SIMLA DEVI Vs. BSES RAJDHANI POWER LTD

JUDGEMENT

(1.) Learned Counsel for respondents, on advance notice, states that the petition can be disposed of in terms of directions of Court.

(2.) The petitioner's grievance in these writ proceedings is that the impugned bill for the sum of Rs. 10,20,626/- was issued without granting proper opportunity of appearing pursuant to the show-cause notice issued by the respondent-BSES. It is also claimed that the materials relied upon by the BSES were not furnished.

(3.) The respondent-BSES in the present case had inspected the petitioner's premises on 25.7.2006. As per the BSES, the connected load was in excess of the sanctioned load and also the meter was found allegedly tampered. It is alleged that the meter, in addition, was found to be slower than the normal parameters.