- (1.) Delay condoned. Leave granted.
(2.) The order under appeal is passed by the National Consumer Disputes Redressal Commission in first appeal against an order of the State Commission.
(3.) The order under appeal opens with these words : "Although there is substantial force in the contention advanced by the learned Advocate General, Mr. Thakore, appearing on behalf of the appellant, that the question of pricing does not legitimately fall within the purview of adjudication by the Consumer Disputes Redresal Forums, regard being had to the peculiar facts and circumstances of the case where only a very small period of about 10 months is involved and the party concerned is a Gram Panchayat, which is claiming benefit of subsidised rate of 25 paise per unit in respect of electricity consumed by it for the supply of drinking water to its residents from a bore-well, we are not inclined to interfere with the order passed by the State Commission upholding the right of the panchayat to the benefit of the said subsidy".;