AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 187 wordsTHIS revision petition has been filed by the petitioner against the order dated 29.04.2008 passed by Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, ''the State Commission '') in Appeal No. 1021 of 2008 - Uttar Haryana Bijli Vitran Nigam Ltd. Vs. Om Parkash by which, while dismissing appeal, order of District Forum allowing complaint and quashing demand was upheld.
HEARD learned Counsel for the parties and perused record. This complaint pertains to offence committed under Section 135 Indian Electricity Act against the assessment made by assessment officer for the theft of electricity. In the light of judgment passed by Hon ''ble Apex Court in Civil Appeal No. 5466 of 2012 - U.P. Power Corporation Ltd. & Ors. Vs. Anis Ahmad, this complaint is not maintainable before District Forum under Consumer Protection Act.
CONSEQUENTLY , revision petition filed by the petitioner is allowed and impugned order dated 01.02.2012 passed by learned State Commission in First Appeal No. 1179/2011 is set aside and complaint stands dismissed.
LIBERTY is granted to the respondent to seek appropriate remedy available to him before the appropriate Forum.