K M S BEDI Vs. SECRETARY OF LOCAL BODY GOVT

JUDGEMENT

(1.) By this complaint, the complainants who are the residents of SAS Nagar (Mohali) District Ropar, have challenged the validity of notification No.5/7/90 LGUTV/16365 and 16370 dated 30.11.1990 (Annexure P.1) issued by the Government whereby and where under water charges/rates of the said town have been revised.

(2.) The reliefs sought for by the complainants in paragraph No.10 of the complaint do not fall within the ambit of Sec.14 of the Consumer Protection Act, 1986 and hence cannot be grained. We cannot, therefore, express any opinion on the questions contained in paragraph No.10 of the complaint. Be that as it may, the pecuniary valuation of the subject matter is such that the matter falls exclusively within the jurisdiction of the District Forum, Ropar. The complainants are not, therefore, entitled to pursue their claim for the grant of reliefs before this Commission. The complaint is thus to fail on the aforesaid grounds. We, however, reserve freedom to the complainants to move the District Forum, Ropar, if they so choose in respect of the claim covered by the prayers made by them in the complaint but we make it clear that we express no opinion whatsoever on the question of maintainability of the prayers made by them against the opposite party under the provisions of the Consumer Protection Act and the whole matter is left to be determined by the. District Forum in accordance with law as and when the question is raised before it. Complaint dismissed.