KRISHAN KUMAR SHARMA Vs. BSES YAMUNA POWER LTD

JUDGEMENT

(1.) COMPLAINT of the appellant seeking quashing of the bills raised on the basis of defective meter was dismissed vide impugned order dated 28.7.2005 on the ground that in the absence of any material to substantiate that replaced meter was also faulty, the billing on the previous average consumption pattern cannot be allowed to be raised.

(2.) THROUGH this appeal, the impugned order has been assailed mainly on the ground that inspection was carried out by the much lower functionaries and not by the electrical Inspector/or a authorized person or an independent authority. On this premise alone the appeal is allowed, impugned order is set aside with directions to decide the matter afresh by considering the aforesaid contention of the Counsel for the appellant and also by giving opportunity to the respondent as to the inspection by an authorized person.

(3.) THE appeal is disposed of in above terms.