JAIPUR VIDYUT VITRAN NIGAM LTD. Vs. BALU RAM

JUDGEMENT

(1.) Revision Petition No. 4875 of 2013 has been filed by the petitioner/opposite party against the order dated 27.9.2013, passed by Rajasthan State Consumer Disputes Redressal Commission, Jaipur (short, "State Commission") in First Appeal No.817 of 2011.

(2.) The facts of the present case as per the respondent/complainant are that the respondent is a resident of Village Dholavas, Teh. Lalsot and his land is situated at Village Ramsar and Dholavas. He is disabled and member of Schedule Tribes.

(3.) The respondent made an application for grant of seven and half HP agricultural connection in his land at Village Ramsar in the office of the petitioner/opposite party no.2 (before the District Forum) on 1.9.1993 and also deposited the fees as per rules. On the maturity of his application as per serial the petitioner issued a demand notice no.166 dated 10.4.2008 for a sum of Rs.22,260/- which amount was deposited by the respondent in the office of the petitioner vide receipt no.245 on 8.5.2008. Thereafter, the respondent moved an application in the office of the petitioner to shift the said connection from his land at Ramsar to Dholavas and also deposited a sum of Rs.75/- vide receipt no.24560133 dated 13.5.2008. On this application orders for shifting the connection from Ramsar to Dholavas were passed and shifting charges of Rs.75/- were recovered from the respondent. From this, it was clear that shifting orders had been passed by the petitioner and shifting charges had been deposited.