- (1.) This writ petition under Article 226 of the Constitution of India has been directed against order dated 31.01.2020 passed by "Electricity Ombudsman", U. P. Electricity Regulatory Commission, Vibhuti Khand, Gomti Nagar, Lucknow, respondent-5 in Representation No.79 of 2008 (Sri Ved Prakash Pandey and two others v. Sri Dharmendra Kumar and others) and order dated 04.02.2019 passed by Electricity Consumer Grievance Redressal Forum, Meerut (hereinafter referred to as 'ECGRF') in Complaint Case No.70 of 2018 (Sri Jay Narayan Tyagi and others vs. Sri Rajkumar Tyagi and another).
(2.) Petitioner is an Association of Owners of Apartment of a High Rise Building having residential Apartments etc and is registered as Apartments Owners Association (hereinafter referred to as "AOA") under provisions of Societies Registration Act, 1860 (hereinafter referred to as "Act, 1860"). Apartments were developed by M/s KDP Infrastructure Private Limited (hereinafter referred to as "Apartments' Promoter/Builder") and after completion and sale of flats and registration of AOA, maintenance of 12 towers out of 15 have been handed over to Petitioner's Association. As 3 towers are still not complete, thus we are not concerned with the same.
(3.) Apartments' Promoter/Builder obtained single point electric connection of the contracted load of 5000 Kilowatt (hereinafter referred to as 'KW') for entire group of society but has released only 1000 KW load to Petitioner's Association. Respondent no.3 i.e. Electricity supplier namely Paschimanchal Vidyut Vitram Nigam Limited (hereinafter referred to as 'PVVNL') is issuing a common bill since it is a single point electricity connection.;