State Consumer Disputes Redressal Commission
Shri T.P. Balkrishnan vs The Cidco Ltd. & Ors. on 13 October, 2008
CONSUMER DISPUTES REDRESSAL COMMISSION CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA STATE, MUMBAI FIRST APPEAL NO. 819 OF 2008 Date of filing : 05/06/2008 IN CONSUMER COMPLAINT NO. 140 OF 2007 Date of order : 13/10/2008 ADDL. DISTRICT CONSUMER FORUM : THANE Shri T.P. Balkrishnan Ghansoli Gaon, Post-Ghansoli, Thane-Belapur Road, Dist. Thane, Navi Mumbai. Appellant/org. complainant V/s. 1. The CIDCO Ltd. 2. The Manager (Marketing) 3. The Land & Survey Officer 4. The Chairman All at CIDCO Bhavan, CBD Belapur, Navi Mumbai 400 614. Respondents/org. O.Ps. Corum : Justice Mr.B.B. Vagyani, Honble President Shri S.R. Khanzode, Honble Judicial Member
Present: Ms.Vadana, Advocate for the appellant.
- : ORAL ORDER :-
Per Justice Mr. B.B. Vagyani, Honble President We heard Ms.Vadana, Advocate for the appellant/org. complainant.
Perused the dismissal order under challenge.
The plot was given to the complainant by the CIDCO. It is seen from the judgement under challenge that the appellant made unauthorized construction on the plot of land and same was dismantled by the Government. In spite of this, another plot was given to the appellant. The appellant approached the District Consumer Forum after 12 years for replacement of another plot. The Forum below has rightly observed that the complainant is not a consumer. Moreover, the complaint is hopelessly time-barred. There is no continuing cause of action. The dismissal order is perfectly legal and correct. In the result, we pass the following order :-
-: ORDER :-
1. Appeal stands dismissed summarily.
2. Copies of the order be furnished to the parties.
(S.R. Khanzode) (B.B. Vagyani) Judicial Member President