APARESH KUMAR SINGH,J. - (1.) Heard learned counsel for the petitioners and Electricity Company.
(2.) Petitioners have approached this Court seeking restoration of electrical connection in respect of two connections in the same premises being DRDS 2103 of 9 KW in the name of petitioner no. 1 and DRDS 631 of 1 KW in the name of petitioner no. 2. Petitioner no. 1 has also sought revision of the bills from December, 2014 on the basis of average consumption of previous three months as per the provisions of Electrical Supply Code Regulation, 2015.
(3.) Counsel for the Respondent-Company submits that outstanding bills have been raised regularly since December, 2014. Petitioners have not raised their disputes on the bills in question before appropriate forum being Vidyut Upbhokta Shikayat Nivaran Forum any time before disconnection of electricity on 27th January, 2017 in respect of petitioner no. 1 and 19th October, 2016 in respect of petitioner no. 2. He submits that the issue in question is a billing dispute as made out by the petitioners, for which petitioners should have invoked the statutory forum created under the Electricity Supply Act, 2003.;