C E S C LIMITED Vs. AMITY INDUSTRIES

JUDGEMENT

(1.) THE present Revisional Application has been preferred against Order dt. 13.1.10 passed by the Ld. District Forum, North 24 Parganas, Barasat in CDF Case Nbo. 256/2009 wherein the Ld. District Forum while disposing of the application under section 13(3B) of the Act has directed the Ops/Revisionists to resume the electric connection in favour of the petitioner/complainant subject to payment of 1/3rd of the assessed amount, i.e. Rs. 7,189/ - by the complainant within 7 days from the deposit thereof.

(2.) THE main contention of the complainant/OP before the Ld. District Forum, in brief, was that the complainant was running a manufacturing business at Dakshineswar for some time past and a number of persons were employed therein under the complainant. Due to disconnection of electricity the manufacturing unit has come to a standstill thereby the employees therein were out of job.

(3.) THE case of the OPs/Revisionists before the Ld. District Forum in this regard was that on proper inspection by the men of the Ops it transpired that the meter in question was tampered with and as such, the electric company instituted appropriate action for alleged theft of electricity at the instance of the complainant and in the process, asked the complainant to pay Rs. 21,506/ - for unauthorized use of electricity.