- (1.) HEARD Sri Tripathi, learned counsel for the petitioners and perused the record.
(2.) THE writ petition is directed against order dated 20.7.2010 passed by Electricity Ombudsman confirming order dated 18.2.2010 of District Consumer Grievance Redressal Forum awarding damages of Rs.9095/- at the rate of Rs.85/- per day for 114 days in accordance with paragraph 7.7.2 of Electricity Supply Code, 2005 (hereinafter referred to as 'Code, 2005'). It appears that respondent no.4 applied for an electric connection at premises 8/56-C, Arya Nagar, Kanpur but the electric connection was not released. In the situation, respondent no.4 approached District Consumer Grievance Redressal Forum (hereinafter referred to as 'DCGRF') in Complaint No.55 of 2009 which was allowed vide order dated 29.7.2009 observing as under:- ...[VERNACULAR TEXT OMMITED]... The petitioners still did not comply with the said order, and, instead released an electric connection to respondent no.4 only on 28.8.2009 and that too without installing any meter. The respondent no.4 complained that despite repeated demand meter was not installed. He approached DCGRF vide Complaint dated 28.11.2009 seeking a direction that since the petitioners have violated the provisions of Supply Code, 2005, appropriate action be taken against them directing them for installation of meter and award damages in accordance with Supply Code, 2005.
(3.) THE above complaint was contested by petitioners. THEy submitted reply dated 21.1.2010 whereafter Complaint No.128 of 2009 was decided finally vide order dated 18.2.2010 and DCGRF awarded damages of Rs.9095/- to petitioners in accordance with paragraph 7.7.2 of Supply Code, 2005. In the meantime and during the pendency of said complaint, meter was installed at the premises of respondent no.4 on 21.12.2009. The petitioners aggrieved by aforesaid award of damages filed an application/appeal before Electricity Ombudsman under Regulation 8.2. of UPERC (Consumer Grievance Redressal Forum) and Electricity Ombudsman Regulations, 2007 (hereinafter referred to as 'Regulation 2007') which has been rejected by means of impugned order dated 20.7.2010.;