BSES RAJDHANI POWER LTD. Vs. RATNA BHAT

JUDGEMENT

(1.) Present writ petition has been filed under Articles 226 and 227 of the Constitution challenging the notice dated 22nd March, 2012 and the order dated 9th April, 2013 passed by the Consumer Grievance Redressal Forum (BRPL) [for short "CGRF"].

(2.) Mr. Sunil Fernandes, learned counsel for petitioner submits that CGRF had no jurisdiction to entertain the petition filed by the respondent inasmuch as Regulation 8 of Delhi Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers And Ombudsman) Regulations, 2003 [for short "Regulations, 2003"] prohibits CGRF from entertaining grievances arising under Sections 126, 127, 135, 139, 143, 152 and 161 of the Electricity Act, 2003 [for short "Act, 2003"].

(3.) Mr. Fernandes further submits that the impugned notice and order are contrary to the Division Bench's judgment in B.L. Kantroo vs. BSES Rajdhani Power Ltd., 2008 154 DLT 56(DB).