CHUNNI LAL GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Upendra Kumar Tiwari learned counsel for the petitioner and Sri S. K. Yadav for the respondent-Electricity Supply Company Ltd.

(2.) The petitioner is aggrieved by the process adopted by the respondents in calling upon the petitioner to deposit the amount as per the alleged revised bill dated 06.08.2013 in respect of an electricity connection of the shop in question.

(3.) The petitioner is the owner of a shop and it appears that a raid was conducted on 06.08.2013 and a checking report was prepared and an F.I.R. was also lodged against the petitioner alleging theft of electricity.