SHANKAR SAH Vs. ELECTRICAL EXECUTIVE ENGINEER

JUDGEMENT

(1.) This revision is directed against the order dated 22.5.2003 of Consumer Disputes Redressal Commission Bihar, Patna allowing appeal against the order dated 27.11.2002 of a District Forum whereby while quashing electricity bills of Rs. 27,536.18 and Rs. 33,601.75, the respondent/opposite party was directed to raise revised bills excluding delayed payment surcharge, etc.

(2.) Petitioner who has been running hotel under the name of "Annapurna", was consumer of electricity having C.S. connection No. 962 under the respondent/opposite party-Bihar Electricity Board. As stated in the response filed to the revision petition upto Sept. 1994, a sum of Rs. 12,717.91 was due from the petitioner and due to non-payment of that amount, the electric connection was disconnected in Sept. 1994. On payment of Rs. 4,000.00 on 16.9.1999, Rs. 5.000.00 on 17.9.1999 and Rs. 1,000.00 on 1.10.1999, electric line was reconnected on 1.10.1999 after charging Rs. 30.00 towards RC and DC charges. Thereafter petitioner paid Rs. 1,000.00 on 8.3.2000 and Rs. 1,000.00 on 31.3.2000 as against outstanding amount of Rs. 26,159.31 upto March, 2000. It was alleged that upto April, 2000, the outstanding dues swelled to Rs. 24,159.31. Petitioner paid Rs. 1,000.00 on 24.5.2001, Rs. 2,000.00 on 27.11.2001, Rs. 1,000.00 on 6.12.2001 and Rs. 1,000.00 on 22.1.2001 against the dues of Rs. 28,596.31 as on Jan., 2002.

(3.) In view of irregular payment, the electricity line had been disconnected on 31.12.2001 and same was reconnected and again disconnected on 23.7.2002 as the outstanding amount increased to Rs. 33,601.75. On complaint being filed, the bill of Rs. 33,601.75 together with previous bill of Rs. 27,536.18 were quashed by the District Forum with direction noticed above.