JAMUNA PRASAD Vs. M P ELECTRICITY BOARD

JUDGEMENT

(1.) THE appeal arises from the order dated 21.7.2006, passed by District Consumer Disputes Redressal Forum, Satna, dismissing the complaint of the complainant against the respondent electricity board.

(2.) THE appellant s case is that he had a 5 HP agricultural connection. He paid his bills regularly. As his financial condition deteriorated he gave an application for permanent disconnection of his electric supply in 1993. He paid all pending dues, for which a receipt was given to him by the respondent. He then went on a pilgrimage.

(3.) THE respondent board meanwhile did not disconnect the supply. In 2002 he was forced to pay Rs. 10,000 and in April 2003 he paid 3,764. Again, in August 2005, he was sent an electricity bill of Rs. 14,759.