CESC LIMITED Vs. OMBUDSMAN

JUDGEMENT

(1.) The Distribution Licensee (CESC Limited) has preferred the instant writ petition, challenging an order of the Ombudsman. The respondent no.2 had outstanding dues in respect of an electricity meter at premises no. 27A, Hossain Shah Road, Kolkata. As a result, the CESC Limited disconnected the said supply for non-payment of outstanding dues on February 6, 2018.

(2.) The respondent no.2, upon applying soon thereafter for a new electricity connection at a different premises in the area at 27A/H/2, Hossain Shah Road, was given a new electricity connection by the CESC Limited on March 19, 2018. The respondent no. 2 regularly cleared all electricity bills for such connection.

(3.) Subsequently, on March 2, 2021, the CESC Limited sent a letter to respondent no.2, asking the respondent no.2 to clear his pending dues in respect of the previous disconnected supply.