MOHAMMAD IDRISH Vs. STATE

JUDGEMENT

(1.) Supplementary Affidavit has been filed today on behalf of the petitioner. Let the same be taken on record.

(2.) From the averments made in the writ petition, it appears that the petitioner was having an electricity connection for commercial purpose. Recovery proceedings were initiated against the petitioner for recovery of the electricity dues amounting to Rs. 3,47,022 plus other charges by issuance of the Citation dated 9.6.2009 in respect of consumption of electricity by the petitioner in regard to the aforesaid electricity connection. Hence, the petitioner filed a writ petition being Writ Petition No. 6499 of 2009.

(3.) By the order dated 23rd December, 2009 passed by this Court, Civil Misc. Writ Petition No. 6499 of 2009 was disposed of permitting the petitioner to make representation before the respondent No. 3 in the said writ petition (Executive Engineer) within three weeks from the date of the said order. The Executive Engineer was directed to dispose of the representation filed by the petitioner by passing a reasoned and speaking order within a further period of two months.