RENU PURI Vs. DVB

JUDGEMENT

(1.) Issue Rule. With consent of counsel for the parties, the matter was heard for disposal.

(2.) The writ petitioner claims direction for quashing of an order dated 28.5.2001; that was issued by the erstwhile Delhi Vidyut Board (hereafter ''DVB'') which was succeeded to by the BSES Rajdhani Power Limited.

(3.) By the order, the misuse charges and surcharge, towards use of electricity claimed from the petitioner had been withdrawn w.e.f. 16.2.2001 and the petitioner was required to pay the amounts on account of such allegations from 2.2.1999 to 15.2.2001.