RAM SANEHI SINGH Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Complainant is the appellant who has preferred the appeal against the order dated 8.9.2003 passed in Complaint Case No.28/2002 by the District Forum, Nalanda whereby and whereunder the complaint petition has been dismissed on the ground of limitation.

(2.) The brief facts of the case is that complainant-appellant is a bona fide consumer of Bihar State Electricity Board for running the petrol pump namely Pawapuri Fuel Station. On 18.8.1994 the complainant filed a petition before the Electricity Board and informed that electric meter has been closed and it has become non-functional. The complainant has stopped consuming electricity since then. The complainant made request to the Electricity Board to get the meter repair and resume the electric supply so that he can run the petrol pump efficiently. It was also alleged that due to defective meter and non-supply of the electricity the petrol pump of the complainant was closed and he had to suffer heavy loss and also mental torture. The complainant made several request with the Electricity Board to get his grievance redressed but to no effect. He ran from pillar to post and personally approached all the officials but nothing was done in this regard.

(3.) It is the case of the complainant that Electricity Board-respondent sent a notice to the appellant vide Letter No.1625 dated 12.10.2001 stating therein that the load of the complainant's premises has been inspected by a team of the officers of the Board on 9.5.2001 and it was found that total connected electric load of the complainant's premises was 5 kw. In place of sanctioned load of 1 kw. The notice further mentions that complainant is directed to pay a bill of Rs.1,04,984.26 within seven days of the receipt of the notice failing which legal action shall be taken (vide Annexure 2 ). It is also the case of the complainant that on 18.8.1994 he has sent a letter to the Electricity Board stating therein that Board is sending fake electric bills to the appellant though he is not consuming any electric energy (vide Annexure 1) but the Board remained silent on this letter of the complainant. The Electricity Board has disconnected his electric line in the month of October, 1996 without giving any notice and it is closed till date. Thus the complainant neither getting electric energy since long nor his grievance to repair the meter and restore the electric connection has been considered by the Board.