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Judgment
Jagmohan Bansal, J
The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of order dated 22.01.2026 passed by District Consumer Disputes Redressal Commission, Narnaul, District Mahendergarh (for short ‘District Commission’).
Learned counsel for the petitioner submits that District Commission has passed impugned order without jurisdiction.
On being asked, learned counsel for the petitioner expressed his inability to controvert that impugned order is an appealable order, however, submits that question of jurisdiction is involved, thus, writ is maintainable.
Maintainability of writ petition is one aspect and entertainability in view of availability of alternative remedy is another aspect. The District Commission has awarded a sum of Rs.8,23,000/- in favour of respondent. Considering the amount involved and availability of remedy of first appeal before State Consumer Disputes Redressal Commission and thereafter second appeal before National Consumer Disputes Redressal Commission, this Court does not deem it appropriate to invoke its writ jurisdiction.
Dismissed.
It is made clear that the dismissal of petition would not inhibit the petitioner from availing any other alternative remedy.
Pending application(s), if any, stands disposed of.