D.S.Sinha, J. - (1.) Heard Sri Shyam Surat Shukla, learned counsel appearing for the petitioner, Sri A. K. Shukla, learned Standing Counsel representing the respondent Nos. 1 and 2, and Sri Shashi Kant Gupta, learned counsel appearing for Sri Yatish Chandra Shukla, who seeks to be impleaded to the petition as respondent No. 3.
(2.) The petition has not been admitted formally. But, learned counsel appearing for the parties Jointly pray and agree that it may be disposed of finally at the admission stage itself. Accordingly, the Court proceeds to do so.
(3.) For the District Hamirpur, a Consumer Disputes Redressal Forum known as District Forum has been established by the State Government in exercise of its powers under Section 9 of the Consumer Protection Act, 1986 (hereinafter called the 'Act').;