RAJINDER SINGH Vs. ANAND & ANR

JUDGEMENT

(1.) Present content petition has been filled alleging wilful disobedience of order dated 29th May, 2015 passed in W.P.(C) No. 5745/2015 by which the petitioner was directed to deposit 1/3rd amount of Rs. 8.2 lacs with the respondent-TPDDL and the respondent-TPDDL was directed to reconnect the electricity connection at property no. A-14,G.T.Karnal Road, Industrial Area within three days.

(2.) Learned counsel for petitioner states that though 1/3rd of Rs. 8.2 lacs was deposited and the petitioner is continuously depositing current electricity charges, yet his connection was disconnected on 18th September, 2015.

(3.) On the other hand, learned counsel for respondents points out that Consumer Grievance Redressal Forum [for short "CGRF"] vide order dated 30th May, 2014 has held that Rs. 8,21,187/- was payable on account of outstanding dues. He contends that the CGRF held that the issue of misuse charges pertaining to Rs. 20,23,032/- could not be adjudicated by it for want of jurisdiction. He, however, points out petitioner was given liberty to approach the Additional District Magistrate by way of an appeal under Section 127 of the Electricity Act, 2003.