THE SOUTH BIHAR POWER DISTRIBUTION COMPANY LTD. THROUGH ITS MANAGING DIRECTOR HAVING ITS HEAD OFFICE AT VIDYUT BHAWAN, BAILEY ROAD, PATNA Vs. THE CONSUMER GRIEVANCE REDRESSAL FORUM, VIDYUT BHAWAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in the present Letters Patent Appeal is to an order passed by the learned Single Bench of this Court on 25th of June, 2014 in C.W.J.C. No. 9351 of 2013, whereby the order of Consumer Grievance Redressal Forum, Patna (hereinafter referred to as "the Forum ") constituted under Sec. 42(5) of the Electricity Act, 2003 (hereinafter referred to as "the Act ") was not interfered with.

(3.) The consumer, Respondent No. 2 herein, as per assertion made in the writ application, applied for fresh electric connection under Low Tension Tariff for connected load of 92 H.P. which was granted on 8th of Feb., 2010. The consumer applied for extension of load from 92 H.P. to 220 KVA under High Tension Category on 13th of Oct., 2010. The feasibility report was prepared on 28th of Oct., 2010. It is at that stage, the consumer made a request on 8th of Nov., 2011 that presently there is no need for load of 220 KVA on the ground that he has not been allotted plot for the purpose as such he was unable to extend the plant. However, it was stated that load of 110 H.P. was being used in the premises since 13th of Oct., 2010 i.e. from the date of application. It is thereafter, the load of 92 KVA i.e. 110 H.P. was sanctioned on 24th of Dec., 2011. After issuance of such letter, the consumer, deposited additional security and also executed an agreement.