HARYANA STATE ELECTRICITY BOARD Vs. DEV RAJ VINAYAK

JUDGEMENT

(1.) THIS is a Revision Petition against the order of 6th December, 1993 passed by the State Commission, Haryana in Appeal No. 441 of 1993.

(2.) THE State Commission had set aside the order of the District Forum dismissing the complaint as having no merit and came to the finding that the Respondent appellant's electric connection was disconnected unauthorisedly therefore, granted relief to him.

(3.) HE had obtained three connections so as to obviate the payment of line rent. As per the tariff, rent charges have to be paid for one single connection of higher capacity, whereas by splitting up the connection into three connections, each falling below the limit for rent for the line, he was exempt from line rent.