KAMAR ELAHI Vs. W B S E B

JUDGEMENT

(1.) This appeal has arisen out of the order passed by the District Forum, Birbhum (Suri) on 31.3.2004, in the Case No. BIR/144/o/2003, wherein the Forum below allowed the case on contest without any cost and referred the disputed electric bills for the period from April, 2003 to June, 2003 and July, 2003 to September, 2003 and also the defective meter to the Chief Electrical Inspector, W. B. for adjudication and the O. P.-W. B. S. E. B. was directed to replace the defective meter by a new one.

(2.) The brief facts of the case of the complainant before the Forum were that being a consumer under the O. P.-W. B. S. E. B. he received electric bills for the months of April, 2003 to June, 2003 and July, 2003 to September, 2003 which were highly inflated and fictitious according to him. His allegation was that the bills were raised without taking the meter reading. He filed the case before the Forum below praying for direction upon the O. P-W. B. S. E. B. to issue fresh rectified electric bills for the above mentioned period and cancel the inflated bills and also prayed for other reliefs.

(3.) Being dissatisfied with the above mentioned order the appellant-Kamar Elahi has preferred the present appeal before this Commission praying for setting aside the Forum's order.