BSES YAMUNA POWER LTD Vs. DEEPAK SARAN

JUDGEMENT

(1.) W .P.(C) 4283/2015 and CM Nos. 7771/2015 and 7772/2015 Vide the present petition, the petitioner has assailed the order dated 01.12.2014 passed in Appeal No. F./ELECT/ Ombudsman/2014/614.

(2.) LEARNED counsel appearing on behalf of the petitioner submits that during the joint inspection dated 18.06.2014, respondent agreed to pay the requisite and estimated charges for shifting the electric pole from one place to another. Despite, the learned Ombudsman held that since numbers of other consumers are getting electricity, therefore, the respondent alone is not responsible to pay the charges.

(3.) IN the impugned order, it is recorded that a few meetings were held and even a joint inspection was carried out and there appeared to be an agreement on both sides. Afterwards the DISCOM sent a demand note of Rs.4.72 lakhs which appeared exorbitant and not commensurate with the work of shifting of one pole. It appeared that apart from asking the respondent to deposit the said amount, lot of riders were attached stating that NOC from various Government/Private Agencies will have to be obtained for the work which could further delay matters.