DILBAG Vs. UHBVN

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 21.07.2011 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission') in Appeal No. 1032 of 2010 UHBVNL & Anr. Vs. Dilbagh by which, while allowing appeal partly, order of District Forum allowing complaint was modified.

(2.) Brief facts of the case are that complainant/petitioner challenged the checking report dated 2.3.2010 as well as notice dated 19.3.2010 by which, demand of Rs.2,12,961/- (Rs.1,53,961/- on account of penalty and Rs.60,000/- on account of compounding fee) has been made by the OP/respondent from the complainant in respect of his electricity connection. OP contested complaint and submitted that demand was raised on the basis of checking report dated 2.3.2010, which was prepared in the presence of the complainant. As per checking report, complainant was found using electricity for running a dairy and it was the case of unauthorized use of energy; so, penalty and compounding fees was levied. Learned District Forum after hearing both the parties, allowed complaint against which, appeal filed by the OP was partly allowed by learned State Commission vide impugned order and compounding fee of Rs.60,000/- for compounding the offence of theft was set aside against which, this revision petition was filed.

(3.) Heard learned Counsel for the petitioner at admission stage and perused record.