COLLECTOR, OSMANABAD & CHIRMAN, SHRI TULJABHAVANI ENGINEERING COLLEGE Vs. SUPERINTENDING ENGINEER, MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LTD. & ORS.

JUDGEMENT

(1.) There is delay of 73 days' in filing this revision petition. For the reasons stated in the application for condonation of delay, the said delay is hereby condoned.

(2.) Sh. Mahadev Dnyanoba Patil, Principal of Tuljabhavani Engineering College, Tuljapur, the complainant, obtained 230 KVA electric connection from the Maharashtra State Electricity Distribution Co. Ltd., the OPs, for the said college. There was a separate electric meter for this connection and the electric bills were regularly paid. On 07.05.2010, the OP- Maharashtra State Electricity Distribution Co. Ltd., sent notice to the complainant for the payment of additional bill in the sum of Rs.3,76,240/- for the period from 2009 to March, 2010, on the ground that 'Y' Phase of the meter had gone defunct in the month of May, 2010. It also transpired that although the electricity was consumed, yet, its reading was not shown in the meter and, therefore, a supplementary bill was sent.

(3.) The case of the complainant is that every month, the competent authority of the OP - Maharashtra State Electricity Distribution Co. Ltd., used to record the consumption, but the complainant was never informed about the said defect. It was averred that such average bill for 10 months was imaginary and false. Representation was made vide letter dated 10.05.2006. This representation did not ring the bell and, therefore, the OP issued another letter dated 04.06.2010 to the complainant, wherein, disconnection of the electric connection was threatened.