C E S C LIMITED Vs. SHYAMAPADA HALDER

JUDGEMENT

(1.) XXX XXX XXX

(2.) BEING a consumer under the O.P. in respect of commercial and industrial connections the complainant used to pay the electric bills regularly. But all of a sudden his industrial connection was disconnected by the O.P. on 4.7.2001 most arbitrarily and illegally. After disconnection the complainant was served a letter, containing the allegations of dishonest abstraction of energy, and according to the complainant such wild allegations of theft of energy is nothing but a mischievous ploy to extract and squeeze money from the bona fide consumer in a wrongful manner. The complainant has a small unit of grinding machine for his livelihood. Due to such disconnection he has to face financial crisis. The O.P. has issued a bill claiming Rs. 41,706.55 as unmetered consumption. Thereafter he filed a case before the Forum praying for direction upon the O.P. to restore the line and cancel the impugned bill and charges for additional security. The complainant also prays for compensation of Rs. 50,000/ - for the loss in business.

(3.) THE Forum in its order directed the O.P. to raise 10% of the disputed bill within three days from receipt of the order and also directed the complainant to pay the same and within three days of the payment the O.P. would reconnect the line and thereafter the disputed bill should stand referred to the CEI, W.B. for adjudication.