State Consumer Disputes Redressal Commission
The Station Superintendent ,Wbsedcl vs Sri Parit Osh Gayen on 26 May, 2015
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL 11A, Mirza Ghalib Street, Kolkata - 700087 First Appeal No. A/1205/2014 (Arisen out of Order Dated 19/08/2014 in Case No. Complaint Case No. CC/153/2014 of District South 24 Parganas DF, Alipore) 1. The Station Superintendent ,WBSEDCL Mathurapur Electricity Supply Office, Mathurapur, South 24 Pgs., formerly Known as WBSEB, Mathurapur Gr. Electricity Supply, P.O. & P.S. -Mathurapur, Dist. South 24 Pgs. ...........Appellant(s) Versus 1. Sri Parit osh Gayen S/o Sri Madan Gayen, Vill. - Nischindapur, P.O. & P.S. - Mathurapur, Dist. South 24 Pgs. ...........Respondent(s) BEFORE: HON'BLE MR. DEBASIS BHATTACHARYA PRESIDING MEMBER HON'BLE MR. JAGANNATH BAG MEMBER For the Appellant: Mr. Srijan Nayek Ms. Arpita Saha , Advocate For the Respondent: ORDER
Order No.7 date: 26-05-2015 Ld. Advocate for the Appellant is present. Sole Respondent appears in person. As submitted by both the parties, the delay condonation petition along with hearing of the main appeal is taken up for consideration. As no objection is raised specifically against the delay condonation prayer of the Appellant, such prayer is allowed. The appeal is, thus, admitted and be registered.
In the main hearing of the appeal, Ld. Advocate for the Appellant submits that due to objection raised by some local people, electric connection could not be effected to the Respondent and that the same would be given effect, if necessary, with police help, but mentions that the cost and penalty imposed by the Ld. District Forum have no ground and stifling and be waived off. Respondent makes out that he is only interested in getting the service connection and other issues are secondary and not at all important to him and is ready to forgo the same.
Considering all aspects, the Appellant is directed to effect electric connection to the Complainant within 20 days hence. Cost and penalty charges imposed by the Ld. District Forum are hereby struck off.
Hence, ORDERED That the appeal be and the same is allowed in part on contest against the Respondent. Appellant is directed to give new electric connection to the Respondent within 20 days hereof. Stipulation of litigation cost and penalty is hereby struck off. [HON'BLE MR. DEBASIS BHATTACHARYA] PRESIDING MEMBER [HON'BLE MR. JAGANNATH BAG] MEMBER