SUMITRA DEVI Vs. BSES RAJDHANI POWER LTD

JUDGEMENT

(1.) The petitioner Smt. Sumitra Devi has filed the present writ petition for quashing of the speaking order dated 9th February, 2009 and consequential proceedings arising therefrom including the impugned bill of Rs. 24,19,260/- raised by the respondent, BSES Rajdhani Power Ltd.

(2.) On 1st January, 2007, a three phase electricity meter for industrial use was installed at the premises of petitioner at 190, Kamruddin Nagar, Delhi-41 for a sanctioned load of 11 KW.

(3.) On 7th July, 2008, officials of the respondent visited the said premises and found that the meter was completely burnt and only remnants thereof were found. These were taken away by the enforcement team and on 22nd October, 2008, a new meter was installed.