DIRECTOR GENERAL (INVESTIGATION AND REGISTRATION) vs PARVATI GAS SERVICE

THE present proceedings arise out of complaint filed by Mr. Shivnath Singh, Advocate, Akhil Bhartiya Grahak Panchayat, Gandhi Maidan, Siwan (Bihar) against the respondent wherein it was alleged that Akhil Bhartiya Grahak Panchayat is an association to look after the interest of the consumers who have made the complaint alleging that the respondent No. 1, M/s. Parvati Gas Service is inter alia engaged in the restrictive and unfair trade practices and respondent Nos. 2 and 3 have failed to exercise proper control and supervision on distributors of LPG engaged in the business of release of gas connection/rubber tubes and other accessories to the consumers. THE following instances of restrictive and unfair trade practices are cited in the Notice of Enquiry which are reproduced below : (1) Distribution system of M/s. Parvati Gas Service, Siwan (Bihar) is wrong. THE LPG gas is supplied according to whims and fancies. (2) Wrong numbering for supply of gas is given/allotted by the distributor. (3) Supply is always made from godown. (4) No receipt is given to the customers when the supply is made from godown. (5) Predated receipt is issued for the supply of LPG gas cylinders. (6) Illegal connections are issued. (7) No complaint book is supplied to the complainants. (8) LPG gas of short-weight is supplied. (9) No lis is maintained for rules and regulations for supply and distribution of LPG gas cylinder.

WE have heard learned Counsel for the DG as well as for respondent No. 1. It is brought to our notice that the points arising for consideration in the present proceedings were also agitated before the District Consumer Forum, Siwan (Bihar) between the same parties and they have been disposed of by an order passed by that Forum on 30.7.1997. Certified copy of the order is placed on record. WE, therefore, find no ground to continue the present parallel proceedings which are already concluded by the District Consumer Forum, Siwan (Bihar). The present proceedings are disposed of and the Notice of Enquiry is discharged. There will be no order as to cost. N.O.E. discharged.