VARDHAMAN ISPAT UDYOG Vs. HPSEB LTD.

JUDGEMENT

(1.) The instant petition underscores the alarming conditions regarding the discharge and execution of quasi-judicial duties and functions by the quasi-judicial authorities constituted under the Electricity Act, 2003 (Act) like the Electricity Ombudsman and, more particularly, the Consumer Grievances Redressal Forum (Forum)

(2.) The minimal facts as are necessary for the adjudication of this petition filed under Article 227 of the Constitution of India are that the petitioner was released contract demand of 14 MVA and a load of 15 MW at 33 KV line in June 2021. The same was increased from a sanctioned contract demand of 10 MVA and a load of 12 MW. Initially when the load was 12 MW and contract demand was 10 MVA, the petitioner was fed through 33 KV dedicated feeder. Thereafter, the load/demand of the petitioner was increased to 15 MW/14 KVA, his standard supply voltage shifted to 132 KV. However, the petitioner was given supply through a 33 KV Joint Dedicated Feeder and Low voltage Supply Surcharge (LVSS) was being charged at 2% (half of 4% due to joint dedicated feeder.

(3.) The petitioner was charged the tariff category under LIPS (Large Industrial Power Supply) with sub-category 'HT-2'. At this juncture, the sub-categories under the LIPS Category tariff were as follows:- <FRM>JUDGEMENT_41_LAWS(HPH)3_2024_1.html</FRM>