PANKAJ MITHAL,J. - (1.) Heard Sri K.D. Tiwari, learned counsel for the petitioner.
(2.) The petitioner is aggrieved by the order dated 22.12.2015 passed by Consumer Grievance Redressal Forum/Vidut Upbhokta Vyatha Niwaran Forum, Kanpur and the appellate order dated 17.03.2016 passed by Vidyut Lokpal/Electricity Ombudsman dismissing the appeal thereto.
(3.) The grievance of the petitioner was rejected by the Forum and the appeal thereto was dismissed by the Ombudsman for the reason that the grievance of the petitioner was in relation to theft of the electricity which is excluded from the jurisdiction of the Forum and consequently from that of the Ombudsman.;