CESC LTD Vs. BIDASHI DAS

JUDGEMENT

(1.) This order shall dispose of Revision Petition No. 3457/07 and Revision Petition No. 809/07. The facts are taken from Revision Petition No. 3457/07.

(2.) The present Revision Petition has been filed against the Order of the State Commission, West Bengal whereby the First Appeal filed by the Petitioner has been dismissed thereby affirming the order of the District Forum dated 22.8.2005.

(3.) Briefly stated the facts of the case are that the complainant/respondent herein made an application to the Petitioner to provide a new electricity connection in his name in the tenanted portion of a premises. On the receipt of application the Petitioner got the premises inspected on 16.9.2004. During the inspection petitioner came to know that the aforesaid premises was in fact a 'basti' where there are many rooms occupied by tenants and one such room had been occupied by the respondent. It was also noticed during the inspection that the respondent was getting electricity from the meter of one Samir Kumar who is stated to be landlord of the said premises and is registered consumer of the Petitioner. Similarly, other occupants of the small rooms were also having the electricity from the same meter of the landlord. Keeping in view the above facts in mind, Petitioner vide its letter dated 17.9.2004 expressed its inability to provide a new and separate meter in the occupied portion of the said premises for the respondent/complainant as need of the respondent for electricity was adequately being met by the meter that had already been installed.