M/s. Champion Ceramics Private Ltd. Vs Electrical Lokpal And Ors

Chhattisgarh High Court 1 Feb 2018 Writ Petition No.4515 Of 2006 (2018) 02 CHH CK 0052
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition No.4515 Of 2006

Hon'ble Bench

Sanjay K. Agrawal, J

Advocates

Rajeev Shrivastava, Gagan Tiwari

Final Decision

Dismissed

Judgement Text

Translate:

Sanjay K. Agrawal, J

1. Heard.

2. The petitioner seeks to challenge legality and validity of the order passed by the Electricity Consumer Disputes Redressal Forum dismissing the

complaint of the petitioner which was duly affirmed by the Electrical Lokpal by order dated 30-6-2006.

3. Learned counsel for the petitioner submits that concurrent finding recorded by the two authorities is perverse and contrary to the record, as such,

clause 14 of the agreement has not been complied with in passing the order.

4. No one appears for the respondents, though served.

5. The meter installed in the establishment of the petitioner was checked on 20-7-2005 and the meter was found defective, as B phase of the meter

was not recording the consumption and it was replaced on 9-8- 2005. According to the reading recorded for three prospective months, the average

was taken and the bill of previous six months was revised. The matter was referred to the Electrical Inspector who submitted report concluding that

the meter was not working for B element. The Electricity Consumer Disputes Redressal Forum considered the complaint and ordered that bill shall be

prepared from February, 2005 to July, 2005 on the basis of average consumption from September, 2005 to November, 2005, which was said to have

been complied with. In appeal by the petitioner, the Electrical Ombudsman has slightly modified the order and that order was also said to have been

complied with and billing has been revised accordingly. The concurrent finding recorded by the two authorities revising the bill for the months from

February, 2005 to July, 2005 on the basis of average consumption, is based on the material available on record and I do not find any merit in the writ

petition. The writ petition deserves to be and is accordingly dismissed. No order as to cost(s).

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