OM PARKASH SHARMA Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) The petitioner is seeking setting aside of the assessment order/notice bill dated 30.04.2013 (Annexure P-1) and inspection report dated 20.04.2013 (Annexure P-4/Colly).

(2.) The petitioner is residing in a self owned house measuring 71/2 Marlas in Sector 22, Chandigarh. This house was purchased by him in the year 1986 with three separate electric connections in each floor. The sanctioned load of ground floor was 6.000 KW, first floor was 2.200 KW and on the top floor was 0.580 KW. On 20.04.2013, certain persons/officials from the Electricity Department came and inspected the premises of the petitioner. It was found that the load connected by the petitioner was much beyond the permissible limit. Some seals affixed on the meters appeared to be disturbed. Thereafter, the aforesaid meters were removed and put in cardboard boxes. The electricity supply of the petitioner was disconnected. Consequently, the petitioner handed over a cheque of Rs. 1,25,000/- drawn at Punjab National Bank, Sector 22, Chandigarh and thereafter, the electricity was restored.

(3.) On 08.05.2013, the petitioner received three notices bearing Nos. 1172, 1173 and 1174 dated 30.04.2013 (Annexures P-1/A, P-1/B and P-1/C), issued under Clauses 10.1, 10.5 and 10.4 of the JERC Electricity Supply Code Regulation, 2010, whereby he was asked to deposit Rs. 12,39,675/- for account No. 2253/077700E, Rs. 83,003/- for account No. 2253/077705Q and Rs. 25,655/- for account No. 2253/077704P.