- (1.) Shri Vishwanath Narayan Mankar of Pimpalgaon Kale, Tal. Jalgaon Jamod, Distt. Buldhana has filed a Petition on 2 January, 2014 seeking penal action against the Maharashtra State Electricity Distribution Co. Ltd. (MSEDCL) under Sections 142, 146 and 149 of the Electricity Act (EA), 2003, costs and compensation for non -compliance of the Consumer Grievance Redressal Forum (CGRF), Amravati Zone, Akola's Order dated 9 July, 2013 in Complaint No. 55 of 2013.
(2.) The Petitioner's prayers are as follows:
(3.) The Petition states that: a. MSEDCL has provided the Petitioner with electricity connection under the Below Poverty Line (BPL) category in January, 2010. However, the electricity bills were issued in the name of Shivhari Narayan Mankar and not in that of the Petitioner (Vishvanath Narayan Mankar). The bills did not reflect his correct electricity consumption and meter readings, and did not treat him as a BPL consumer. Hence the Petitioner filed a Complaint before the CGRF, Amravati Zone, Akola (No. 55 of 2013). b. In its Order dated 18 July, 2013 on that Complaint, the CGRF directed as follows: " i) That on payment of Rs. 1620/ - immediately by the complainant, the N.A. licensee to restore the electric supply immediately on such payment. ii) The N.A. licensee to issue correct bills in the name of the complainant as per the actual consumption of the electric by the complainant, henceforth and the complainant to remit the same regularly. iii) The claim of compensation of the complainant for illegal disconnection of electric supply and the claim of N.A. licensee for interest on delayed payment and other charges etc. are to be appropriated against each other and nothing is payable on these counts from each other. iv) Parties to bear their own costs. v) The compliance report to be submitted within one month period from the date of this Order." c. Accordingly, the Petitioner paid the amount of Rs 1,620 on 30 July, 2013, and MSEDCL restored his electricity supply on 1 August, 2013. d. However, even thereafter MSEDCL did not issue regular monthly electricity bills to the Petitioner, who reported the non -compliance of its Order in this regard to the CGRF by letter dated 11 November, 2013. Instead, MSEDCL issued a bill for Rs 4,570 (including adjustment of arrears and interest) for the month of November, 2013 although such arrears had been invalidated by the CGRF. Moreover, MSEDCL did not treat him as a BPL category consumer for the purposes of tariff. ;