RAM KISHAN Vs. N D P L

JUDGEMENT

(1.) This letters patent appeal has been filed against the impugned order dated 24.5.2004 passed by the learned Single Judge in WP (C) No. 8440/2004.

(2.) We have heard the learned Counsel for the parties and perused the record. The dispute is regarding the electricity bills stated to be payable by the appellant.

(3.) In our opinion all disputes regarding electricity bills should first go before the appropriate Forum provided for in Section 42(5) and thereafter to the Ombudsman under Section 42(6) of the Electricity Act, 2003 and only thereafter should writ petitions be entertained.