ARCHANA MATHUR Vs. BSES RAJDHANI POWER LTD

JUDGEMENT

(1.) On 24.2.2005 inspection was carried out at the premises of the petitioner bearing Flat No.12-C, Pocket A- 12, MIG Flats, Kalkaji Extension, New Delhi. As per the report of inspection, as against the sanctioned load of 3.32 KW, connected load of 12.641 KW was found. It was further found that the meter was tampered with. On 24.2.2005 itself, a show cause notice was served upon the petitioner requiring her to show cause as to why bill as per tariff applicable pertaining to DAE be not raised. Petitioner responded to the show cause notice on 3.3.2005. She was heard. Defence was rejected. Pursuant thereto, a bill was raised upon the petitioner on 28.3.2005.

(2.) Order dated 7.3.2005, which has been impugned by the petitioner, reads as under : During inspection conducted on 24.2.2005 connected load of 12.641 KW, against the sanctioned load of 3.32 KW, under domestic category, was detected. Poly- carbonate single phase meter body found re-fixed with adhesive and scratches were also found at the joint. Show cause notice for suspected dishonest abstraction of energy and request to attend personal hearing on 3.3.2005 was issued vide letter dated 24.2.2005. Mrs.Archana Mathur, attended personal hearing on 3.3.2005 and submitted that she is occupying DDA flat for the last 15 years. In part of the flat, there was tenant upto August,2004. OTG was defective for the last one year. The case has been examined and study of the consumption pattern for the period 20.9.2004 to 24.2.2005 shows an average recorded consumption of 88.109 units per month, which has been found 12.35% of the assessed consumption. Even after excluding the load of OTG, the recorded consumption works out to 12.94% of the assessed consumption. Meter has been re-fixed. DAE is established. After excluding the cooling load and tolerance of 5% consumer is required to be billed for connected load of 9.643 KW, under domestic category as per Tariff Schedule, 2004-05 and DERC Regulations. The consumer is required to get connected load of 12.641 KW sanctioned. The meter is required to be retained at site, as evidence and supply restored through a new meter by Busine Manager of the District.

(3.) Needless to state if the order stands, bill would also stand against the petitioner.