HANUMANTHAPPA Vs. ASSISTANT EXECUTIVE ENGINEER

JUDGEMENT

(1.) The petition is preferred seeking following prayer:-

(2.) Heard Sri. M.N. Sathya Raj, learned counsel appearing for petitioner and Sri. B.L. Sanjeev learned counsel appearing for respondent.

(3.) Learned counsel for the petitioner submits that the water connection to the petitioner had been disconnected in the year 2002 itself, but the receipt of bills did not stop, the bills were at Rs.3,241.00 annually and now total amount that BWSSB claiming is to the tune of Rs.55,130.00. Therefore, he seeks an interim order of stay of the demand so made by the BWSSB.