KJR GRANITES REP. BY ITS PROPRIETORIX MISS SINGU ARUNA Vs. ASST. ENGINEER, OPERATION APNPDC LTD

JUDGEMENT

(1.) The complainant is the appellant. The appeal is challenge to the order of dismissal of the complaint. The complaint was dismissed for the reason that the appellant had unauthorized utilization of the connected load of 103 HP against the sanctioned load of 75 HP.

(2.) The complainant obtained service connection, S.C.No. 1255 under category III(A) on 4th July, 2003. The respondents no.2 and 3 issued notice dated 4.8.2004 instructing the appellants to change the category of service connection No.1255 from category III(A) to Category III(B) and pay a sum of Rs.55,577/- towards development and other miscellaneous charges besides Rs.1,20,200/- towards metering and terminal charges.

(3.) Questioning the issuance of the notice on the ground that the appellant had already paid development charges to the tune of Rs.42,000/- and demand and customary charges as also supervisory charges and that the demand for Rs.1,20,200/- towards meter and terminal charges is arbitrary, the appellant has filed the complaint stating that the recorded consumption at any point of time never exceeded more than 55.91M.D.