State Of Haryana Cooperative Housing Federation Limited And Another vs Ram Sarup And Others

Jagmohan Bansal, J

The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of order dated 24.09.2025 passed by District Consumer Disputes Redressal Commission, Karnal, Haryana (for short ‘District Commission’). He is further seeking setting aside of order dated 08.01.2026 whereby his application for review of order dated 24.09.2025 has been dismissed.

Learned counsel for the petitioner submits that District Commission has passed impugned orders exceeding its 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 dismissed complaint filed by the petitioner. Issue raised herein can very well be raised before State Commission. Remedy before State Commission is equally efficacious, effective and convenient., there is no extra ordinary reason or compelling circumstances to entertain writ petition. Considering the 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.