DEPUTY ENGINEER Vs. AKBAR P NOORANI

JUDGEMENT

(1.) THE petitioner has filed this petition under Articles 226 and 227 of the Constitution of India praying for quashing and setting aside the judgment and order dated 8.1.2007 passed by the Asstt. Electrical Inspector, Appellate Authority, Surat in Appeal No.86 of 2005 vide order No.SVN/SRT/Appellate/239/2006 and confirm the bill for Rs.3,11,387.52 ps. issued by the petitioner.

(2.) HEARD Ms.Lilu Bhaya, learned advocate for the petitioner, Mr.Jitendra Singh, learned advocate for the respondent No.1 and Mr.Rohan Yagnik, learned AGP for respondent - State.

(3.) SHE has submitted that on 7.11.2005 a provisional bill under Section 126 of the Electricity Act, 2003 was issued to the respondent No.1 for Rs.2,86,874.64 ps. The respondent No.1 was called upon to represent its case, if he had any objection against the said bill. The respondent No.1 was heard and by letter dated 10.2.2006 he was issued final bill for Rs.3,11,387.52 ps.