Madhya Pradesh High Court
Rajendra Prasad Gupta (Chauda) vs Electricity Consumer Complaint ... on 8 April, 2022
Author: Anand Pathak
Bench: Anand Pathak
W.P. No.5829/2022
HIGH COURT OF MADHYA PRADESH
Writ Petition No.5829/2022
(Rajendra Prasad Gupta (Chauda) Vs. State of M.P. and others)
Gwalior Bench Dated: 08.04.222
Shri Anmol Khedkar, learned counsel for the petitioner.
Shri Narottam Sharma, learned counsel for the respondents/
Electricity Consumer Complaint Redressal Forum.
The present petition under Article 226 of the Constitution of India has been preferred by the petitioner seeking following reliefs:-
"(i) That, the respondent No.1 forum may kindly be directed to entertain the complaint of petitioner, Annexure P/2 and to decide in accordance with law as directed by this Hon'ble Court in W.P. No.7694/2021 within a period of 15 days.
(ii) That, if the respondents are not able to entertain the complaint, then petition may kindly be permitted to open his shop since from last one year petitioner is out of his shop and his fundamental right of doing business is being violated.
(iii) That, any other relief which is suitable in the facts and circumstances of the case in favour of the petitioner including the costs of throughout may be granted."
After arguing for a while, learned counsel for the petitioner fairly submitted that case of petitioner is pending before the Electricity Consumer Complaint Redressal Forum, Bhopal. Therefore, he seeks early consideration of his case because electricity connection has been severed and shop has been sealed and recovery of Rs.2 lacs has been W.P. No.5829/2022 made over him.
Learned counsel the respondents/State submitted that all endevours shall be made to conclude the case of petitioner as expeditiously as possible.
Considering the above submissions, this petition is disposed of with a direction to the concerned forum to consider and decide the case of petitioner on merits, which is pending consideration before the Electricity Consumer Complaint Redressal Forum as expeditiously as possible preferably within two months from the date of receipt of certified copy of this order.
It is made clear that this Court has not expressed any opinion on the merits of the case.
(Anand Pathak)
Rashid* Judge
RASHID KHAN
2022.04.08 16:51:03 +05'30'
11.0.8