D.S. SUBBA REDDY, S/O LATE SRI DODDASONNAPPA Vs. THE BANGALORE ELECTRICITY SUPPLY COMPANY LIMITED REPTED. BY ITS MANAGING DIRECTOR AND THE ASST. EXECUTIVE ENGINEER (ELECL.) BESCOM

JUDGEMENT

(1.) SRI N.K. Gupta, learned Counsel is directed to take notice for the respondents.

(2.) THE Petitioner was served with a provisional assessment order at Annexure 'B' dated 3.6.2010 demanding a sum of Rs. 17,89/834/ - towards backbilling charges in respect of installation bearing RR No. N 6.HT.48. The Petitioner filed a reply as per Annexure 'C' dated 8.6.2010. The second Respondent/assessing officer has passed an order at Annexure 'D' dated 15.6.2010 confirming the backbilling charges demanded in Annexure 'B'. The Petitioner filed a complaint before the Consumer Grievance Redressal Forum, BESCOM, ('Consumer Forum' for short) challenging the order at Annexure 'B'. The Consumer Forum has rejected the complaint holding that it has no jurisdiction to entertain the same. Feeling aggrieved, the Petitioner has filed this writ petition.

(3.) IT is evident from the material on record that the second Respondent has served a provisional assessment order at Annexure 'B' dated 3.6.2010 demanding payment of backbilling charges of Rs. 17,89,834/ - in respect of installation bearing No. N6.HT.48. It is also evident that the Petitioner has filed objections as per Annexure 'C' The second Respondent after considering the objections has passed the order at Annexure 'D' It is also clear that the complaint filed by the Petitioner before the Consumer Forum, BESCOM, has been rejected on the ground of its maintainability.