KANKATI ANNAPURNAMMA Vs. A P STATE LEGAL AID AND ADVICE BOARD

JUDGEMENT

(1.) THE appellant is not present either in person or by any authorised representative when the case is called for hearing. We have carefully gone through the records. We are in full agreement with the view expressed by the State Commission that the dispute raised by the appellant against the State Legal Aid and Advice Board is not one that falls within the purview of the Consumer Protection Act. THEre was absolutely no arrangement of hiring of service for consideration between the complainant and the Andhra Pradesh State Legal Aid and Advice Board (Respondent No. 1). THE complaint filed before the State Commission was, therefore, manifestly misconceived and it was rightly dismissed by the State Commission. Hence this appeal will stand dismissed. Appeal dismissed.