THAKUR SINGH Vs. C.G. STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned counsel appearing for the petitioner submits that the wrong assessment of the electricity consumption was made by the Assessing Officer i.e. Assistant Engineer on account of allegation of theft of electricity. The Special Judge (Electricity Act), Durg, in special case No. 18/07 (Chhattisgarh State Electricity Board Vs. Thakur Singh) by judgment dated 25-10-2008 (Annexure-P/6) has acquitted the petitioner on merits. Thus, the fresh assessment should be done accordingly.

(3.) Shri Tiwari, learned counsel appearing for the respondents, submits that the appeal against the judgment dated 25-10-2008 is pending consideration before this Court. Shri Tiwari further submits that the bill was not raised on account of any penalty, but was raised for the consumption of electricity by the petitioner.