M/S. Avani Meadows P Ltd vs Telangana State Consumer ...
2023 Latest Caselaw 3859 Tel

     THE HONOURABLE SRI JUSTICE P.SAM KOSHY

AND THE HONOURABLE SRI JUSTICE N.TUKARAMJI WRIT PETITION No.31281 OF 2023

JUDGMENT:(per Hon'ble Sri Justice P.SAM KOSHY)

The present Writ Petition is filed assailing the order,

dated 31.10.2023 passed by the State Consumer Disputes

Redressal Commission of Telangana, at Hyderabad in

RP.No.54 of 2023.

2. The said revision petition was entertained under Section

47(1)(b) of the Consumer Protection Act, 2019.

3. Taking into consideration the factual matrix as has been

reflected in the impugned order, and upon hearing the

learned counsel for the petitioner, we do not find any

substantial merits in the instant case for the Writ Court at

this juncture to interdict with the order passed either by the

State Commission which is under challenge herein, or the

order passed by the District Commission which is challenged

before the State Commission.

PSK,J & NTR,J W.P.No.31281 of 2023

4. Reserving the right of the petitioner to agitate before the

District Commission, where he would get all opportunities to

establish his case including the objections that he has now

raised in the present Writ Petition, the Writ Petition stands

dismissed. There shall be no order as to costs.

Consequently, miscellaneous applications pending, if

any, shall stand closed.

____________________ P.SAM KOSHY, J

____________________ N. TUKARAMJI, J November 10, 2023.

BMS