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Judgment
Dr. Inder Jit Singh, Presiding Member
Heard counsel for both sides.
It is admitted by both sides that the order of the District Forum, which was upheld by the State Commission, have already been implemented and the Respondent herein has already got the relief granted by the District Forum in terms of getting the permanent electricity connection as well as compensation of Rs.5,000/- and cost of Rs.2,000/-. Counsel for the Petitioner states that they are still challenging the order of the lower fora as it went wrong in holding the Petitioner herein guilty of deficiency in service. He further contends that they are bound by that Safety Code of Karnataka Electricity Regulatory Commission and Indian Electricity Rules. In this case there were certain reasons for not allowing the connection as conditions of such Safety Code were not observed. Counsel for the Petitioner, however, confirms that they are not seeking recall of any of the relief granted by the District Forum, which have been upheld by the State Commission. However, he prays that the finding of the fora below that they were deficient be set-aside.
In view of the above position, we are of the considered view that without going into the merits of the contention of both sides, it would suffice to observe that the orders of the District Forum/ State Commission in the present case shall be treated as specific to the present respondent in question and the same having been already implemented shall not be disturbed.
Accordingly, the Revision Petition is disposed off.