DELHI VIDYUT BOARD Vs. DHARAM PAL

JUDGEMENT

(1.) ON account of having disconnected the electricity connection without serving show -cause notice in respect of the bill for an amount of Rs. 2,83,023 payable by 26.10.1999 raised on the basis of minimum guarantee, in respect of a commercial electricity connection, the District Forum has vide impugned order dated 27th October, 2001 directed the appellant to immediately restore the supply of electricity and pay Rs. 5,000 as compensation and Rs. 2,000 as cost of litigation.

(2.) THE perusal of the impugned order shows that the electric meter became defective and continued to be so for years together and so much so in spite of inspection report in the year 1995 in this regard bills were being raised on the minimum guarantee basis for four long years and on 11th August, 1999 the electricity was disconnected without any show -cause notice.

(3.) IN view of the aforesaid facts particularly non -quashing of the bill of minimum guarantee and there being direction of restoration of electricity supply with meagre amount of compensation and cost of litigation we do not find any merit in the appeal and dismiss the same with the direction to restore the electricity supply within one month on payment of the bills on the basis of six months average prior to the period meter became defective without levying LPSC.