DELHI ELECTRICITY SUPPLY UNDERTAKING Vs. VEER SINGH

JUDGEMENT

(1.) Vide impugned order dated 25.1.1996 the appellant DESU was directed to restore the supply of the agricultural electricity connection within one month on the respondent's completing commercial formalities in respect of change of name and also the appellant shall apprise the respondent of the commercial formalities and in the event of delay in restoration of the supply, the appellant shall be liable to pay damages at the rate of Rs.50/- for each day's delay.

(2.) Appellant's grievance is limited to the extent that unless and until the respondent produces a certificate from the B. D. O. The appellant will not be in a position to restore the supply as the appellant has been receiving letters from B. D. O. that the applications for restoration of the electricity in respect of agricultural connection on the plots which are situated in the area in question were withdrawn.

(3.) It appears that the application of the respondent for change of the name after the death of his father was treated as an application for seeking fresh connection though the original connection was given way back in the year 1965. The supply was discontinued in the year 1990 when transformer supplying the energy was removed on account of large scale theft of electricity. There are certain plots in the area in question where supply was restored after the replacement of the transformer.