P.K. Lohra, J. - (1.) Petitioner, a consumer of Second respondent-Jodhpur Vidhut Vitran Nigam Limited (for short 'JWNL'), has filed this Writ Petition for ventilating his limited grievance against the impugned order passed by Permanent Lok Adalat, Sirohi.
(2.) The facts, in brief, are that the petitioner applied for agricultural electricity connection and the said connection was issued in his name. It appears that while not treating the electricity connection of the petitioner for general category, respondent-JWNL issued bill for an excess amount of Rs. 10,660/- by treating the connection to be of nursery category. Being aggrieved by the said electricity bill the petitioner approached the Permanent Lok Adalat under Section 22-C of the Legal Services Authorities Act, 1987 (for short, 'The Act'), and prayed for refund of excess amount or adjust the same in the ensuing bill to be issued by the JWNL. The said excess amount was received from the petitioner pursuant to earlier bills. The Application under Section 22-C, of the Act, laid by the petitioner, is replied by respondent-JWNL with specific averments that the excess amount paid by petitioner to the tune of Rs. 10,710/- can be refunded by the department.
(3.) The learned Permanent Lok Adalat, while deciding the matter, recorded its categorical finding that the electricity connection issued in the name of petitioner is of general category and the same cannot be treated as a connection of nursery category. The recitals of the order read as under:- ...[VERNACULAR TEXT OMITTED]...;