SHANTI DEVI Vs. BSES YAMUNA POWER LTD

JUDGEMENT

(1.) As is apparent, the limited grievance of the appellant is that the District Forum has not taken into consideration the various bills received by him in which the O.P. is still showing arrears of misuse charges. She has shown this bill to us. In the bill dated November, 2006, misuse arrears amounting to Rs. 14,279.23 has been shown. So much so, even in the month of September, 2006, the respondent has shown the arrears of misuse charges to the tune of Rs. 13,691.41.

(2.) Since this amount is towards the accumulated arrears of misuse charges of Rs. 8,534.84 as shown in the bill dated 9.11.2003, the appeal is hereby allowed with the direction to the O.P. to raise the bill strictly in terms of Order dated 1.5.2006, i.e., without showing misuse charge of Rs. 8,540 as projected in the bill dated 9.1.2003 and subsequently which was enhanced to Rs. 14,279.23 by way of bill dated October/November, 2006. On the face of it, the main order passed by the District Forum has not been complied with by the respondent in letter and spirit.

(3.) The respondent is directed to raise new bill without showing accumulated arrears, penalty, LPSC, etc. in respect of charges of Rs. 8,534.84 or Rs. 14,279.23.