TRESA ANTONY Vs. ASST EXECUTIVE ENGINEER

JUDGEMENT

(1.) WHAT is raised by the petitioner is a dispute against Exts.P5 and P5(a) bills issued by the Water Authority as per the provisions of the Water Supply Regulations framed by the Water Authority. Such a dispute is appealable.

(2.) THEREFORE, the writ petition is disposed of leaving it open to the petitioner to file an appeal against Exts.P5 and P5(a). In order to enable the petitioner to file an appeal as above and obtain appropriate interim orders, I direct that coercive action based on Exts.P5 and P5(a) shall be kept in abeyance for a period of 4 weeks from today.