JAY KARAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rajesh Kumar Verma, learned counsel for the petitioner, Sri Mahboob Ahmad, learned counsel appearing for the respondent Corporation, learned Standing Counsel appearing for the State respondents and perused the record.

(2.) By means of this writ petition, under Article 226 of the Constitution of India, the petitioner has challenged the order dated 3rd July, 2019 whereby the petitioner's representation seems to have been rejected.

(3.) It has been argued on behalf of the petitioner that instead of deciding the objection of the petitioner to the provisional assessment, the authority has come out to pass an order deciding the representation and there is nothing in the order to decipher as to whether the provisional assessment order has been taken to be as a final assessment for the purposes of realization of electricity dues or not.