SUHAIL SHAMSI Vs. UTTAR PRADESH STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner/complainant applied for an electricity connection with the respondent and deposited a sum of Rs. 590/- with it. Admittedly, neither the electricity supply was connected by the respondent to the premises of the petitioner/complainant nor any meter was installed therein. The complainant however, received electricity bills. Being aggrieved he approached the concerned District Forum by way of a consumer complaint.

(2.) The respondent remained ex-parte before the District Forum which thereafter, allowed the complaint and directed the respondent not to raise any electricity bill, without installing meter. Compensation was also awarded to the petitioner/complainant.

(3.) Being aggrieved from the order passed by the District Forum, the respondent U.P. State Electricity Board approached the concerned State Commission by way of an appeal. In the Memo of Appeal, the respondent Board took the plea that the petitioner/complainant had started consuming electricity directly after depositing the amount of Rs. 590/- and that neither the supply was connected to his premises nor any meter was installed therein.