SHIV PRAKASH KESARWANI Vs. ELECTRICITY OMBUDSMAN AND OTHERS

JUDGEMENT

(1.) The present Writ Petition has been filed by the petitioner under Article 226 of the Constitution of India, inter alia, praying for quashing the Order dated 23.11.2012 (Annexure-1 to the Writ Petition) passed by the respondent No. 1 and the Order dated 9.12.2011 (Annexure-2 to the Writ Petition) passed by the respondent No. 2. It appears that the petitioner applied for electricity connection, which was granted to the petitioner. The petitioner was aggrieved by the Electricity Bill issued to him.

(2.) For redressal for his grievance, the petitioner approached the Electricity Consumer Grievance Redressal Forum, Allahabad (Respondent No. 2). The respondent No. 2 by the Order dated 9.12.2011 disposed of the matter granting certain relief's to the petitioner.

(3.) The petitioner, thereafter, approached the Electricity Ombudsman, Lucknow (Respondent No. 1).