- (1.) Petitioner is aggrieved with the estimate submitted by the respondent Corporation for grant of electricity connection of 5 HP load for running Pumping Set. Learned counsel for the petitioner submits that an estimate of Rs. 1,84,037/- for granting the said connection is highly excessive and there is no justification to submit such a high estimate. Sri Mahboob Ahmad, learned counsel who has accepted notice on behalf of the respondent Corporation states that the petitioner is entitled for a subsidy of Rs.68,000/- and he will have to pay only Rs. 1,17,567/-.
(2.) Learned counsel for the petitioner further submits that such a high estimate has been submitted only because the connection is not provided from the Transformer which is situated at a distance of 100 metre.
(3.) Perusal of the line chart annexed along with the estimate shows that respondent Corporation would also provide 25 KV Transformer for installation of electricity connection of the petitioner. Be that as it may, all the disputes are purely factual in nature. Clause 4.6 (f) of Uttar Pradesh Electricity Supply Code, 2005 contains provisions for adjudication of disputes regarding the estimate by competent authority. The competent authority to adjudicate the matter is one level higher than the sanctioning authority and thereafter the Consumer Grievance Redressal Forum.;