1. Heard learned Counsel appearing on behalf of the appellant.
2. Leave granted.
3. The respondent has filed written submissions. We have perused the same. In the facts and circumstances of the case, we are of the view that instead of moving the District Forum, the respondent should have moved an application under Section 26(6) of the Electricity Act, 1910 (for short “ the”) for referring the matter to the Electrical Inspector.
4. In view of these facts, the appeal is allowed, the impugned orders are set aside and complaint filed by the respondent is dismissed, granting liberty to him to file an application under Section 26(6) of thein accordance with law.
5. No costs.
