GURPEET KAUR Vs. PSEB

JUDGEMENT

(1.) The petitioner is aggrieved by the notice dated 11.2.2009, Annexure P.2 whereby a demand of Rs.33,268/- has been raised on account of theft of electricity and also against the order dated 28.5.2010, Annexure P.3 whereby the appeal filed by her was dismissed.

(2.) Brief facts as narrated in the petition may be noticed. The petitioner vide registered sale deed No.3872 dated 28.11.2008 purchased some land. She was willing to construct a house on the said land. Vide bill No.1502 dated 10.2.2009, she purchased the assembly material for the motor for making arrangement of water. According to the petitioner, due to enmity, her husband got issued the impugned notice dated 11.2.2009 in connivance with the official of the respondent-Board and raised a demand to the tune of Rs.33,268/- from her on the basis of false checking report allegedly conducted on 10.2.2009. Feeling aggrieved, the petitioner filed an appeal on 25.2.2009 before respondent No.4 after depositing 50% of the total amount. The appeal was dismissed by respondent No.4 vide order dated 28.5.2010, Annexure P.3. Hence this petition.

(3.) The respondents issued notice dated 11.2.2009 on the ground that the petitioner was using electricity unauthorisedly as she had taken no connection from the Electricity Board. The notice was issued under section 126 of the Electricity Act, 2003 (in short, "the Act") on the basis of checking report dated 10.2.2009.