DELHI VIDYUT BOARD Vs. PURAN MAL

JUDGEMENT

(1.) The appellant appears to be taking undue advantage of its own wrong or acts of omission and commission by preferring this appeal against order dated 18.10.2000 passed by District Forum-I, Delhi whereby it was directed to revise the electricity bill for the respondent by charging minimum guarantee charges in respect of enhanced/connected load and provide the electricity connection on receipt of the payment of revised bill and refund amount of Rs.30,636/- with interest deposited by the respondent.

(2.) Facts giving rise to this appeal is brief are, that on 18.1.1996 the respondent deposited amount of Rs.9,936/- with the respondent and again on 19.1.1996 amount of Rs.20,700/- for getting the electricity load enhanced from 0.25 KW to 16 KW under the Voluntary Disclosure Scheme floated by the appellant. In spite of having accepted the requisite amount the appellant neither provided service line nor provided the meter of adequate capacity for the enhanced load. Repeated visits of the respondent for getting electricity connection and also for revising bills sent to him for the enhanced load without providing service line fell on deaf ears. Because of the cavalier and indifferent attitude of the appellant, the respondent decided to drop the idea of installing the machinery and getting enhanced load.

(3.) However, on the contrary the stand of the appellant is that in June, 1996 the respondent declared the load of 20 KW for the purpose of industrial use and when the site was inspected it was found that there was no load existing on the site and subsequently notices were issued to the respondent but the same were received undelivered resulting in the cancellation of the request of the respondent for enhanced load.