WBSEB Vs. S K MOHIUDDIN AHMED

JUDGEMENT

(1.) This appeal has arisen out of the judgment passed by the District Forum, Hoogly, on 5.10.2001 in the case No.110/2001, wherein the Forum below has allowed the case on contest but without cost and directed the O. P. to provide new electric connection to the complainant within 15 days from the date of the order subject to compliance of all necessary formalities as per the I. E. Act in getting electric connection.

(2.) The facts of the complaint are stated hereunder.

(3.) The complainant applied for new electric connection at his residence to the O. P.-WBSEB on 10.7.1999 and deposited the quotation money on 7.11.2000. But since then he has been providing with new electric connection inspite of communication to the office. Thereafter, he filed a case before the Forum praying for direction upon the O. P. to install new meter in his name at that premises.