- (1.) This is an application under Article 227 of the Constitution of India directed against order dated 27th July, 2010 in S. C. Case No.FA/04/2010 passed by the State Consumer Disputes Redressal Commission, West Bengal under the Consumer Protection Act, 1986.
(2.) The facts of the case may be summarized as follows:- O. P. Smt. Madhabi Ghosh. wife of late Anil Chandra Ghosh, filed a complaint before learned District Forum Dakshin Dinajpur stating that she is a consumer under West Bengal State Electricity Distribution Company Limited (hereafter to be referred as Company) having service connection 18424 / D and consumer No.A284567 since 2006. She all along paid electric bills in respect of said service connection. She received a notice from Divisional Manager, Dakshin Dinajpur demanding a sum of Rs.26,921/- alleging the same to be outstanding dues in respect of service connection No.943 / D standing in the name of her husband for the period June, 2001 to April, 2005. The complainant took up the matter with the office of Divisional Manager, Dakshin Dinajpur for withdrawal of the notice. The supply of electricity, however, continued to the complainant without any interruption. Suddenly on 3rd of June, 2009 the electric connection of the complainant was disconnected by the men of O. P. Company on the ground of her failure to make payments of the outstanding due of her husband. As the Company did not restore her electricity she filed a complaint before the District Forum alleging deficiency of service on the part of the company. After contested hearing learned District Forum allowed said complaint by an order dated 28th of October, 2009 in case No.21 of 2009 directing the Company to effect reconnection of service connection of the complainant's electric meter within ten days form the date of communication of the order, not to realise charges for the said reconnection or any charge for disconnection effected on 03.06.2009 and to pay a compensation of Rs.50/- and litigation cost of Rs.500/- to the complainant.
(3.) Being aggrieved with said order the Company filed an appeal which was dismissed on contest by the learned Commission by the order impugned.;