AJMER VIDYUT VITRAN NIGAM LTD. Vs. SHRI KANA

JUDGEMENT

(1.) Petitioners/Opposite Parties being aggrieved by order dated 6.9.2011 passed in (F.A. No.1301 of 2010) by State Consumer Disputes Redressal Commission, Rajasthan, Jaipur (for short 'State Commission') has filed the present revision petition under Section 21(b) of Consumer Protection Act, 1986 (for short, 'Act'). Alongwith it, an application seeking condonation of delay of 90 days has also been filed.

(2.) Brief facts are that Respondent/Complainant filed a complaint under the Act stating that he obtained an electricity connection for agriculture purpose from the petitioners. Respondent had been making the payment of all bills issued upon him and there were no arrears. The bill issued by petitioners for the month of November, 2009 mentioned a sum of Rs.28,657/-, in which Rs.26,657/- had been shown as arrears of the previous bill. Therefore, respondent prayed for quashing of the bill and also prayed that petitioners be directed to issue a revised bill.

(3.) The Petitioners in their reply stated that, a sum of Rs.26,627/- is outstanding against the respondent towards the charges of electricity consumed by him upto August, 2009. The respondent did not make the payment of charges of electricity consumed by him on time, so the said amount was carried on in the future bills. Hence, the complaint is liable to be dismissed.