N K GHAI Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The main grievance of the petitioner is against the District Consumer Disputes Redressal Forum, Ludhiana (hereinafter called the 'district Forum') for not hearing his complaint at an early date.

(2.) According to the petitioner, who is present in person, though even in a normal course, the District Forum had taken more time than required to complete the evidence of the parties in the case, yet after the completion of evidence by both the parties on September 16, 2002, the complaint was adjourned to December 2, 2002 for arguments despite the request of the petitioner to the District Forum for early hearing of the case.

(3.) The petitioner on September 24, 2002 had filed an application before the District Forum for preponing the case on the ground that the complaint pertained to an urgent matter relating to an illegal disconnection of an electric connection (since March, 2002 by the Punjab State Electricity Board ). A prayer was also made that a copy of the order dated September 16, 2002 be supplied to him. Neither the copy of the order passed on September 16, 2002 was supplied nor the matter was preponed.