HARYANA STATE ELECTRICITY BOARD Vs. RAJ KUMAR

JUDGEMENT

(1.) In this appeal filed by the Haryana State Electricity Board, the order of the learned District Forum, Yamuna Nagar has been challenged on the ground that since the electric connection has not been transferred in the name of the complainant after the death of his father, the tubewell connection could not be shifted on his application. On the other hand, from a perusal of the order passed by the learned District Forum, it is evident that the complainant has filed the affidavit of his family members to the effect that they have no objection to the installation of the tubewell connection as also if the electricity wires passed through their lands. In view of this position, the direction issued to the appellant-H. S. E. B. for shifting the tubewell on the application of the complainant is wholly in accordance with law. Mr. Jagat Narain, learned Counsel for the appellant has raised another objection that in order to ensure the strict compliance of the procedure, the complainant should have first got connection transferred in his favour. Consequently, we dispose of this appeal with the direction to the appellant, that if the complainant applies for the transfer of the tubwell connection within a month, the same shall be transferred by the H. S. E. B positively within two months thereafter. However, the direction issued by the learned District Forum for installation of the tubewell connection shall not be delayed on this account. A copy of this order shall be supplied to the complainant- respondent for doing the needful. The appeal stands disposed of with the above direction accordingly.