EXECUTIVE ENGINEER ELECTRICITY URBAN DISTRIBUTION DIVISION IIND Vs. ELECTRICITY OMBUDSMAN LUCKNOW
LAWS(ALL)-2010-8-161
HIGH COURT OF ALLAHABAD
Decided on August 23,2010

EXECUTIVE ENGINEER, ELECTRICITY URBAN DISTRIBUTION DIVSION-IIND Appellant
VERSUS
ELECTRCITY OMBUDSMAN LUCKNOW Respondents

JUDGEMENT

- (1.) We have heard Ms. Usha Kiran for the petitioner - Executive Eningeer, Electricity Urban Distribution-ll, Saharanpur. Sri P.K. Tyagi appears for respondent No. 3 - Sri Shivpal Singh Yada V..
(2.) The petitioner is aggrieved by orders passed by the Consumer Grievance Redressal Forum, Saharanpur dated 14.12.2009 in complaint case No. 7 of 2009 (Shiv Pal Singh Yadav v. Executive Engineer, Electricity Urban Distribution Division-II, Saharanpur) and the order of the Electricity Ombudsman dated 16.4.2010 in Reference No. 21 of 2010 (Executive Engineer, Electricity Urban Distribution Division-ll, Saharanpur v. Shiv Pal Singh Yadav and another), whereby the Ombudsman has rejected the reference and has upheld the directions given by the Consumer Grievance Redressal Forum, Saharanpur (CGRF). He has further given directions to the petitioner to instal meter and connect it from urban feeder for supply of electricity to respondent Sri Shiv Pal Singh Yadav within 15 days and thereafter billing of the connection shall be made under rate schedule L.M.V - 5.3 (B) in accordance with urban feeder.
(3.) The facts giving rise to the present are that an application was made by respondent No. 3 - Sri Shiv Pal Singh Yadav for sanction of electricity connection to his tube-well. The Executive Engineer, Electricity Urban Distribution Division-ll, Saharanpur by his letter No. 413/86572 dated 18.7.2007 sanctioned line order No. 01025, for the connection. The respondent No. 3 Sri Shiv Pal Singh Yadav had deposited the requisite amount of Rs. 48,575/- for electricity connection for the tube-well, vide receipt No. 8/164104 dated 18.9.2007. The department did not draw electricity line and instal meter for the reason, that electricity supply to the tube-well of the respondent was to be made from Kailashpur Electricity Sub- Centre, which was under the Electricity Distribution Division-ll, Saharanpur; after the re-demarcation of the area, the tube-well of the petitioner has now fallen under the 66 KV Sub Station, Janakpuri, which falls under the Electricity Urban Distribution Division-ll, Saharanpur, vide letter No. 4187 dated of the Executive Engineer, Electricity Urban Distribution Division-ll, Saharanpur.;


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