M.P. AQUATECH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Writ Appeal filed under Sec. 2 (1) of the M.P. Uccha Nyayalaya (Khand Nyaypeeth Ko Appeal), Adhiniyam, 2005 assails the order dtd. 15/12/2023 passed in W.P. No.31086/2023 passed by the learned Single Judge whereby the Writ Petition has been dismissed on the ground of alternative remedy of approaching the Electricity Consumer Grievance Redressal Forum.

(3.) Learned counsel for the appellant submitted that respondent authority has not passed any final order, therefore, there is no question of availing the alternative remedy. According to the facts of the case, a provisional assessment order has been passed with the condition that if the appellant does not submit any reply within a period of 30 days then the provisional assessment order would be treated as final order.