ASSESSING OFFICER CUM- EXECUTIVE ENGINEER (ELECT ) Vs. APPELLATE AUTHORITY-CUM- ELECT INSPECTOR AND ANOTHER

JUDGEMENT

(1.) The Order dated 13.07.2017 in dismissing the writ petition bearing W.P.(C) No.13047 of 2015 by the learned Single Judge is assailed in this appeal by the appellant-petitioner. By such dismissal, the prayer to interfere with the order of appellate authority U/s.127 of the Electricity Act, 2003 was not acceded to.

(2.) Facts are encapsulated thus:-

(3.) The said order of the appellate authority was challenged in the writ petition bearing W.P.(C) No.13047 of 2015. Before the learned Single Judge, the contention was confined to only two points i.e. (i) acceptance of appeal after prescribed period U/s.127 of the Electricity Act, 2003 and (ii) ascertainement of the unauthorised use of electricity on the basis of dump report ignoring 12 months presumption as done by the Assessing Officer. No other point was advanced as mentioned in the impugned judgement at para-4 by the learned Single Judge.