ASGAR KHAN Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The present revision petition has been filed against the judgment dated 26.02.2015 of the Bihar State Consumer Disputes Redressal Commission, Patna ('the State Commission') in First Appeal no. 58 of 2014.

(2.) The brief facts of the case are that the petitioner was having an electricity connection at his residence in his village and was paying Rs.50/- per month as per the norms of the village area. The village was converted into an urban area by a notification dated 23.06.1993. On the request of the complainant a meter was installed in the premises of the complainant in September 1995. The complainant received a bill for Rs.20,000/- against which the complainant could not get any information from the opposite party about the details of the bill, therefore, he filed a consumer complaint no.5 of 2006 before the District Forum. The complaint was contested, however, the District Forum ordered that the bill be charged as per rates for rural area. The execution was filed by the complainant of this order dated 27.06.2011. During the pendency of the execution, the connection was disconnected by the opposite party on 20.08.2013. The opposite party also filed an appeal before the State Commission being FA no. 58 of 2014 and the State Commission allowed the appeal and set aside the order of the District Forum. Hence, the present revision petition.

(3.) The learned counsel for the petitioner stated that the opposite party never informed the details of the bill for Rs.20,000/- and therefore, the complainant was constrained to file a consumer complaint. The complainant was always ready to pay the bills as per rate approved by the opposite party. He is still ready to pay the bills @ Rs.100/- which is the minimum rate charged for the urban area. He is also ready to pay the bill as per the meter reading. Further, he had filed the complaint for the lumpsum bill of Rs.20,000/- for which no justification was given by the opposite party. He further states that the electricity connection was disconnected on 20.08.2013 and an FIR was lodged against him. The matter relating to FIR, is still pending before the Hon'ble High Court of Patna.