State Consumer Disputes Redressal Commission
Shavinder Kaur Wife Of Balwant Singh vs Punjab State Electricity Board on 7 October, 2009
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
SCO NOS.3009-12, SECTOR 22-D, CHANDIGARH.
Revision Petition No.79 of 2009
Date of institution: 29.09.2009
Date of decision : 07.10.2009
1.Shavinder Kaur wife of Balwant Singh;
2. Bhagat Singh son of Balwant Singh c/o Jassal Collection;
Both residents of K.C.Road Barnala, District Barnala.
.....Petitioners Versus
1. Punjab State Electricity Board through its Secretary, The Mall, Patiala.
2. Sub Divisional Officer/AEE, Punjab State Electricity Board, City Sub Division Barnala, District Barnala.
.....Respondents Revision Petition against the order dated 01.09.2009 passed by the District Consumer Disputes Redressal Forum, Sangrur. Before:-
Hon'ble Mr.Justice S.N.Aggarwal, President Lt.Col. Darshan Singh (Retd.), Member Sh.Piare Lal Garg, Member Present:-
For the petitioners : Sh.G.S.Toor, Advocate JUSTICE S.N.AGGARWAL, PRESIDENT The petitioners had challenged the demand notice dated 10.08.2009 sent by the respondents for recovery of Rs.1,44,440/- by filing a complaint in the District Consumer Disputes Redressal Forum, Sangrur (in short "the District Forum"). The learned District Forum vide impugned order dated 01.09.2009 directed the respondents to restore the electric connection subject to the deposit of the full amount demanded by the petitioners.
2. Hence, the petition.
3. Submits that the demand of Rs.1,44,440/- is illegal. Revision Petition No.79 of 2009 2
4. Considered.
5. This petition is disposed of with the direction that the petitioners may deposit 50% of the demanded amount of Rs.1,44,440/- and, thereafter, the electric connection shall be restored by the respondents immediately.
(JUSTICE S.N.AGGARWAL) PRESIDENT (LT. COL. DARSHAN SINGH-RETD.) MEMBER (PIARE LAL GARG) MEMBER October 07, 2009.
Paritosh