SATYA PAL BHARTI Vs. CHAIRMAN

JUDGEMENT

(1.) In this revision petition, there is challenge to order dated 30.5.2012 passed by State Consumer Disputes Redressal Commission, Panchkula, Haryana (for short, State Commission ).

(2.) Brief facts are that complaint was filed by the petitioner/complainant stating that he purchased H. No. 136-A, Model Town, Yamuna Nagar in 1950 and had applied for electric connection which was installed. Wife of petitioner had purchased another plot. Respondent No.4, requested the petitioner for giving house No.136-A to him as a licensee and he would vacate the same as and when demanded by the petitioner. The petitioner started living in another house. Petitioner came to know about an electricity bill in the name of Respondent No.4 of house No.136-A. Petitioner submitted that he got installed the meter in his name in house No.136-A. Petitioner wrote a letter dated 3.2.2005 to SDO Yamuna Nagar enquiring about the electric connection but no reply was given by the respondents/OPs. Petitioner again wrote another letter on 4.7.2006 to the Superintending Engineer but no reply was given by the respondents, The petitioner sought information under the Right To Information Act from the respondents. Respondents, vide letter dated 25.7.2007 informed the petitioner that electric connection No. YT/14/3685 was not traceable. Respondents also informed that Sh. Nand Lal Bharti, brother of the petitioner told that change of name was got done in 1973 but exact date was not known to him. Petitioner submitted that earlier respondent No.4 was posted in UHBVNL as JE and at that time he in collusion with the Respondents No.1 to 3 got transferred the electric connection of the petitioner in his name fraudulently. Respondent No.4 got transferred the electric connection in his name in collusion with the respondents No.1 to 3 just to grab the house of the petitioner. Thus, there was deficiency in service on the part of the Respondents.

(3.) Respondents no.1 to 3 took the plea that electric connection bearing account No.YT/14/3685 was released in the year 1950 and change of name of this connection was done in the year 1973, about 34 years ago in the name of Nand Lal and connection at present was running in his name. Thus, there was no deficiency in service on the part of respondents no.1 to 3.