M V SRINIVASA RAO Vs. BESCOM

JUDGEMENT

(1.) THESE revisions arise out of the same order of the State Commission. Revision Petition - No. 2856/06 has been filed by the complainant and Revision Petition No. 3208/06 has been filed by the OP. Accordingly, both the revisions were heard together and are being disposed of by a common order. In these revisions parties shall be referred to as the complainant and OP for the sake of convenience.

(2.) THE complainant had constructed an additional area of 6 squares in the premises belonging to him in respect of which, he had filed an application for sanction of 3 KW electricity in addition to 12 KV which was already sanctioned. The OP sanctioned 3 K.W. of electricity and charged Rs. 9,277 for additional 3 MMD as security deposit and Rs. 12,000 towards service/line development charges. According to the complainant, the collection of the said amounts was illegal and as such, a consumer complaint was filed for refund of the said amount.

(3.) THE OP after placing reliance on Regulation 30.6 of Karnataka Electricity Regulation Commission (Electricity Supply and Distribution) Code 20001 -01 (hereinafter referred as KERC) urged that the charges have been levied in terms of the said provisions and that the complainant is not entitled to any refund. It was clarified that Rs. 12,000 were collected as development for 12 K.W. and additional 3 MMD was collected based upon sanctioned load or consumption per month whichever is higher. It was also contended that the complainant was in fact liable to pay additional service/line charges for 12 K.W. @ Rs. 1,500 per K.W. which is not paid by the complainant and this amount is still due.