POOJA KARANJKAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present writ petition, the petitioner has sought indulgence of this Court for a direction to the respondent no. 2"Managing Director, UPCL to decide the representations/complaints dtd. 8/9/2023 and 8/1/2024 moved by the petitioner within a stipulated period fixed by this Court.

(2.) Heard learned counsel for the parties.

(3.) It is submitted by the learned counsel for the petitioner that petitioner was issued wrong bills for excessive demands by the respondent-electricity department. Against those inflated bills, petitioner moved an application to the Consumer Redressal Forum under Sec. 42, sub-sec. 5 of the Electricity Act, 2003. The Consumer Redressal Forum dismissed the complaint of the petitioner vide its judgment and order dtd. 25/1/2022.