MAHESH GUPTA Vs. NORTH DELHI POWER LIMITED

JUDGEMENT

(1.) PRESENT writ petition has been filed under Article 226 of the Constitution challenging the demand of Rs.5,19,569/ as well as seeking refund of Rs.2,85,000/ deposited with the respondent and for quashing the Ombudsman's order dated 12th March, 2013.

(2.) THE relevant facts as stated in the petition are that K.No.35300142823 was installed in the petitioner's premises in the year 1999 having a sanctioned load of 3 KW for non domestic light. The connection was energized on 20th May, 1999 with Meter No. 9624756.

(3.) THE petitioner challenged the said bill before District Consumer Disputes Redressal Forum, Tis Hazari wherein by order dated 12th January, 2011, the Forum disposed of the complaint on the ground of lack of jurisdiction. Subsequently, the petitioner filed writ petition before this Court being W.P.(C) 1379/2011 which was disposed of with a direction that the petitioner should first avail the alternative remedy available to him. In between the matter was also referred to Lok Adalat, but the matter could not be settled.