DAYAWATI GUPTA Vs. DELHI VIDYUT BOARD

JUDGEMENT

(1.) VIDE impugned order dated 3.8.2001 the complaint of the appellant seeking quashing of electricity bill raised by the respondent including penalty amount was dismissed solely on the ground that the appellant has no locus standi to file complaint but at the same time gave direction to the respondent to look into the genuine grievance of the person in whose name the electric connection stands installed.

(2.) FEELING aggrieved the appellant has preferred this appeal.

(3.) ADMITTEDLY there is an electric connection No. 2223902 x 401 DL installed at the premises 7/32, Ansari Road, Daryaganj, New Delhi. The appellant has been occupying the premises for the last 50 years and has been paying electricity bills after the death of her brother -in -law in whose name the electricity connection stands.