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[Cites 1, Cited by 1]

State Consumer Disputes Redressal Commission

Mohd. Younus vs North Delhi Power Ltd on 13 November, 2007

  
 
 
 
 
 
 IN THE STATE COMMISSION:DELHI
  
 
 
 







 



 

   

 

   

 

   

 

   

 

   

 

   

 

   

 

 IN THE STATE COMMISSION:   DELHI  

 

(Constituted under Section 9 of The Consumer
Protection Act, 1986) 

 

  

 

Date of
Decision: 13.11.2007 

 

   

 

 Appeal No. A-07/05 

 

(Arising
out of Order dated 06-10-2006 passed by the District Consumer Forum(North
West), Shalimar Bagh, Delhi in Case No1394/06) 

 

  

 

  

 

Mr. Mohd. Younus
 Appellant 

 

S/o Sh. Mohd. Mahmood, 

 

R/o Gali No.29-B, 

 

Swatantar Nagar,

 

Narela,   Delhi.

 

 

 

  

 

Versus 

 

  

 

  

 

North Delhi Power Ltd. 
Respondent  

 

Through its CEO, Through 

 

  Grid  Sub  Station  Building, Mr. Rajeev Lochan,  

 

  Hudson Lines,
Asstt. Manager(Leg.) 

 

Kingsway Camp, 

 

Delhi-110 009. 

 

  

 

 CORAM: 

 

   

 

Justice J.D.
Kapoor  President 

 

Ms. Rumnita
Mittal  Member 
         

1. Whether Reporters of local newspapers be allowed to see the judgment?

2. To be referred to the Reporter or not?

 

Justice J.D. Kapoor, President (Oral)  

1. The appellant was levied misuse charges in respect of electricity connection which was originally sanctioned for domestic purpose by the respondent w.e.f. 09.02.03 and the said misuse charges were withdrawn w.e.f. 16.06.05 after the respondent conducted an inspection of the premises of the appellant.

2. Vide impugned order dated 06.10.06 passed by the District Forum the District Forum the prayer of the appellant to withdraw the misuse charges from 09.02.03 to 16.06.05 was declined though at the same time respondent was directed to withdraw the LPSC charges amounting to Rs. 15,023/- as it was the respondent who allowed the electricity bill to be piled up. Feeling aggrieved the appellant has preferred this appeal.

3. We do not find any infirmity in the finding of the fact returned by the District Forum that the appellant was levied misuse charges after proper service of show cause notice as well as the date from which the misuse charges were directed to be withdrawn. There is no merit in the appeal and the same is dismissed.

4. Bank Guarantee/FDR, if any furnished by the appellant, be returned forthwith.

5. A copy of this order as per the statutory requirements be forwarded to the parties free of charge and also to the concerned District Forum and thereafter the file be consigned to Record room.

6. Announced on 13th day of November, 2007.

         

(Justice J.D. Kapoor) President       (Rumnita Mittal) Member           ysc