T N SETHURAMAN Vs. GOA DAMAN AND DIU INDUSTRIAL DEVELOPMENT CORPORATION

JUDGEMENT

(1.) BOTH the Petitioners have submitted petitions on the same cause of action against the same opposite party Goa, Daman & Diu Industrial Development Corporation. As such both the complaint petitions are being disposed of by a common order.

(2.) THE substance of the complaints is that the Opposite Party had promised provision of infrastructure such as water, electricity, roads and transport services, drainage etc. to promote the establishment of industries in Margao Industrial Estate but has failed to fulfil its promises.

(3.) THE counsel for the Opposite Party G.D.D.I.D.C. in Original Petition No. 6 of 1991 has submitted that the Complainant (Margo Industrial Estate Small Scale Industries Association) has not locus standi in as much as it is not a registered voluntary consumer Association, and therefore, cannot be deemed to be Complainant in terms of the Consumer Protection Act, 1986.