G D KHANDESHE Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Both these appeals are decided by this common order since they arise from the same order of the District Forum. Shri G. D. Khandeshe had approached the District Forum, Ahamednagar with a complaint of excess billing by the M. S. E. B. According to complainant, he was a contractor and was executing the contract of construction of Police quarters at Ahamednagar. It is the complaint of complainant that for purpose of executing the work, he had obtained the electric connection on the site in a room.

(2.) According to complainant, he was regularly paying the electricity charges in respect of his electric connection. The complainant further alleged that inspite of his paying the bills regularly he received three excessive bills dated 12.4.90 for Rs.1733, second bill dated 18.6.90 for Rs.169.40 ps. and the third bill dated 16.8.90 for Rs.2383.95. According to complainant, he was hot required to pay for that bill since the electric supply was being made to the police quarters. Due to threat of disconnection he paid the aforesaid bills. Feeling aggrieved therefore, the complainant approached the District Forum for the redressal of his grievance of excess billing.

(3.) The District Forum by the impugned order ordered that the bills for the month of April, June and July, 1990 are illegal, arbitrary and not based "on legal provisions and, therefore, ordered not to recover that amount by the M. S. E. B. It is also ordered that the new meter should be installed on the premises of the complainant. The. Complainant was also granted costs of Rs.100/-. Both the appellant and respondent filed the aforesaid counter appeals against the impugned order.