- (1.) This writ petition has been filed assailing an order dated 6th July 2019 passed by District Consumer Forum, Firozabad (hereinafter referred to as "DCF") holding that it has jurisdiction to entertain claim of a "Farmer" whose crop (potatoes in the present case) kept for storage in the petitioners' cold storage had damaged and he is claiming compensation.
(2.) Though order passed by DCF is appellable under Section 15 of Consumer Protection Act, 1986 (hereinafter referred to as "Central Act, 1986") before "State Commission" but learned counsel for petitioners submits that he has challenged the very jurisdiction, thus alternative remedy would not bar this writ petition.
(3.) Since a pure question of law has been raised, with the consent of parties, we proceed to hear and decide this matter without relegating petitioner to avail statutory alternative remedy and also considering the fact that learned Standing Counsel has not opted and requested for time to file any counter affidavit but has requested this Court to decide this matter at this very stage.;