DHAN INDUSTRIES Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) The petitioner questions the demand for payment of Rs. 47.338-25 Ps. accumulated on Account No. F4-16106 for the period upto 12/87 remaining uncleared. That demand was made in Letter No. AAO/GRC/ACCT.I/ D.No. 510/88 dated 15-6-1988 addressed to the petitioner by the 2nd respondent.

(2.) The Proprietrix of the petitioner-concern states that she was doing business of manufacturing bread and that electrical energy was being supplied to her concern under Category -III under service connection bearing No.V6-27233. She states that Account No. F4-16106 had nothing to do with her service connection and that it related to a private limited company by name Preethi Nutrition Foods Pvt. Limited of which her father was a Director. She also states that according to her understanding that company was closed in the year 1987 itself. She states that the respondents had no authority whatsoever to collect the dues of that company from her because her service connection was not in any way connected with that company and the said dues did not relate to her service connection. Apprehending disconnection of her service connection for refusing to pay the said dues, she approached this Court by way of the present Writ Petition.

(3.) The Writ Petition was admitted on 5-7-1988 and on the same day, in W.P.M.P.No. 12395 of 1988 this Court gave interim directions to the respondents not to disconnect the electricity supply to the petitioner - concern. The Proprietrix of the petitioner-concern states that she communicated orally the order to the respondents and in spite of that her concern's service connection was disconnected and thereafter she approached this Court by way of W.P.M.P.NO. 12675 of 1988 on 7-7-1988 by way of lunch motion. This Court, on the same day, directed the respondents to restore the service connection and supply of energy without calling upon the petitioner to bear any expenditure for such reconnection.