PRATAP JENA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) The Petitioner in this writ petition seeks to assail the action of the S.D.O.(TPCODL), Electrical Sub-Division, Pipili-Opposite Party No.3 in disconnecting the power supply to the Petitioner's premises without following due procedure of law.

(3.) Mr. Mohanty, learned counsel for the Petitioner submits that by serving an inflated electricity bill of Rs.82,042.00 and without complying with the provision under Sec. 56(1) of the Electricity Act, 2003, power supply to the premises of the Petitioner was disconnected. In spite of several attempts, the Petitioner has not been provided with electricity till date. Hence, this writ petition has been filed.