Calcutta High Court (Appellete Side)
Wbsedcl vs Tapas Adhikary & Ors on 26 June, 2019
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
1 20 26.06.2019
CO 2063 of 2009 AN Ct. No. 14 WBSEDCL
-vs.-
Tapas Adhikary & Ors.
Mr. Srijan Nayak Mrs. Rituparna Moitra ... for the petitioner The revisionist is aggrieved by order dated 22.04.2009 passed by the State Consumer Redressal Commission in SC Case No. 408/A/2007.
The said Commission in an appeal in respect of a billing dispute referred the matter to the Ombudsman under the Electricity Act of 2003 for the reasons stated therein.
This court sees no reason to interfere with the matter since Ombudsman shall look into the grievance of the parties, if necessary, by trial on the evidence.
With the above observations, the instant civil revisional application stands disposed of directing the Ombudsman constituted under Section 42(5) and (6) of the Electricity Act, 2003, if not already taken up and disposed of, in accordance with law preferably within a period of three months from the date of communication of the copy of this order. The revisionist shall communicate a copy of this order to the opposite parties concerned.
There will be no order as to costs.
Urgent certified photostat copy of this order, if applied for, shall be given to the parties as expeditiously as possible on compliance of all necessary formalities. 2 (Rajasekhar Mantha, J.)