SHRICHAND Vs. CHIEF ENGINEER, M P E B

JUDGEMENT

(1.) THE petitioner has filed this Writ Petition under Article 226 of the Constitution of India for quashing the Electricity Bill for the month of October, 2000 of Service No. 194374 for a sum of Rs. 74,976.00.

(2.) IN nut shell the submission of learned counsel for petitioner is that upon receiving the said bill, petitioner submitted a letter dated 15.11.2000 requesting the respondents to clarify as to how the said addition has been made in the bill and to also supply detailed reasons and justification for such additions but the respondents did not reply the said letter. Apprehending illegal action the petitioner personally contacted the respondents. He was informed that the said addition has been made because the respondents have clubbed the connected load of both meters and added the aforesaid amount for the past period. The petitioner submitted that the aforesaid action of the respondents is illegal, arbitrary, malafide and is without jurisdiction. His further submission was that the respondents cannot club the load of two different connections situated in two different premises and obtained for two different units. Thus prayed for its quashment.

(3.) I have heard learned counsel for the parties and perused the documents.