RATAN LAL Vs. NDPL

JUDGEMENT

(1.) THE petition impugns the demand of Rs.3,06,680.00 in a bill with the due date of 31st March, 2011 raised by the respondent on the petitioner under Regulation 43 of the Delhi Electricity Supply Code & Performance Standards Regulations, 2007 i.e. for the period, the meter was defective.

(2.) THE counsel for the respondent appearing on advance notice has contended that the dispute raised in the petition being a billing dispute, this writ petition is not maintainable as held by the Division Bench of this Court in Ram Kishan Vs. NDPL 130 (2006) DLT 549.

(3.) THE counsel for the petitioner has from the said judgment sought to urge that before raising the defective period bill under Regulation 43, it is incumbent upon the distribution company, as the respondent is, to issue a show cause notice and grant an opportunity of hearing and to pass a speaking order.