JAIPUR VIDYUT VITRAN NIGAM LIMITED Vs. RAJA RAM

JUDGEMENT

(1.) LEARNED counsel for the parties present. Arguments heard.

(2.) THE complainants, Shri Raja Ram and two others, took an electricity connection of 7.5 hp load from Jaipur Vidyut Vitran Nigam Ltd. ( herein after referred as 'JVVNL'). Thereafter, the complainants made a request to the petitioner/opposite party to increase the electricity load vide application dated 23.10.2007. It is difficult to fathom why this application was kept pending for a considerable time. This smacks of mala fide intentions on the part of the officers of JVVNL. We have put this question to learned counsel for the petitioner but he has no explanation for this.

(3.) LEARNED counsel for the petitioner/opposite party submits that initially the complainants were granted 10 hp electricity load and, subsequently, it was increased to 17.5 hp load w.e.f. 9.11.2009. During the last time the argument urged by him and he still states that the petitioner is using 17.5 hp load even at this stage. Therefore, on the last date of hearing the Commission had to appoint Mrs. Tejinder Virdi, Advocate, as Local Commissioner to find out whether the complainants were using load of 17.5 hp or 10 hp. Ms. Tejinder Virdi, Local Commissioner had reported that the complainants were using load of 10 hp to 10.5 hp. Her report is supported by an expert. It, therefore, means that the executive engineer, JVVNL has filed a false affidavit in this respect. The bizarre conduct of the part of officer of JVVNL is difficult to fathom. It is also clear that the complainants have not paid the electricity bill since October, 2009. Therefore, we modify the order passed by the State Commission and direct the complainants to deposit the electricity charges according to 10/10.5 hp w.e.f. October, 209 till date, which be paid within 60 days from the date of receipt of this order otherwise, the petitioner/opposite party will be entitled to disconnect the electricity connection and will be entitled to file proceedings for recovery of the said amount. The complainants will continue to pay the future electricity charges at 10/10.5 hp load. The OP will issue the fresh bill in accordance with above directions within 10 days from the receipt of copy of this order.