K P AGGARWAL Vs. DELHI VIDYUT BOARD

JUDGEMENT

(1.) THE short facts of the case are that there was a dispute with regard to electricity bill. The complainant filed a complaint before District Forum against the OP Delhi Vidyut Board (Now North Delhi Power Limited). District Forum dismissed the complaint on the ground that the OP has given a show cause notice as per regulation to the complainant for personal hearing, which he did not avail. The complainant appealed against the order of the District Forum and this Commission at the stage of admission disposed of the appeal and set aside the order of the District Forum with the direction to the respondent to provide personal hearing to the appellant and pass a speaking order in respect of the bills in question and if the appellant still feels disgruntled he is at liberty to file fresh complaint before District Forum.

(2.) ENFORCEMENT and Assessment Cell of the OP company gave a hearing to the appellant complainant and passed the order dated 02.12.2009, copy of which is available on record. The Enforcement and Assessment Cell of the OP held that there was no reason to disbelieve the finding of the inspection team of the OP, on basis of which the disputed bills were raised against the complainant. The complainant therefore filed a complaint before the District Forum again which the District Forum dismissed in limine vide order dated 14.12.2009 saying that the order of the State Commission stands complied with and the application of the complainant being beyond terms of the Commission s order is not maintainable.

(3.) THAT is what brings the complainant in appeal before this Commission.