UHBVNL AND ORS. Vs. SOM PARKASH BAWA

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against order dated 14-06-2012 passed by the learned State Consumer Disputes Redressal Commission, Haryana (in short, 'the State Commission'), in First Appeal No. 1783 of 2010 U.H.B.V.N. Ltd. & Ors. Vs. Som Parkash Bawa, by which while dismissing appeal, order of District Forum allowing complaint was upheld.

(2.) Brief facts of the case are that complainant/respondent has obtained electricity connection from opposite party/petitioner at Village Kheri Sadh (Rohtak) and he was paying charges regularly. In August, 2008 in his electricity connection Rs.1,21,000/- were included illegally. Inspite of queries, it was not apprised on what basis demand was raised. It was further submitted that in bill of October, 2008, Rs.1,24,625/- were included without any purpose. Complainant approached opposite party to provide copy of letter for charging aforesaid amount but that was not provided. Alleging deficiency on the part of opposite party, complainant filed complaint before District Forum. Opposite party resisted complaint and submitted that as per report of Sarpanch complainant's plot is out of Lal Dora and as per instructions of S.E., commercial, development charges are recoverable @ Rs.25/- per sq. yd. of plot size and demand was made rightly in the bill and prayed for dismissal of complaint. Learned District Forum after hearing both the parties allowed complaint and directed opposite party to charge development charges on the constructed area of 46.5 x 12.3 sq. yds. @ Rs.25/- per sq. yd. and refund remaining amount if any along with 9% p.a. interest and further directed to pay Rs.2,000/- as litigation cost. Appeal filed by opposite party was dismissed by learned State Commission vide impugned order against which this revision petition has been filed along with application for condonation of delay.

(3.) Heard learned counsel for the parties finally at admission stage and perused record.