M P POLLUTION CONTROL BOARD Vs. K D M INSTRUMENT

JUDGEMENT

(1.) THIS appeal is directed against the order dated 8th December, 2009 passed by the District Forum, Ujjain in case No. 374/08.

(2.) THE Madhya Pradesh Pollution Control Board purchased 14 Respirable Dust Samplers of which warranty was extended for a period of one year with effect from the date of purchase. The Samplers were defective and, therefore, a complaint was filed before the District Forum but the complaint was dismissed on the ground that the M.P. Pollution Control Board (hereinafter referred to as the 'Board') was not a consumer.

(3.) THE Board is constituted under the Central Act called the Water (Prevention and Control of Pollution) Act, 1974. Section 4 of the said Act makes the following provision: