SITARAM YADAV Vs. RAJASTHAN STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This appeal has been filed by Sitaram Yadav against the order of the District Forum, Jaipur dated 18.9.92 dismissing his complaint.

(2.) Facts given rise to this appeal are that on 6.3.92 Sitaram Yadav complainant filed a complaint before the District Forum, Jaipur with the averments that his father Chandaram Yadav had agricultural land bearing Khasra Nos.185, 186, 187,188, 197, 198, 193, 194, 195 and 200 situated in village Baseri, Tehsil Jaipur. Chandaram Yadav died in the year 1989 and after his death this agricultural land was mutated in the name of the complainant and his three other brothers. Now the complainant and his three brothers were Khatedar tenants of these agricultural lands. It is alleged that there was a well in land bearing Khasra No.200. On Nov.14, 1968, Chandaram Yadav, father of the complainant had applied to the opposite parties for the sanction of electricity connection and the basic number allotted to him was A-75901- Receipt No.6. After the death of his father in the year 1989, the complainant wanted to get the electricity connection in his name to the application for connection which had been submitted by his father. For this purpose he went to the office of the Asstt. Engineer, Rajasthan State Electricity Board, Bhankrota several times, but he was misbehaved and illegal gratification was asked from him. The complainant also made a written application in the office of the Asstt. Engineer and thereupon the complainant was informed that the Rajasthan State Electricity Board had sent a registered notice on 28.10.89 to the complainant stating that the application for electricity connection had been cancelled because no well was found on agricultural land bearing Khasra Number 200. It was alleged that the father of the complainant had enclosed with the application the report of the Patwari and site plan signed by Tehsildar to the effect that there was a well on land bearing Khasra No.200. The complainant was not given any notice to show against cancellation of the application. He was always prepared to deposit the necessary charges. It was therefore prayed that the application for grant of electricity connection under Immediate Electric Supply Scheme may ordered to be restored and it may be directed that on completion of all the required formalities, the electricity connection may be supplied.

(3.) Upon reference being made, the opposite parties filed their version before the District Forum on Aug.12, 1992. It was admitted in the version filed by the opposite parties that Chandaram Yadav had made an application for sanction of the electricity connection on 14.11.68 and basic No. A-75901 was allotted to him. The opposite parties showed ignorance about the year of death of Chandaram Yadav. When the complainant came in the office, he was informed about the correct facts that on enquiry, no well was found on the land and information in this regard was sent to the complainant by registered letter. The complainant never intimated to the Electricity Board about the death of his father.