METROPOLIS RESIDENT WELFARE ASSOCIATION Vs. RAJIV BHATNAGAR

JUDGEMENT

(1.) The challenge in this petition is made to the Communication dtd. 26/8/2022, made by the respondent no.2, The Uttarakhand Power Corporation Limited Electricity Distribution Division, Rudrapur ("UPCL"). By it, the petitioner has been informed that new electricity connection to the residents of the petitioner's society shall be given in accordance with the judgment of the Consumer Grievance Redressal Forum, Udham Singh Nagar ("CGRF"), at Rudrapur, passed in Complaint No.99/2021-22.

(2.) Heard learned counsel for the parties and perused the record.

(3.) It is the case of the petitioner that the petitioner's association is a Resident Welfare Association of the Metropolis City situated in SIDCUL, Rudrapur, District Udham Singh Nagar, which is responsible for the maintenance and up-keeping of the common areas of the Metropolis City. There were certain disputes in the beginning, which were settled by the Real Estate Appellate Tribunal (RERA). The Metropolis City is having self operated STP, self operated water supply system and maintenance of house keeping of the other common areas. It also has a single point bulk supply connection from which the power supply is given to all the residents. As per the infrastructure developed, individual house owners/residents are provided the pre-paid meter, and the sanctioned load is duly monitored. A system is also put in place that in case the load exceeds the sanctioned load, the electricity line trips.