SATISH.B Vs. SUPERINTENDENT ENGINEER

JUDGEMENT

(1.) Petitioner being a registered consumer of power, is invoking the writ jurisdiction of this court for assailing the order dated 2.12.2019 made by the first respondent-Appellate Authority at Annexure-A and the order dated 21.05.2012 made by the second respondent at Annexure-D, whereby he has been directed to make good the back billing charges.

(2.) Learned Senior Panel Counsel having entered caveat on behalf of the respondents, makes submission in justification of the impugned orders contending that the authorities below have adjudged the back billing liability in accordance with the extant norms and that despite opportunity, petitioner chose not to participate in the proceedings.

(3.) Having heard the learned counsel for the parties and having perused the Petition Papers, this court grants indulgence in the matter as under and for the following reasons: