Gujarat High Court
Kirit Ramnaji Thakore vs Vodafone Essar Gujarat Ltd on 6 March, 2013
Equivalent citations: AIR 2013 (NOC) 382 (GUJ.)
Author: Vijay Manohar Sahai
Bench: Vijay Manohar Sahai
KIRIT RAMNAJI THAKORE....Appellant(s)V/SVODAFONE ESSAR GUJARAT LTD THRO. ASHESH THAKORE COMPANY S....Respondent(s) C/LPA/3024/2010 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD LETTERS PATENT APPEAL NO. 3024 of 2010 In SPECIAL CIVIL APPLICATION NO. 8907 of 2010 FOR APPROVAL AND SIGNATURE: HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI and HONOURABLE MR.JUSTICE S.G.SHAH ================================================================ 1 Whether Reporters of Local Papers may be allowed to see the judgment ? 2 To be referred to the Reporter or not ? 3 Whether their Lordships wish to see the fair copy of the judgment ? 4 Whether this case involves a substantial question of law as to the interpretation of the constitution of India, 1950 or any order made thereunder ? 5 Whether it is to be circulated to the civil judge ? ================================================================ KIRIT RAMNAJI THAKORE....Appellant(s) Versus VODAFONE ESSAR GUJARAT LTD THRO. ASHESH THAKORE COMPANY S....Respondent(s) ================================================================ Appearance: MR NIRAV R MISHRA, ADVOCATE for the Appellant(s) No. 1 MR AMIT M PANCHAL, ADVOCATE for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI and HONOURABLE MR.JUSTICE S.G.SHAH Date : 06/03/2013 ORAL JUDGMENT
(PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) We have heard learned counsel Mr. Nirav R. Mishra, appearing for the appellant and learned Senior counsel Mr. Mihir Joshi assisted by Mr. Amit Panchal, appearing for the respondent.
The appellant had filed a complaint before the District Consumer Disputes Redressal Forum, Junagadh, which was registered as Forum Case No. 12 of 2005. The complaint was about the excess billing for Mobile No. 9879521885 and 9825221811 for the period between 07.12.2004 to 06.01.2005. The respondents stopped outgoing facility of the mobile phones and according to the appellant this was deficiency in service. The District Forum passed an order on 25.05.2007 and came to the conclusion that the appellant was rightly billed for the calls on his mobile numbers, but recorded the findings that the outgoing facilities was disconnected by the respondent company-service provider a day prior to the last date of paying the bill and that was considered as deficiency in service.
The order of the District Consumer Forum was challenged before the State Consumer disputes Redressal Commission Gujarat State at Ahmedabad in Civil Misc. Application No. 130 of 2008. The State Consumer Disputes Redressal Commission has dismissed the delay condonation application and refused to condone the delay in filing the appeal vide its order dated 13.10.2008.
The order dated 13.10.2008 passed by the State Consumer Disputes Redressal Commission in Civil Misc. Application No. 130 of 2008 and the order dated 25.05.2007 passed by the District Consumer Disputes Redressal Forum at Junagadh in Forum case No. 12 of 2005, were challenged by the respondent company-service provider in Special Civil Application No. 8907 of 2010.
The learned Single Judge passed interim order on 08.12.2010, staying the order as mentioned in para 8 of the said order, which is reproduced below:
The matter requires consideration. RULE. Learned advocate Mr. Mishra waives service of Rule on behalf of the respondent. Interim relief in terms of para 10 (D).
Against this impugned order dated 08.12.2010 the consumer has filed instant Letters Patent Appeal, in which the Division Bench comprising of Hon'ble the Chief Justice Mr. S.J. Mukhopadhaya ( as he then was) and Hon'ble Mr. Justice Anant S. Dave had passed an order on 25th January 2011 that this Letters Patent Appeal would be heard alongwith Special Civil Application No. 8907 of 2010 making the following observations in para 3 and 4 ;
3.The question arise to be determined in this appeal are:-
[i] Whether the High Court should should entertain a writ petition under Article 226 of the Constitution against the order passed by the State Consumer Forum ?
[ii] Whether an appeal shall lie against such order on the ground of alternative remedy of appeal under Section 19 of the Consumer Protection Act, 1986 ?
[iii]Whether Section 7B of the Indian Telegraph Act, 1885 [13 of 1885] is applicable to the respondent-service provider and thereby the Supreme Court decision in General Manager, telecom V. M. Krishnan & Others [2009 (8) SCC 481 is applicable or not ?
4. As determination of the aforesaid questions may render the writ petition infructuous, it will be desirable that the writ petition should also be heard along with this appeal.
The parties should be ready for the final disposal of the case on the next date of hearing.
Therefore both the Letters patent Appeal as well as Special Civil Application are before us for hearing.
