Uttarakhand High Court
WPMS/303/2026 on 18 February, 2026
Author: Alok Kumar Verma
Bench: Alok Kumar Verma
Office Notes,
reports, orders
SL. or proceedings
Date COURT'S OR JUDGES'S ORDERS
No or directions and
Registrar's order
with Signatures
18.02.2026 WPMS No.303 of 2026
Hon'ble Alok Kumar Verma, J.
This writ petition has been filed under Article 227 of the Constitution of India for quashing the Award dated 24.07.2025, passed by the learned Electricity Ombudsman, Uttarakhand in Representation No.1 of 2025, by which the learned Electricity Ombudsman has set aside the order dated 19.12.2024, passed by the Consumer Grievance Redressal Forum, Haridwar Zone in Complaint No.228 of 2024 and has directed the petitioner to withdraw the assessment and make necessary corrections in the ledger account of the consumer.
2. Ms. Abhilasha Tomar, learned counsel for the petitioner.
3. Learned counsel appearing for the petitioner submitted that the petitioner is a licensee to operate and maintain a distribution system for supplying electricity to the consumers. The Consumer Grievance Redressal Forum had dismissed the complaint of the respondent and directed the respondent to pay the outstanding amount. The respondent approached the Electricity Ombudsman. She contended that all the regulations as defined and prescribed in the Electricity Supply Code Regulations, 2020, were complied with by the petitioner. Therefore, this observation of the Ombudsman is against the actual fact that the UERC Guidelines, 2020 were not followed.
4. Notice is being issued to the respondent.
5. Learned counsel for the petitioner has sought one week's time to take steps.
6. Time is granted.
7. List on 09.04.2026.
(Alok Kumar Verma, J.) 18.02.2026 Pant/