- (1.) By filing this application under Article 227 of the Constitution of India the West Bengal State Electricity Distribution Company Limited (for short WBSEDCL) & Ors challenge the order dated 12th January, 2009 passed by the ld. State Consumer Dispute Redressal Commission, West Bengal (for short the Commission) in SC case No. 453/A/2006 under the Consumer Protection Act, 1986.
(2.) By the said order impugned the ld. Commission was pleased to affirm the order dated 16th November 2006 passed by the ld. District Consumer Dispute Redressal Forum (for short the Forum), Tamluk in Consumer case No. 10 of 2004. By the order dated 16th November, 2006 the ld. Forum was pleased to direct the WBSEDCL to supply electricity connection to the present Opposite Parties (OPs)/ Complainants within 15 days of clearing the arrears, if any.
(3.) The ld. Forum was further pleased to direct the WBSEDCL to restore the overhead connection, if there be any fault, also within 15 days of the date of the order. Along with such direction the ld. Forum) awarded compensation of Rs. 500 to the present OPs/Complainants for the "inordinate delay" in giving electricity connection. Such compensation was directed to be paid within a fortnight from date failing which the order dated 16th November, 2006 could be put to execution by the complainants.;