ACHHAN KHAN Vs. STATE

JUDGEMENT

(1.) The petitioner has filed the present Writ Petition, inter-alia, for quashing the Final Assessment Order dated 15.5.2009 (Annexure 4 to the writ petition). It appears that Smt. Amna Khatoon wife of the petitioner applied for electricity connection in the premises in question on 26.3.2009. Requisite deposit for grant of such connection was made on 30.3.2009 as per the receipt, copy whereof has been filed as Annexure 2 to the Writ Petition. On 30.3.2009 itself, checking was made in the premises in question, and theft of electricity was allegedly detected.

(2.) Assessment proceedings were taken against the petitioner in view of the alleged theft of electricity and ultimately the aforesaid Final Assessment Order dated 15.5.2009 was passed by the concerned Executive Engineer.

(3.) The case of the petitioner is that no copy of the said Final Assessment Order was supplied to the petitioner and it is only when the petitioner filed an application under the Right to Information Act, 2005, that copy of the said Final Assessment Order dated 15.5.2009 was provided to the petitioner in the month of January, 2011.