HARPAL SINGH Vs. NORTH DELHI POWER LTD

JUDGEMENT

(1.) The petitioner by this writ petition impugns the demand contained in the bill raised by the respondent NDPL on the petitioner for a sum of Rs.13,18,968/-. This Court while issuing notice of the petition to the respondent, vide order dated 19th September, 2008 stayed the operation of the impugned bill. The stay order has continued till date.

(2.) The counsel for the parties have been heard.

(3.) The bill impugned in this petition was raised by the respondent on the petitioner in pursuance to the notice dated 25th March, 2008 of the respondent to the petitioner. In the said notice, the respondent averred that as per the inspection conducted by its enforcement inspection team on 30 th January 2008 and second inspection conducted for meter testing on 12 th February, 2008, of the premises of the petitioner where the electricity meter of the petitioner was installed, the said premises were also found to be having installed therein another disconnected electricity meter in the name of one Sh. Dharam Singh and against which electricity meter of Sh. Dharam Singh a sum of Rs.12,35,186/- was due. The respondent in the said notice averred that during the inspections aforesaid, the petitioner was found unauthorizedly feeding the electricity meter of Sh. Dharam Singh from his meter. The notice in the last paragraph stated as under:-