BSES RAJDHANI POWER LIMITED Vs. RAM KUMAR

JUDGEMENT

(1.) ON account of inordinate delay in energizing the electricity connection, the appellant has been, vide impugned order dated 7.9.2005 passed by the District Forum, held guilty for deficiency in service and directed to pay a sum of Rs. 10,000 as compensation and Rs. 1,000 as cost of litigation.

(2.) THE order has been mainly challenged on the ground that in the intervening period of application for electricity connection and its energisation, the Central Ground Water Authority (CGWA) issued a notification by keeping all new electricity connections in abeyance which could not be energized without its prior permission and on this premise, the appellant insisted that the respondent obtained a no objection certificate, which he did, but the electricity connection was not energized because he refused to pay the development charges amounting to Rs. 1,72,193.

(3.) RELEVANT facts are as under: