MOHAMMAD WASEEM Vs. STATE OF U.P.

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner, inter alia, praying for directing the respondent No. 2 to accept the entire electricity dues amount in easy instalments. From the averments made in the writ petition, it transpires that as per the Bill dated 1.9.2012 (Annexure-3 to the writ petition), an amount of Rs. 79,663 is due from the petitioner towards electricity charges. The petitioner has made a representation dated 6.9.2012 before the respondent No. 2 (Executive Engineer, Electricity Distribution Division, Kaushambi), which is stated to be still pending, for accepting the payment of the aforesaid amount in instalments.

(2.) We have heard Shri Anand Kumar Singh, learned counsel for the petitioner, the learned standing counsel appearing for the respondent No. 1 and Shri Mahboob Ahmad, learned counsel for the respondent No. 2.

(3.) Shri Anand Kumar Singh, learned counsel for the petitioner submits that the petitioner is ready to pay the entire amount of electricity dues in case he is permitted to deposit the same in instalments.