CESCO Vs. NIRMAL CHANDRA NAYAK

JUDGEMENT

(1.) THIS appeal has been filed by the CESCO authorities against the order dated 25.9.2002 passed by the District Forum, Dhenkanal, directing them to restore power supply to the residence of the complainant with immediate effect and to charge arrear dues from 27.5.1999. Besides they have been directed to pay compensation of Rs.1,000/ - and cost of litigation of Rs.500/ - to the complainant.

(2.) THE complainant alleged that on deposit of the service connection charge amounting to Rs.577/ - on 27.3.1999 the CESCO authorities supplied electricity energy to his premises with effect from 27.5.1999. Though he was regularly paying the energy bills, the opposite parties illegally disconnected the power supply on 26.12.2001 without any prior notice. Therefore, he filed the C. D. case.

(3.) THE opposite parties in their written version stated, inter alia, that on 26.12.2001 when the meter reader along with revenue collection squad had gone for meter reading they found the meter to be by -passed, because there was no advancement of the reading. They stated that the meter was "presumed to be tampered". They also found that the power supply had been unauthorisedly extended to the premises of one Damodar Nayak. Therefore, they disconnected the power supply.