J.D.KAPOOR,PRESIDENT - (1.) THE complaint of the appellant seeking revision of the bill by way of removal of misuse charges was dismissed vide impugned order dated 9.9.2002 on the premise that four notices were served upon the appellant but the appellant did not offer any explanation to the respondent and as such misuse charges were not removed. Feeling aggrieved, the appellant has preferred this appeal.
(2.) THE main grievance of the appellant is against the bill raised by the respondent by levying misuse charges in respect of electricity connection which is being used for domestic purpose whereas the respondent has levied misuse charges against the said electricity connection on the premise that the garage of the premises is being used for running STD/PCO. According to the appellant, he is using the electricity for running STD/PCO against a commercial connection. However, this fact has not been controverted by the Counsel for the respondent and, therefore, we allow the appeal, set aside the impugned order with direction to the respondent to raise a revised bill by treating this connection as domestic connection within two months without levying any LPSC. The amount deposited by the appellant shall be refunded to the appellant.
(3.) A copy of this order, as per the statutory requirements be forwarded to the parties, free of charge and also to the concerned District Forum and thereafter the file be consigned to the record room. Appeal allowed. ;