SUB DIVISIONAL OFFICER, H.S.E.B. vs ASHOK YADAV

IN this appeal filed by the Haryana State Electricity Board against the order dated 12th of July, 1994 passed by the District Forum, Gurgaon, the short point involved is as to whether the Haryana State Electricity Board could demand extra amount from a consumer by taking into consideration the presence of a power press at the premises of a consumer even though the same was never installed and put to use.

LEARNED District Forum has rightly accepted the complaint of the consumer by holding that as installation of the power press was non-existent, there was no question of its actual user, hence load of 3 H.P. for the power press had to be deducted from the total connected load. In these circumstances, the Haryana State Electricity Board cannot have any legitimate grievance and it is bound to issue the revised bill to the complainant-respondent. Consequently we are entirely in agreement with the conclusion arrived at by the learned District Forum and uphold the order of the learned District Forum. The appeal is accordingly dismissed with no order as to costs. Appeal dismissed without costs.