UTTAR HARYANA BIJLI VITRAN NIGAM Vs. KUSUM JAIN

JUDGEMENT

(1.) This revision petition by Uttar Haryana Bijli Vitran Nigam [for short, "UHBVNL"] is directed against order dated 11.3.2005 [Annexure P/1] passed by Permanent Lok Adalat [PLA], Panipat vide which, pursuant to an application filed by applicant Smt. Kusum Jain, adjudicating the dispute, the respondents had been directed to release power connection in favour of the applicant of her premises earlier known as M/s Mahavir Woollen Mills, Panipat, on receipt of usual charges etc.

(2.) It is claimed by the revisionists-petitiones, who were respondents before the PLA that Anil Jain, husband of applicant, Smt. Kusum Jain, was having an electric connection bearing No. BM-544 for the aforesaid Mill, which hitherto was functional in the premises bearing No. E- 33A, Industrial Area, Panipat and he was partner in the said firm. Due to non-payment of arrears amounting to Rs. 5,19,086.05 paise for electric consumption, the electric supply was disconnected.

(3.) It is averred that the applicant, now respondent herein, in connivance with her husband, had wrongly claimed herself to be lessee of the said property and without payment of arrears of electricity charges, had got the impugned order. It is further pleaded that the impugned order was obtained by the respondent without bringing correct facts to the notice of the PLA.