GULFAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ petition has been filed by the petitioner for a direction to respondent authorities to restore the electricity connection of petitioner's premises at Village Kunja Sahaspur, Herbertpur Tehsil, Vikasnagar, District Dehradun.

(2.) Learned counsel for petitioner submits that petitioner has a domestic electricity connection at his residence in his name. During a surprise inspection by the Vigilance team of UPCL, he was found committing theft of electricity on 13/2/2026, and on the basis of the report submitted by the Vigilance team, the electricity connection of the petitioner was disconnected immediately on 13/2/2026. On 18/2/2026, the use of unauthorized electricity was assessed, and the petitioner was served with a notice/letter dtd. 18/2/2026 (annexure-2 to the writ petition), wherein, he was informed that under Sec. 126 of the Electricity Act, 2003 (hereinafter referred to as "the Act"), a sum of Rs.93,863.00 was provisionally assessed against him, and he was called upon to submit objections to the provisional assessment within a period of seven days from the date of receipt of the said notice/letter.

(3.) He further submits that petitioner, on the very next day after receipt of the aforesaid notice/letter i.e. 19/2/2026, submitted objection to the provisional assessment under Sec. 126(3) of the Act, however, till date, no final assessment has been made by the respondent-department. Petitioner, therefore, is still without the basic amenity of electricity due to the delay caused by respondent- department.