CESC LIMITED Vs. OMBUDSMAN

JUDGEMENT

(1.) For the last several dates the respondents are not appearing in the matter, the petitioner had also served notice upon the respondent but inspite of service of notice none appeared on behalf of the respondents.

(2.) The CESC Limited had preferred the instant writ application against the order passed by Ombudsman in Grievance Redressal Case No. C-552K of 2008 (Krishna Das -Vs- CESC Limited) dt. 27/10/8 wherein a direction has been issued to the petitioner to take necessary action for affecting supply connection direct to the complainant by installation of individual meter in favour of the complainant.

(3.) The respondent no. 2 Smt. Krishna Das had applied for a separate meter connection for her shop no. A-36, namely Ajanta Digital Studio having an area of 75 square feet situated in Calcutta Greens Commercial Complex at 1050/2, Survey Park, Kolkata- 700075 on 28/12/2006 for a load of 3 KW at commercial rate. On inspection of the shop room on 5/1/2007 it was found that the respondent no. 2 like all other shop owners in the said commercial complex are getting supply through one of the two Block Meters existing at the commercial complex in the name of Calcutta Greens Shop Owners' Association and accordingly the petitioner had informed to the respondent no. 2 for inability for providing a separate meter in the said shop.