JAIPUR VIDYUT VITRAN NIGAM LTD Vs. SHARDA DEVI

JUDGEMENT

(1.) The revision petition is preferred by Jaipur Vidyut Vitran Nigam Ltd., Jaipur from the order dated 3.2.2003 in Appeal No. 2025/1995 of the State Commission, Rajasthan.

(2.) The brief facts of the case are as follows : The respondent/original complainant Smt. Sharda Devi filed the complaint on 11.11.1992 before the District Forum, Dholpur alleging that the Rajasthan State Electricity Board and its officers had not given her an agricultural electrical connection though she deposited an amount of Rs. 1,950/- on 12.4.1990. On the other hand on 22.2.1992 they sent her a bill for Rs. 4,262/- on a flat rate for alleged consumption of electricity (in Rajasthan agricultural electrical connections are not metered). She complained that a lot of overhead electrical lines were laid over her agricultural land for supply of electricity to people further down. As these jumble of wires could cause damage and injury to her and her people, the complainant's husband protested against laying of such wires.

(3.) It was complainant's case that the Electricity Board got annoyed with the above protest from the complainant objecting to laying electric lines through their property, they raised on her a false bill without ever giving her direct electric connection. The District Forum appointed one Shri Durga Prasad, an Advocate as Local Commissioner who in his report dated 13.7.1993 mentioned that at the time of his inspection on 10.7.1993 there was no sign of any electrical line, meter or board and no sign of electrical connection having been given earlier was seen by him. The Electricity Board took the plea that the electrical connection was in fact given and that the complainant deliberately removed all traces of connections and the equipment to make of false case of non release of electricity connection. The District Forum relied on the version of the Electricity Board official and dismissed the complaint.