RAJINDER PRASAD Vs. GNCT OF DELHI

JUDGEMENT

(1.) THE erstwhile Delhi Vidyut Board (DVB) had raised a bill for Rs. 19,39,751.91/- on the petitioner, payable by 27th February, 2002. THE said bill was on account of misuse and low power factor. THE petitioner challenged the said bill by filing a suit for permanent injunction in the Court of the Civil Judge, Delhi. THE Civil Judge vide order dated 27 th February, 2002 ordered - "In the meantime the plaintiff shall deposit the current demand along with 25% of the misuse charges within 7 days."

(2.) IT is the case of the petitioner that the petitioner complied with the aforesaid interim order.

(3.) THE present petition was filed impleading the Government of NCT of Delhi and Delhi Power Company Ltd. (DPCL) as the respondents, seeking declaration that the aforesaid claims of the DVB against the petitioner stood waived off in accordance with the Notification dated 16 th May, 2008 of the Department of Power of the Government of NCT of Delhi issued in exercise of powers under Section 108 of the Electricity Act, 2003 r/w Notification dated 20th February, 2004 issued by the Ministry of Home Affairs, Government of India and in terms of the judgment of a Single Judge of this Court in Lalit Gulati v. Govt. of NCT of Delhi 176 (2011) DLT 1 with respect to the said Notification.