- (1.) The primal question involved in this batch of appeals and the Writ Petitions is the constitutionality of the Consumer Protection Act, 1986 (hereinafter called "the Act").
(2.) Civil Appeals Nos. 4613 and 4614 of 1999 filed by Vishwabharathi House Building Co-operative Society arise out of a judgment and order dated 18-12-1998 passed by a Division Bench of the High Court of Karnataka upholding the vires of the Consumer Protection Act, 1986 (the Act). State of Karnataka has filed the Appeal being C. A. No. 9927 of 1996 against the judgment and order of the Karnataka High Court questioning certain observations made therein as regards interpretation of Section 25 of the Act.
(3.) Dr. R. D. Prabhu and Shri B. Krishna Bhat and others filed the Writ Petitions under Article 32 of the Constitution of India questioning the constitutionality of the said Act.;