S K MAHESHWARI Vs. BSES YAMUNA POWER LTD

JUDGEMENT

(1.) The legality and justification of an electricity bill for the sum, of Rs. 1,37,494 issued by the Respondent BSES Rajdhani Power Ltd. (hereafter variously, "BSES" Ltd. and "the utility") has been questioned, in these writ proceedings.

(2.) The facts necessary for the purpose of deciding the dispute are that the petitioner, an electricity consumer, carrying on business in printing, was issued with the impugned bill, whereby the utility demanded an amount of Rs. 1,37,994.

(3.) The basic facts are not in controversy. The utility does not allege, either in its return in these proceedings, or during the course of hearing, that the petitioner was guilty of indulging in any theft of electricity or