AJMER VIDYUT VITRAN NIGAM LTD Vs. KISHAN LAL

JUDGEMENT

(1.) THIS Revision Petition by Ajmer Vidyut Vitran Nigam Limited is directed against order dated 27.09.2007 passed by the Rajasthan State Consumer Disputes Redressal Commission at Jaipur (for short "the State Commission") in Appeal No.1159/2007. By the impugned order, the State Commission has affirmed order dated 16.06.2007 passed by the District Consumer Disputes Redressal Forum at Rajsamand, Rajasthan (for short "the District Forum") in Complaint Case No.6/2007, whereby the additional demand of Rs.50,800/ -, raised against the Respondent/Complainant for release of an agricultural electricity connection had been set aside. The District Forum was of the view that since the Respondent had applied for release of an agricultural electricity connection much prior to the issue of Circular dated 06.11.2004, whereby charges for issue of such connection had been enhanced, the Respondent was not liable to pay the enhanced charges.

(2.) AS noted above, the State Commission, while affirming the said order, has also noted that since the connection had already been released in favour of the Respondent prior to the issuance of additional demand notice on 04.01.2005, no additional amount could be demanded from him.

(3.) DESPITE service, no one has put in appearance on behalf of the Respondent. We have, accordingly, heard learned Counsel for the Vitran Nigam.