Punjab-Haryana High Court
Krishna Yadav And Ors vs State Of Haryana & Ors on 26 September, 2014
Bench: Hemant Gupta, Jaishree Thakur
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No. 20124 of 2014
Date of decision : 26.9.2014
Krishna Yadav and others ........Petitioners
Vs.
State of Haryana and others ......Respondents
CORAM: Hon'ble Mr. Justice Hemant Gupta
Hon'ble Ms. Justice Jaishree Thakur
Present:- Mr. J.P. Sharma, Advocate, for the petitioners
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Hemant Gupta, J. (Oral)
A perusal of the writ petition shows that petitioners No.1 and 3 are represented through attorneys. In fact, the general power of attorney of petitioner No.1, attached with the writ petition, the original of which has been produced in Court, is neither registered nor attested. Similar is the situation in respect of the power of attorney of petitioner No. 3. In the absence of proper power of attorney, the writ petition is not properly instituted and dismissed qua them.
In respect of petitioner No.2, we find that he had invoked the jurisdiction of District Consumer Disputes Redressal Forum. Such petition was allowed on 21.4.2010. Having invoked the jurisdiction of the Forum under the Consumer Protection Act, 1986, the petitioner cannot invoke the jurisdiction of this Court for the same relief as has been granted by the said Forum.
Accordingly, qua petitioner No.2, this petition is dismissed.
(Hemant Gupta) Judge (Jaishree Thakur) Judge 26.9.2014 Ashwani ASHWANI KUMAR 2014.10.06 15:26 I attest to the accuracy and integrity of this document