- (1.) Leave granted.
(2.) Heard learned Counsel for the parties.
(3.) The appellant is an Advertising Company. It is engaged in the business of putting up advertisements through hoardings and sky-signs at Visakhapatnam. In 1994, the appellant filed complaint under Section 17 of the Consumer Protection Act, 1986 (for short, "the Act") for award of compensation to the tune of Rs. 20 lakhs by stating that the hoardings which were insured were illegally removed by the authorities. By an order dated 8.8.2001, the Andhra Pradesh State Consumer Disputes Redressal Commission (for short, the State Commission ) held that there was no deficiency of service and dismissed the complaint. The National Consumer Disputes Redressal Commission (for short, "the National Commission") confirmed the order of the State Commission by observing that after having availed the remedy by filing writ petition and contempt petition before the High Court, the petitioner (appellant herein) is not entitled to relief under the Act.;