DEPUTY ENGINEER Vs. JAGRUT NAGARIK

JUDGEMENT

(1.) Since common issue is involved in all these petitions and they are heard together, this common judgment and order is passed in all these petitions.

(2.) The only issue involved in all these petitions is with regard to the jurisdiction of the Consumer Dispute Redressal Forum to entertain the complaint filed by the consumer against the electricity company with regard to supply of electricity and/or Bill thereof. The Consumer Dispute Redressal Forum has entertained all these complaints and granted appropriate relief to the consumers against which the different electricity companies have filed all these petitions before this Court challenging the decision of the Consumer Dispute Redressal Forum for entertaining these complaints. In some of the cases, the Electricity Companies have firstly challenged the order of the Forum before the Commission and after confirmation of the order of the Forum by the Commission, petitions are filed before this Court.

(3.) Since the legal issue involved in all these petitions is in a very narrow compass, facts of all these petitions are not required to be narrated in detail and hence for the sake of convenience and easy reference, the facts are taken from Special Civil Application No.12319 of 2009.