VINOD KUMAR JAIN Vs. BSES RAJDHANI POWER LIMITED

JUDGEMENT

(1.) THE petitioner, Mr. Vinod Kumar Jain is owner and occupant of property bearing no. 47/3, Jonapur, Vindhyachal Farms, Mehrauli which is energized by an electricity connection through licensee BSES Rajdhani Power Ltd. (hereinafter referred to as respondent-distcom, for short ).

(2.) PETITIONER claims that after installation of the electronic meter, he started receiving exorbitant bills w. e. f. 28th February, 2003. He relies upon consumption pattern from 30th December, 2001 onwards. As per the said consumption pattern, the maximum consumption was of 1930 units in February, 2002 but w. e. f. 28th February, 2003 the consumption for each billing circle was between 6596-10638 units. The petitioner, however, paid these bills. On 18th february, 2004 he received an electricity bill of Rs. 79,370/- on the basis of consumption of 19832 units between the period October, 2003 to February, 2004 subsequently, he also received another bill showing consumption of 9517 units for the period February-April, 2004 On 20th March, 2004 he wrote to respondent-distcom to change the electricity meter. In this letter he gave details of the earlier billing pattern and stated that the electricity meter was running fast and not recording correct reading as per actual consumption.

(3.) ON 24th April, 2004 the electricity meter was inspected and tested by the respondent-distcom and was found to be running fast by 5. 07%. I need not in this case examine the question whether the electricity meter was faulty and defective as both the parties admit that the error of +5. 07% recorded and found at the time of inspection is beyond permissible limits.