ASSTT.ACCOUNTS OFFICER, GT/M.E.D.C./CENTRAL vs M.R.MURALI

THE Complainant before the District Forum is not the person in whose name the electricity connection had been given by the Tamil Nadu Electricity Board. The said connec¬tion originally stood in the names of four tenants who were in possession of four shops on the property. At the instance of the Complain¬ant''s father who made allegations that the tenants had consented to have the connection transferred to his name, the Electricity Board Originally transferred the registration to the Complainant''s name showing him as the consumer in respect of the particular electricity connections. When this was done the tenants appear to have raised objections stating that they had not given consent to the said course of action for transfer of the connections to the name of the Complainant''s father. Thereupon the Board the Board appears to have conducted an investigation to produce evidence showing that consent writing had been given by the tenants for the transfer of the registration. Since the Complainant''s father failed to comply with the said requirement for production of evidence the Board Cancelled its earlier Order sanction¬ing a transfer of the connections to the name of the Complainant''s father. While matters stood thus the Complainant''s father passed away. Thereafter the Complainant approached the District Forum with the grievance that notwith¬standing a request having been made by him to transfer the connection in his favour in his capacity as successor interest of his father, the Board had failed to do so. This complaint-was allowed by the District Forum without due application of its mind to the question as to whether there was any deficiency in service involved on the part of the Board in refusing to grant such transfer. The Order so passed by the District Forum was confirmed by the State Commission. The Electricity Board come up with this Revision Petition challenging the Or¬ders passed by the District Forum and the State Commission.

IN the light of the facts narrated above it seems to us to be absolutely clear the Complain¬ant had no locus standi at all to approach the District Forum with the grievance in question inasmuch as the transfer of the connection in the name of his deceased father had been cancelled by the Board and if he had any case that the said cancellation was bad he should have approached the ordinary Civil Court and not the Consumer Forum. The grant of relief to the complainant by the District Forum and the State Commission was totally without jurisdiction and hence this Revision Petition has to be allowed. We set aside the Orders passed by the State Commission and the District Forum and dismiss the complaint petition. There will be no order as to costs.