PURAN MURTI EDUCATION SOCIETY Vs. S.D.O.

JUDGEMENT

(1.) THE Puran Murti Education Society, Sonepat Haryana has filed this revision petition against the order of the Haryana State Consumer Disputes Redressal Commission in FA No.1681 of 2011. The State Commission has set aside the relief granted to the Complainant /revision petitioner by the District Forum, Sonepat and allowed the appeal of the S.D.O. OP Sub -Division UHBVNL on the sole ground that the Complainant is not a consumer. The relevant para in the order reads: -

(2.) ON this limited issue, whether the petitioner/Complainant is a consumer or not, the revision petition contends that -

(3.) AT the outset, it needs to be observed that the stand of the Complainant itself, in the petition filed before the District Forum, was that "the said Society is running an Engineering College with the name and style of P.M. College of Engineering and Polytechnic in the area of vill. Kami Teh and Distt Sonepat. The said Society has taken one N.D.S. Electricity Connection in the above said college premises bearing a/c no.MM21 -0004 -A and they have been making payment of the consumption bills of the said connection to the respondent -Nigam regularly and without any default and nothing is due of the Nigam towards the complainant -society. "