VANDANA SRIVASTAVA Vs. PURVANCHAL VIDYUT VITRAN NIGAM LTD.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ petition has been filed with the prayer to quash the order of the Consumer Grievances Redressal Forum dated 9.12016 and for a direction upon the respondents No.1 and 2 namely Purvanchal Vidyut Vitran Nigam Ltd and the Executive Engineer, Purvanchal Vidyut Vitran Nigam Ltd to provide electricity connection with the load of 6 KW under rate Schedule LMV-6 for running the footwear shop in question.

(3.) From paragraph two of the writ petition, it is apparent that the petitioner claimed himself to be the tenant of the shops in respect whereof electrical energy was prayed for. Reference was made to the order passed by the Civil Judge (Junior Division) dated 11.2.2014, wherein the petitioner was permitted to deposit the rent of the shop and that such rent was deposited by the petitioner in the court of Civil Judge (J.D) Gorakhpur. In paragraph 19 of the writ petition reference has been made to Civil Misc. Case No. 188 of 2015, filed under Sec. 30(2) of U.P. Act No. 13 of 1972 for permission to deposit the rent in the Court of Civil Judge (J.R) and the order passed thereon dated 29.7.2015.