PARVEEN BANSAL Vs. TATA POWER DELHI DISTRIBUTION LTD

JUDGEMENT

(1.) COUNSEL for the respondent states that he has obtained instructions from the Department regarding the reasons for the delay in enhancement of the load at the premises of the petitioner from 10 KW to 99 KW. He submits that the respondent intends to enhance the load but the delay is being caused on account of the fact that the existing transfer of the respondent/company, through which the electricity is being transmitted, has already reached its peak capacity and would be unable to take the additional load. This has occasioned the need for replacement of the existing transformer with one of adequate capacity. He submits that under the Regulations, a period of 120 days is envisaged for grant of a connection for enhanced load in cases where the transformer is replaced. In this context, he refers to Regulation 17 of the Delhi Electricity Supply Code and Performance Standard Regulations 2007 and states that the petitioner's load shall be duly enhanced within 120 days. COUNSEL further states that as far as the present case is concerned, the outer limit of 120 days prescribed under the Regulation 17 may be taken from the date on which the payment has been made for enhancement of the load, which is admittedly 21.04.2012.

(2.) COUNSEL for the petitioner states that he does not wish to press this petition any further in view of the statement of the counsel for the respondent, which is acceptable to his client, without prejudice to his contention that in fact, the matter falls under the Sr.No.2 of Table I attached to Regulation 17 of the Delhi Electricity Supply Code and Performance Standard Regulations 2007, which prescribes 60 days, and not under Sr.No.3 of the said table, which prescribes 120 days. He submits that his client would be satisfied even if the needful is done within 120 days regardless of the provision in the Table I attached to Regulation 17.