JASBIR SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner is seeking direction to the respondents to change his connection into agriculture power category i.e. Connection No. C-4-026, situated in village Ajizpur, Tehsil Jagadhri, District Yamuna Nagar and to implement the policy of Dakshin Haryana Bijli Vitran Nigam in the Uttar Haryana Bijli Vitran Nigam for change of connection of LT industries to agriculture connection.

(2.) Petitioner has taken aforesaid electricity connection for Dairy Development i.e. Connection No.C-4-026 from Uttar Haryana Bijli Vitran Nigam Limited (for short 'UHBVN'). This connection falls in the category of LT industries. Now, the petitioner is using this connection for agriculture purpose. In Dakshin Haryana Bijli Vitran Nigam Limited (DHBVN), connection of LT industries can be changed into agriculture connection. The General Manager, UHBVN has written a letter (Annexure P-3) to all the CES (OP), SEs (OP), XEN (OP), JES-1, Incharge in UHBVN for conversion of horticulture tubewell connections into agriculture power category subject to certain conditions.

(3.) Petitioner approached the District Consumer Disputes Redressal Forum, Yamuna Nagar and filed complaint No.405/2010, which was decided against the petitioner on 28.10.2011 (Annexure P-4) by observing that as per circular No. U.S./2008 (Annexure P-3), in UHBVN there was no provision for conversion of LT Industrial connection into agriculture connection. The provision of change was only with respect to the Horticulture connection.