SDO ELECTRICITY Vs. B S LOBANA

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the appellant.

(2.) Leave granted.

(3.) The respondent has filed written submissions. We have perused the same. In the facts and circumstances of the case, we are of the view that instead of moving the District Forum, the respondent should have moved an application under Section 26 (6) of the Electricity Act, 1910 (for short "the act") for referring the matter to the Electrical Inspector.