State Consumer Disputes Redressal Commission
Punjab State Electricity Board vs Jaskaran Singh on 19 March, 2011
FIRST ADDITIONAL BENCH
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
PUNJAB
SECTOR 37-A, DAKSHIN MARG, CHANDIGARH.
First Appeal No.527 of 2011.
Date of Institution: 24.03.2011.
Date of Decision: 19.03.2014.
Punjab State Electricity Board, through its Assistant Executive
Engineer, Sub-Urban, Sub Division, Guruharsahai, District Ferozepur.
.....Appellant.
Versus
Jaskaran Singh S/o Sh. Hardev Singh S/o Sh. Surjit Singh, R/o Village
Ranjit Garh, Tehsil and District Muktsar.
...Respondent.
First Appeal against the order dated
25.01.2011 passed by the District
Consumer Disputes Redressal Forum,
Muktsar.
Before:-
Shri Inderjit Kaushik, Presiding Judicial Member.
Shri Jasbir Singh Gill, Member.
...................................
Present:- Sh. J.S. Randhawa, Advocate, counsel for the appellant.
None for the respondent.
------------------------------------------ INDERJIT KAUSHIK, PRESIDING JUDICIAL MEMBER:-
Certified copy of the Service Connection Order has been produced by the learned counsel for the appellant.
2. On the last date of hearing, the counsel for the appellant made the statement that as per the instructions received from the office of the appellant, the electric tubewell connection has already been released to Sh. Jaskaran Singh, respondent/complainant on 26.05.2013. The appeal has become infructuous and the same may be disposed of accordingly. The compensation awarded may kindly be waived of and the amount of Rs.25,000/- deposited by the appellant at First Appeal No.527 of 2011 2 the time of filing the appeal may kindly be refunded to the appellant alongwith interest accrued thereon, if any. The counsel for the appellant undertook to produce the copy of Service Connection Order.
3. As stated above, copy of the Service Connection Order has been produced. As per this, the electric tubewell connection was released to Sh. Jaskaran Singh S/o Sh. Hardev Singh, R/o Village Ranjit Garh on 26.05.2013.
4. The respondent is not appearing for the last many dates. It appears that after the release of the electric tubewell connection, the respondent is left with no interest to contest this appeal.
5. In view of the fact that the electric tubewell connection has already been released, the appeal filed by the appellant has become infructuous and is disposed of as such. The District Forum has awarded the compensation for not releasing the connection, but since the electric tubewell connection has already been released, the order passed by the District Forum, directing the appellant to pay compensation is waived of/set aside and the appellant is not liable to pay any compensation.
6. The appellant had deposited an amount of Rs.25,000/- with this Commission at the time of filing of the appeal. This amount with interest accrued thereon, if any, be remitted by the registry to the appellant by way of a crossed cheque/demand draft after the expiry of 45 days.
(Inderjit Kaushik) Presiding Judicial Member (Jasbir Singh Gill) Member March 19, 2014.
(Gurmeet S)