such view, the extraordinary discretionary writ jurisdiction need not be exercised in favour of the petitioner.
W.P. No.2648 (W) of 2019 is dismissed. No order as to costs.
(Debangsu Basak, J.)