Learned Counsel for the appellant has urged that against the order passed by the State Commission refusing to condone the delay in filing the Appeal, the remedy of filing Appeal lies before the National Commission. He has placed reliance on the decision of the Apex Court in case of Om Prakash Saini V. DCM Ltd. And Ors. Reported in AIR 2010 SC 2608. Paragraph No. 12 of the said decision is reproduced below:
12. We have considered the respective submissions. The 1986 Act was enacted to provide for better protection of the interests of consumers by making provisions for establishment of consumer councils and other authorities for settlement of consumer disputes and adjudication thereof. The 1986 Act is a complete Code unto itself. It defines the various terms like 'consumer', 'consumer dispute, 'defect', 'deficiency', 'goods', 'manufacturer', 'restrictive trade practice', 'service', 'unfair trade practice'.
It provides for establishment of consumer councils and adjudicatory forums at the District, State and National levels. Any person aggrieved by an order passed by the District Forum can file an appeal before the State Commission. If he is not satisfied with the order of the State Commission, a further remedy is available by way of revision before the National Commission. If the complaint is decided by the State Commission, the aggrieved person can file an appeal before the National Commission. Elaborate procedure has been laid down for filing of the complaints and disposal thereof. Since the 1986 Act is a special statute enacted by the parliament for better protection of the interest of consumers and a wholesome mechanism has been put in place for adjudication of consumer disputes, the remedy of appeal available to a person aggrieved by an order of the State Commission cannot but be treated as an effective alternative remedy.
From the perusal of the para 12 of the aforesaid judgment it is clear that the Apex Court has held that the Consumer Protection Act 1986 provides complete machinery and the 1986 Act is a special statute enacted by the Parliament and it provides complete mechanism for adjudication of the consumer disputes. The order of State Commission could be challenged before the National Commission in Revision.
Similar view has been taken by the Apex Court in case of CICILY KALLARACKAL VS. VEHICLE FACTORY, reported in (2012) 8 Supreme Court Cases 524, wherein the apex Court has held that statutory remedy has to be exhausted as provided under Consumer Protection Act 1986.
Learned counsel appearing for the Respondent Company-Service Provider has urged that filing of Revision can not be said as alternative remedy against the order passed by the State Commission and can not oust the jurisdiction of the High Court and since the order of the District Forum was without jurisdiction, therefore, even if the delay was not condoned in the Appeal, the Writ Petition against the order of District Forum was directly maintainable before this Court. We are not inclined to agree with the submissions of the learned Senior Counsel appearing for the Respondent Company-Service Provider.
In the aforesaid two decisions of the Apex Court, the Apex Court has clearly laid down the law that after the order passed by the State Commission, alternative remedy of filing a Revision under Section 21 of the Consumer Protection Act 1986 has to be exhausted .
The Consumer Protection Act, 1986, is a complete Code in itself and provides for liberal procedure for hearing against the order passed by the District Forum by State Commission and against the order passed by the State Commission by the National Commission.
The question has raised in order dated 25th January 2011 that whether Article 226 or 227 of the Constitution of India can be resorted to as an alternative remedy ? For the purpose it would be appropriate to recollect the provision of Section 21 of the Consumer Protection Act 1986, which reads as under :
21.Jurisdiction of the National Commission-- Subject to the other provisions of this Act, the National Commission shall have jurisdiction---
a.
to entertain--
complaints where the value of the goods or services and compensation, if any, claimed exceeds [rupeess one crore]; and appeals against the orders of any State Commission; and b.
to call for the records and pass appropriate orders in any consumer dispute which is pending before or has been decided by any State Commission where it appears to the National Commission that such State Commission has exercised a jurisdiction not vested in it by law, or has failed to exercise a jurisdiction so vested, or has acted in the exercise of its jurisdiction illegally or with material irregularity.
Thus when the National Consumer Commission has jurisdiction to call for the records from the State Commission and to set aside the order containing any perverse finding, if the State Commission has exercised jurisdiction not vested in it by law or has acted in exercise of its jurisdiction illegally or with material irregularity, naturally alternative remedy is available to approach the National Consumer Commission and when the said remedy is not exhausted, the act of approaching High Court under Article 226 and 227 can not be maintainable. The powers of supervision of all judicial authorities within State by the High Court, under the Constitution cannot be acquitted with such power of Revision as it is provided specifically under the statute to the judicial authorities like National Consumer Commission and therefore, it would be patently illegal exercise of jurisdiction by the High Court, if such Writ Petitions are entertained.
So far as the arguments of respondent company-service provider regarding the application of decision in General Manager Telecom Vs. M. Krishnan, reported in 2009 (8) SCC 481 is concerned, the same also falls within the powers of the National Commission to entertain such issues by calling records and passing appropriate orders, if at all it is found within the typical jurisdiction of the Judicial Authorities Forum under Consumer Protection Act by the District Consumer Forum and State Consumer Commission, but, for that reason only it would not be appropriate for the High Court to entertain the writ petition.
It is not in dispute that against the order of the State Commission, Revision lies before the National Commission under section 21 of the Consumer Protection Act 1986. Section 21 of the Act gives power to the National Commission which are akin to the provision of Section 115 of the Civil Procedure Code. Therefore, the question which arises is that whether in the circumstances when the remedy of Revision is available to the litigants whether jurisdiction can be exercised at this stage without availing the remedy of Revision.
