Central Power Distribution ... vs The Vidyuth Ombudsman Office Of ...
2022 Latest Caselaw 685 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                    AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI



                     I.A.No.1 of 2019
                          in/and
               WRIT APPEAL No.447 of 2019

COMMON JUDGMENT:       (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


     I.A.No.1 of 2019 has been filed seeking to condone the

delay of 1282 days in filing the present writ appeal.

     The present writ appeal is arising out of an order dated

27.08.2015    passed      by      the      learned         Single        Judge     in

W.P.No.5310 of 2012.

     The facts of the case reveal that the respondent No.3

herein/consumer has approached the Forum for Redressal of

Consumer Grievances and it was unsuccessful, against which

an appeal was preferred before the Vidyuth Ombudsman and

the appeal has been allowed by an order dated 12.12.2011.

Being aggrieved by the order of the Vidyuth Ombudsman, the

writ petition was preferred i.e., W.P.No.5310 of 2012 and the

learned Single Judge has dismissed the writ petition preferred

by the appellants.

The present writ appeal has been filed with a delay of

1282 days and the only reason assigned in paragraph 6 of the

application seeking condonation of delay is that as the

Districts were bifurcated in the State of Telangana, the file

was misplaced and therefore, the appeal could not have been

filed in time. No day to day delay has been explained in the

matter nor the affidavit reveals that any action was initiated

against the officer for not filing the appeal in time.

Resultantly, this Court does not find any reason to

condone the delay in filing the writ appeal and I.A.No.1 of

2019 is dismissed.

Consequently, the writ appeal also stands dismissed.

______________________________________ SATISH CHANDRA SHARMA, CJ

______________________________________ ABHINAND KUMAR SHAVILI, J

16.02.2022 vs