KAUSHALYA Vs. DELHI ELECTRICTY REGULATORY COMMISSION

JUDGEMENT

(1.) Petitioner seeks restoration of the electricity supply to the petitioner's house i.e. jhuggi number M-1, Railway Colony, Gulabi Bagh, Lajpat Nagar, New Delhi. Petitioner further seeks quashing of electricity bills that have been raised in the sum of Rs.43,290.00.

(2.) Learned counsel for the petitioner submits that petitioner is a jhuggi dweller and there is hardly any electricity consumption and the pattern of consumption for the past shows a very negligible consumption.

(3.) She submits that from 23/12/2019, no bill was being received by the petitioner till a bill was received in August, 2021, claiming an amount of Rs.38,000.00, which has now gone up to Rs.43,290.00.