The observations made by the Apex Court in case of Swetambar Sthanakwasi Jain Samity and another Vs. Alleged Committee of Management Shri R.J.I. College, Agra, reported in (1996) 3 SCC 11, would be relevant to refer which reads as under :
we are of the view that the High Court not only fell into patent error but also exceeded its jurisdiction under Article 226 of the Constitution of India. Though the jurisdiction of the High Court under Article 226 of the Constitution is not confined to issuing the prerogative Writs, there is a consensus of opinion that the high Court will not permit this extra ordinary jurisdiction to be converted into a civil Court under the ordinary law. When a suit is pending between the two parties, the interim and miscellaneous orders passed by the trial Court-against which remedy of appeal or revision is available-cannot be challenged by way of a Writ petition under Article 226 of the constitution of India. Where the civil Court has the jurisdiction to try a suit, the High Court cannot convert itself into an appellate or Revisional Court and interfere with the interim/miscellaneous orders of the civil Court. The writ jurisdiction is meant for doing justice between the parties where it cannot be done in any other forum.
The law is well settled by the Apex Court in the aforesaid cases that where the remedy of Appeal or revision is available to the party, the High Court should use the power to issue writ of certiorari or supervisory jurisdiction sparingly and only in appropriate cases where the judicial conscience of the High Court dictates it to act lest a gross failure of justice or grave injustice should occasion. Though it is a settled law by the Apex court that existence of alternative remedy does not affect the jurisdiction of the writ Court but it would be a good ground for not entertaining the petition or the alternative remedy is neither efficacious nor effective. But in this case the aforesaid has not been shown by the petitioner.
It may be recollect here that practically, the order of the Consumer Disptue Redressal Commission, Gujarat State, passed in Civil Application No. 130 of 2008, dated 13th August 2008, is not on merits of the case, but, it is purely within the competence of the State Commission, irrespective of its decision of refusing the condonation of delay of 8 months and 25 days in filing Appeal under Section 16 of the Consumer Dispute Redressal Act, by the present respondent before it. Once such application is dismissed on the ground that there is no explanation regarding delay in filing Appeal and when there are absolutely vague statements in the application for condonation of delay and when the State Commission has found that such application can not be said to constitute sufficient cause for condonation of inordinate delay of 8 months and 25 days, we do not find that how such order can be challenged before the High Court directly under the provisions of Constitution, where High Court has practically supervisory jurisdiction, when the Consumer Protection Act itself is a complete Code for all the proceedings and when such orders are appealable before the National Consumer Court. In other words, it can be said that the impugned order in the present Special Civil Application is not a continuous order of the District Forum and the State Commission but, it is a fresh cause of action by the respondent company to seek condonation of delay in filing Appeal. Since they have failed to file Appeal in time and therefore, the decision by the State Commission, not condoning the delay in filing the Appeal is the first decision so far as, the issue regarding condonation of delay is concerned, and therefore such order is directly appeallabe under Section 21 A (2) also. In view of such position again the reason is same, that is, Special Civil Application and Letters Patent Appeal are not maintainable at all before this Court.
With reference to the above observation if we peruse the memo of Special Civil Application it becomes clear that to oust from the delay of 8 months and 25 days, for which no proper reasons were assigned and when State Commission has concluded that such reasons are not sufficient for condonation of delay, the respondent has wisely filed the present petition challenging that dispute can not be entertained under the Consumer Protection Act and ask for ancillary relief also.
It is also to be noted that the issue with reference to the decision in case of General Manager Telecom Vs. M. Krishnan, reported in 2009 (8) SCC 481, was not available to the respondent before the District Consumer Forum or before the State Commission and therefore also it would be appropriate for the respondent to file an Appeal before the National Commission for seeking appropriate orders that all the disputes pending before the Consumer Forum between such litigants may be dealt with in accordance with such judgment.
In view of the aforesaid facts, this Letters Patent Appeal succeeds and is allowed. The order passed by the Learned Single Judge dated 08.12.2010 in Special Civil Application No. 8907 of 2010 is set aside. Special Civil Application No. 8907 of 2010 is dismissed on the ground of availability of alternative remedy of Revision under Section 21 of the Consumer Protection Act 1986.
After judgment was dictated, an oral prayer has been made by learned senior counsel Mr. Mihir Joshi, appearing for the Respondent Company-Service Provider, that this Court may stay the order passed today, in view of the fact that the Interim order was already operating in the Appeal and Special civil Application, the interim order passed in the Letters Patent Appeal on 25.01.2011 be continued for a period of one month. After hearing learned counsel for the parties we do not find any justification to stay our order passed today thereby to continue the interim relief granted earlier, for the simple reason that the Letters Patent Appeal is allowed and thereby Special Civil Application No. 8907 of 2010 is dismissed mainly on the ground of jurisdiction of the High Court to entertain such dispute. Therefore, oral prayer is rejected. Rule is discharged.
(V.M.SAHAI, J.) (S.G.SHAH, J.) Deepak Page 18 of 18