NARESH CHAND SINGHAL Vs. NDPL

JUDGEMENT

(1.) PRESENT batch of writ petitions has been filed under Articles 226 and 227 of the Constitution challenging the speaking orders, show cause notices, inspection reports as well as demands issued by the respondent.

(2.) A perusal of the files reveals that it is the case of the respondent that petitioners have indulged in dishonest abstractions of energy. A Division Bench of this Court in B.L. Kantroo vs. BSES Rajdhani Power Ltd., 154 (2008) DLT 56 (DB) has held that the Special Court has exclusive jurisdiction to decide disputes pertaining to dishonest abstraction of energy. The relevant portion of the aforesaid judgment reads as under:-

(3.) HOWEVER , upon a perusal of the judgment in N.M. Soft Drinks P. Ltd. (supra), this Court finds that neither the Division Bench's judgment in B.L. Kantroo (supra) was brought to the notice of the Court nor the plea of alternative remedy was advanced by respondent in that case.