RAJEEV SHARMA Vs. TATA POWER DELHI DISTRIBUTION LIMITED

JUDGEMENT

(1.) The writ petitioner has filed the present writ petition under Article 226 of the Constitution of India, against bills raised by the respondent for supply of electricity amounting to Rs.14,16,520.00, and orders dtd. 28/2/2013 and 19/12/2013, passed by the Consumer Grievance Redressal Forum ["CGRF"] and the Electricity Ombudsman respectively, on his complaints.

(2.) The petitioner was a tenant in the premises No. A-248, DSIDC Industrial Area, Narela, Delhi-110040. The premises had an electricity connection in the name of his landlord, Mr. Vishal Jain under C.A. No. 60008422549. It appears that the meter was changed several times. A new meter was installed on 15/6/2011, which was also found to be defective on 23/12/2011. The respondent, thereafter, raised the impugned charges upon the petitioner for the period 22/6/2011 to 22/12/2011 for consumption during the period the meter was defective.

(3.) The only contention raised by Mr. B.P. Agarwal, learned counsel for the petitioner, before this Court is that a meter reading had been taken in the interregnum on 4/8/2011, when no allegation of defect in the meter was brought to the notice of the petitioner. It is, therefore, submitted that the disputed levy, if at all, can only be made for the period from 4/8/2011 to 22/12/2011.