SHIVAJI NARHARI KARPE Vs. EXECUTIVE ENGINEER; ASSITANT EBGINEER

JUDGEMENT

(1.) This revision is directed against the order of the Maharashtra State Consumer Disputed Redressal Commission, Circuit Bench at Aurangabad (in short, "the State Commission") dated 6.1.2015 whereby the State Commission allowed the appeal preferred against the order of the District Forum, Osmanabad in complaint case No.137/2007, set aside the said order and dismissed the complaint.

(2.) Briefly stated, facts relevant for the disposal of the revision petition are that the respondent/complainant filed a consumer complaint alleging that he had obtained electricity connection for his flour mill in the year 1970. It is the case of the complainant that he had been regularly paying electricity bills but on 19.5.2007 the respondent electricity company issued a bill of Rs.2,69,940/- for earlier period whereas as per Section 56 (2) of the Electricity Act, 2003 the respondent was not entitled to demand payment of bill pertaining to more than two years prior to the date of issue of bill. The complaint was resisted.

(3.) District Forum on consideration of the pleadings of the parties and the evidence allowed the complaint and directed as under: -