Rajasthan High Court - Jaipur
Manoj Morani vs National Cousumer Dispute And Ors on 22 September, 2016
Author: K.S. Jhaveri
Bench: K.S. Jhaveri
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR.
D.B. Civil Writ Petition (PIL) No. 1930/2014.
ORDER
Manoj Morani Manager at
M/s Morani Cars Pvt. Ltd.
(Registered under the Companies Act, 1956)
SITABARI TONK ROAD, JAIPUR-302018
Petitioner.
Versus
1.National Consumer Dispute Redressal Commission
UPBHOKTA NYAY Bhawan, "F" Block,
GPO Complex, INA, New Delhi-110023
Through Registrar
2. Rajasthan State Consumer Disputes Redressal
st
Commission, 1 Floor, Handloom Haveli,
Ashok Marg, C - Scheme, Jaipur - 302001
Throgh Registrar
3.District Consumer Forum - II, Jaipur Metropolitan,
Mini Secretariat Building, Banipark, Jaipur
Through its Presiding Officer
4.State of Rajasthan
Through The Principal Secretary
Department of Food, Civil Supplies & Consumer Affairs
Government of Rajasthan
State Sceretariat, Jaipur 302005
Tele Fax 0141 - 227110
5.Union of India
Through Secretary to the Government of India
Department of Food, Civil Supplies & Consumer Affairs
Shri Pankaj Agrawala, Secretary (CA)
49, Krishi Bhavan, New Delhi-110001
23782807, 23070121, 23384716 (Fax), 24671617 (R)
Respondents.
DATE OF ORDER ::: 22.09.2016
HON'BLE MR. JUSTICE K.S. JHAVERI
HON'BLE MR. JUSTICE BANWARI LAL SHARMA
Mr. Vikram Singh Yadav, for the petitioner.
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1. By way of this petition, the petitioner has prayed for the following reliefs:-
"By an appropriate order, the non-petitioners be directed to make amends to their calendar so as to bring it in harmony with Rules and Regulation.
2. By an appropriate order, the non-petitioners be directed to express figures in words also in their Final Orders.
3. The non-petitioners no. 4 and 5 be directed to install CCTV in courts and forums ASAP.
4. The Hon'ble Court may be pleased to direct the respondents to defray the cost of litigation to the petitioner.
5. The Hon'ble Court may be pleased to pass any writ/order/directions as deemed fit in the facts and circumstances to grant relief to the petitioner.
2. In view of the provisions of Rule 13 sub-clause (2), it is clear that the respondent Commission has to follow the rules. If a representation is made by the petitioner to the State Commission, the State Commission will adhere to the rules and fix these guidelines accordingly. 3.1 The representation will be made before the State Commission within 30 days from today and the same will be adhered to by the Commission even for the District Consumer Forum.
4. With these observations, the petition stands disposed of. No order as to costs.
(Banwari Lal Sharma), J. ( K.S. Jhaveri), J. /bm gandhi 23