CHANDRIKA Vs. STATE OF U.P. AND OTHERS

JUDGEMENT

(1.) THE petitioner has filed the present writ petition, inter alia, praying for quashing the Electricity Bill dated 30.9.2012 (Annexure -1 to the writ petition). From the averments made in the writ petition, it appears that the petitioner is having the electricity connection bearing Connection No. 437561. A Bill dated 30.9.2012 (Annexure -1 to the writ petition) has been issued to the petitioner for the period from 30.6.2012 to 31.8.2012. In the said Bill, various amounts have been shown in respect of the arrears of Electricity Charges etc. and Surcharge.

(2.) THE petitioner is disputing the correctness of the aforesaid Bill.

(3.) SRI Mahboob Ahmad, learned counsel for the respondent Nos. 2, 3 and 4, submits that the grievance of the petitioner is in regard to correctness of the aforesaid Bill issued to the petitioner. Sri Mahboob Ahmad further submits that the petitioner has alternative remedy of Tiling complaint before the Competent Authority under Clause 6.5 of the U.P. Electricity Supply Code, 2005.