UHBVNL Vs. GIAN BHARTI SIKSHA SAMITI

JUDGEMENT

(1.) PETITIONER /opposite party aggrieved by order dated 27.1.2011, passed by Haryana State Consumer Disputes Redressal Forum, Panchkula (short, "State Commission ") has filed the present revision petition. Along with present revision petition, an application seeking condonation of delay of 82 days has also been filed.

(2.) BRIEF facts are that respondent/complainant is a consumer of the petitioner having non -domestic connection with sanctioned load of 10 K.W, which is installed in the school premises of the respondent. It is stated that respondent had deposited a sum of Rs.77,815/ - with petitioner as development charges on 31.12.2008, but electric supply to the school of the respondent was being supplied through rural feeder. Petitioner despite repeated request of the respondent, is not shifting the high voltage line which is passing over the school. Thus, alleging it is a case of deficiency of service and unfair trade practice, respondent filed complaint before District Consumer Disputes Redressal Forum, Karnal (short, 'District Forum ').

(3.) DISTRICT Forum vide its order dated 26.4.2010, accepted the complaint by granting the following relief ;