- (1.) We have heard Shri D.K. Pandey, learned counsel appearing for the petitioners.
(2.) In these writ petitions the petitioners are challenging the orders of the District Consumers Disputes Redressal Forum, Auraiya dated 2.5.2013, by which the Forum has awarded Rs.1,75,500/- (in Writ C No.30448 of 2013), and Rs.1,60,920/- (in Writ C No.30451 of 2013) as price of the potatoes, damages and cost of litigation with 9% interest.
(3.) Shri D.K. Pandey, appearing for the petitioners submits that the District Consumer Forum did not have jurisdiction to entertain the claim for the price of the potatoes kept in the cold storage of the petitioners, which the petitioners had stored in the year 2009 on the ground that such remedy is specifically provided under U.P. Regulation of Cold Storage Act, 1976 (for short the Act), which was enacted by the State of UP for licensing, supervision and control of cold storage in Uttar Pradesh and for matters connected therewith. He submits that the Act provides for special remedies under Sections 24 and 25 of the Act for compensation for loss, destruction and to decide the dispute regarding compensation to be referred by the Licensing Officer, subject to appeal under Section 36 of the Act.;