KULDEEP SINGH SAINI Vs. BSES RAJDHANI POWER LTD

JUDGEMENT

(1.) NOTICE . Mr. Fernandes accepts notice. With the consent of parties I have heard arguments and proceed to dispose of this petition.

(2.) IN challenge in this petition under Article 227 of the Constitution of India is the order dated 30.09.2008 passed by Sh. D.C. Anand, Judge/Special Court/Malviya Nagar/Delhi in C.C. No. 394/2006 whereby the application filed by the petitioner/accused to seek permission to file written statement in defence to the complaint has been rejected.

(3.) BY the impugned order, the learned Judge, special court has held that there is no procedure of filing a written statement while deciding a complaint under Section 154 read with Section 135 of the Electricity Act.