HIND INDUSTRIES LIMITED Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This petition is a classic example in the manner in which persons involved in theft of electricity misuse the writ Court proceedings with the help of the Officers of the Electricity Department and thereby defraud the public exchequer. The facts as are apparent from the records of the present writ petition are as follows:

(3.) The petitioner a bulk consumer of electricity before this Court was found involved in theft of electricity as per the inspection report dated 15.10.1997. A First Information Report was lodged at the police station concerned under Section 39 & 45 of the Act, 1910. The Executive Engineer, Electricity Urban Distribution Division-II, District Ghaziabad, respondent No. 5 vide assessment order dated 21.10.1997 prepared a bill for an amount of Rs. 24,47,884 calling upon the petitioner to deposit the said amount.