GENDLAL AGRAWAL Vs. STATE OF M P

JUDGEMENT

(1.) PETITIONER having obtained electricity connections bearing nos. 1180 and 1555 from M. P. State Electricity Board (earlier known as M. P. Electricity Board) is a consumer of electricity. The premises of the petitioner was raided by the flying squad of the respondent Board and a bill was raised against him which was revised to Rs. 23,351/- and Rs. 16,045/-, vide demand notice dated 3-7-1998 marked as Annexure P-2. Pursuant thereto, the Executive engineer (Vigilance) of Electricity Board requested the Executive Engineer vide Annexure P-1 to make recovery from the petitioner of Rs. 39,396/ -. Petitioner's premises was raided thrice during the period from 1990 to 1998, and sum of Rs. 46,736/- against Service Connection No. 1180 and Rs. 73,702/-against Service Connection No. 1555, was found recoverable from the petitioner. The petitioner deposited merely Rs. 39,396/- against the amount due from him.

(2.) WHEN the balance money to the tune of Rs. 81,069/-was sought to be recovered, the petitioner instituted Civil Suit No. 2-A/2003 in the Court of civil Judge Class- I, Lakhnadon, District Seoni, for perpetual injunction and refund of Rs. 40,703/ -. The Electricity Board being defendant in the Suit contended that the money deposited by the petitioner towards electricity bill has been rightly realised by the Board and still a sum of Rs. 81,069/- was due from the petitioner. This suit was dismissed on merits on 30-9-2005. During pendency of the suit, the petitioner had submitted an application for temporary injunction which was allowed by the learned Trial Judge and the Electricity Board was restrained from making recovery from the petitioner. However, on appeal, the temporary injunction granted by the Trial Court was vacated vide order da^ed 28-8-2000. Against this order, Civil Revision No. 2274/2000 preferred by the petitioner before this Court was dismissed in default of appearance on 5-1-2005 as revealed in Annexure R-2. Thereafter, demand notices were issued to the petitioner on 20-10-2005 (Annexure P-3) and 16-11-2005 (Annexure P-7)requiring the petitioner to deposit Rs. 81,069/- as arrears of electricity charges. This has been challenged by the petitioner on the grounds that the said amount is not due from him, secondly, the same is not recoverable by virtue of Section 56 (2) of the Electricity Act, 2003.

(3.) THE respondent Board has submitted its return with various documents justifying the recovery of Rs. 81,069/ -.