CHAIRMAN, JAIPUR VIDYUT VITRAN NIGAM LTD. & ANR. VIDYUT BHAWAN, JANPATH JYOTI NAGAR JAIPUR Vs. POORANMAL SOMANI SON OF SH HAR DEV SOMANI RESIDENT OF GRAM

JUDGEMENT

(1.) The complainant/respondent applied to the petitioner for grant of an electricity connection depositing a sum of Rs.5250/- followed by further deposits of Rs.500/- on 24.2.2004 and Rs.250/- on 17.12.2004. Pursuant to a demand notice received from the petitioner, he deposited a sum of Rs.36,125/- Vide letter dated 2.3.2009, the complainant was informed by the petitioner that as per the report of departmental representative, there was dispute in the route of the electricity line and, therefore, work cannot be done. He was asked to take steps at his own level to resolve the dispute and inform its outcome. The aforesaid letter was followed by reminders dated 4.9.2009 and 7.12.2009. Since the connection was not energized, he approached the concerned District Forum by way of a consumer complaint.

(2.) The complaint was resisted by the petitioner which alleged that when its employees visited the site to execute the work of laying the line, the neighbour did not allow them to do so on the ground that the line was passing through his field.

(3.) The District Forum vide its order dated 11.2.2013 directed the complainant to obtain consent from the persons objecting to the laying of the electricity line at his own level and submit the same to the petitioner which was to thereafter provide connection within a month of receiving the NOC.