M P ELECTRICITY BOARD Vs. MOTILAL RAI

JUDGEMENT

(1.) This is an appeal by the M. P. Electricity Board and two others challenging the order of the District Forum, Sehore granting relief to the respondent complainant.

(2.) The complainant is a resident of the Municipal area, Sehore. An electric connection has been granted to him by the M. P. Electricity Board. The grievance of the complainant is that though he is a resident of the municipal area of Sehore, electric connection granted to him is through a feeder which also caters to the needs of the rural area. According to the complainant in the rural area power cut for a larger time is enforced than the power cut in the urban area. Because of this, electric connections in the municipal area of Sehore which are connected to feeders wholly catering to the urban population get electricity for a larger time than the complainant on whom the power cut applicable to the rural area is enforced. The complainant has claimed relief of a direction either to supply him electricity for the period equivalent to the other consumers of the urban area on the same feeder or his feeder be changed and supply be granted through wholly urban feeder. The M. P. Electricity Board has opposed the prayer on the ground that it is not possible to have an entirely urban feeder because the electricity supply has not been arranged on the basis of urban or rural consumers and it is not possible to change the feeder of the complainant.

(3.) The District Forum has passed an order directing the M. P. Electricity Board to supply electricity to the complainant in accordance with supply for the urban area and if it is necessary to change electric line for this purpose, that be done within a month. The change of line is directed to be at the expense of the complainant to the extent of Rs.500/-. Rest of the amount had to be borne by the M. P. Electricity Board.