- (1.) The revisional application is directed against an Order dated January 3, 2014 passed by the State Consumer Disputes Redressal Commission, West Bengal.
(2.) The petitioner contends that, a single member of the State Commission has no jurisdiction to pass the impugned order. The provisions of the Consumer Protection Act, 1986 does not permit a single member of the State Consumer Disputes Redressal Commission, West Bengal to dispose of an appeal unless on a reference made by the President of the State Commission on a division of opinion in an order rendered by a two members bench.
(3.) In support of such contention learned Advocate for the petitioner refers to Section 2(jj) of the Consumer Protection Act, 1986. It defines a member. He refers to Section 17 for the purpose of the jurisdiction of the State Commission.;