MOHAMMED MUSEB ISMAIL KAPADIA Vs. TORRENT POWER LIMITED

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner Mr. D.J. Bhatt and learned Counsel for the respondent Mr. K.B. Pujara.

(2.) THIS petition is filed by the petitioner under Article 226 of the Constitution of India challenging the judgment dated 17.12.2011 passed by the Electricity Ombudsman, Gujarat State in Case No.52/2011 and also to quash and set aside the supplementary bill dated 08.02.2011. Inter- alia it is prayed that the respondent ­ Electricity Company be restrained from disconnecting the supply of electricity on the basis of the impugned electricity bills.

(3.) AT the same time, learned Counsel for the respondent ­ Electricity Company, Mr. K.B. Pujara by filing an affidavit-in-reply as placed on record about the petitioner undertaking remedies available to him under statutory provisions of the Act and also filing a Special Civil Application No.598/2012 for the similar grievances / reliefs claimed therein, which came to be withdrawn with a view to make a representation for which except taking decision in accordance with law, no other directions were given.