SHER CHAND Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) The petitioner claims to be a farmer, who has only agricultural holding at Gadarpur, District Udham Singh Nagar. The Uttarakhand Power Corporation Ltd. (from hereinafter referred to as 'Corporation') has issued a recovery citation dated 27.01.2016 through Tehsildar concerned for a sum of Rs. 1,31,769/- (Rupees One Lakh Thirty One Thousand Seven Hundred and Sixty Nine Only) against the outstanding dues of electricity bill and the amount is now to be recovered as land revenue, hence coercive measures are also being adopted by the State Government. According to the petitioner, he is not having any electricity connection in his favour from the Corporation.

(2.) Heard Mr. Vikas Anand, learned counsel for the petitioner, Mr. M.S. Rawat, Advocate holding brief of Mr. D.S. Patni, learned counsel for respondent No. 1 and perused the records.

(3.) It appears that the recovery citation has not been disclosed the actual period of electricity bill, which is to be recovered from the petitioner. The case of the petitioner, on the other hand, is that he is not having any electricity connection in his name.