SATYANARAYAN T.SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Shingade, learned Advocate for Petitioner; Ms. Jadhav, learned AGP for Respondent No.1 - State and Ms. Sawant, learned Advocate for Respondent Nos.2 to 4.

(2.) Present Writ Petition impugns the order dtd. 26/9/2023 passed by the Electricity Ombudsman, Mumbai in Representation No.63 of 2023 filed by Petitioner.

(3.) Mr. Shingade, learned Advocate for Petitioner would draw my attention to the impugned order dtd. 26/9/2023 appended at Exhibit "Q" - page No.88 of the Petition to contend that in the facts and circumstances of the present case Petitioner is entitled to damages and compensation in respect of loss caused to the Petitioner being a consumer of the Respondent - Maharashtra State Electricity Distribution Co. Ltd. (for short "MSEDCL") for not providing electricity connection in the meter installed in the premises of the Petitioner after the old meter was burnt down and a new meter was installed.