MANI MALLIKA ENTERPRISES Vs. EXECUTIVE ENGINEER ORISSA STATE ELEC BOARD

JUDGEMENT

(1.) The complaint put forward by the complainants is about the negligence in supplying of electricity to the transferred premises of the enterprise of the complainants. It is a registered partnership firm which was established for the purpose of steel fabrication works. In February, 1982 Electricity Board supplied electricity to the workshop under consumer No.8255. On 16.1.1987, the complainants applied for transfer of electrical power connection from the rented workshop N. H. No.5 Charampa to the new premises, Mouza Ereli Plot No.1885 about 1.5 K. M. from the opposite party premises.

(2.) The Executive Engineer accorded his permission for shifting and installation of 11.5 H. P. industrial load in new workshop. He deposited Rs.162/- out of total Rs.450/- after adjusting the previous security deposit and was exempted from depositing Rs.7134/- as the area, where the new workshop was built falls within the R. E. C. scheme. On 31.3.1987 the complainant filed agreement on stamp paper deposited the amount for transfer of electric supply. He had to transport the cement poles to the new site from Baghurai electric office premises at the instructions of the S. D. O. Next month he had to shift the machinery for testing and internal wiring. So from this month onwards there was no supply of electricity to the workshop. On 1.7.1987 the complainants received a notice of disconnection.

(3.) The letter regarding his loss due to non-supply of electricity to the Executive Engineer who joined recently brought adverse result. The Executive Engineer ordered for new agreement cancelling the old one and accordingly ordered for recasting of estimate to be submitted. Then one after another two reaised estimates followed. The estimate for power supply was revised and was fixed to Rs.9,310/- with security deposit of Rs.450/-, there it was revised again and was enhanced to Rs.10,910/- with security deposit of Rs.550/-. On 12.1.1989 complainants deposited the estimated cost finding no other way, afterwards, he applied to reduce the contract demand from 11.5 H. P. to 8.5 H. P. which is not attended to yet. In December, 1989, his power supply was disconnected though he had paid 50% of illegal demand with protest and yet to receive the revised bill.