SHANTILAL AMRUTLAL RANGPARIYA Vs. GUJARAT ELECTRICITY BOARD

JUDGEMENT

(1.) The present Revision Petition is filed by the Petitioner under Sec. 21(b) of the Consumer Protection Act, 1986 against Order passed by the State Consumer Disputes Redressal Commission, Gujarat, Ahmedabad (hereinafter referred to as the "State Commission") in F.A. No. 598 & 1149 of 2006 dated 04.05.2011.

(2.) In the Complaint Case, the Petitioner/Complainant stated that the owner of Block No.14/A of Laxmi Apartment Co-operative Housing Society Ltd. was Mr. Vinodrai Kotadiya. He had purchased the said property from the original Owner Laxmidas Karamshibhai Bhut by sale deed on 03.02.1998. The Petitioner purchased the aforesaid property in the year 1988. The Petitioner also managed the maintenance of the above said block, paying the bills for water, light, house-tax, etc. The Petitioner was living alone in the above said property and that too hardly for one to two days in a week. The bi-monthly power consumption came to 20 to 25 units. The Respondents/Opposite Parties, however, intentionally issued wrong and arbitrary bills for higher amounts.

(3.) The Petitioner stated that the Respondents charged more than the consumption for the following time period:-