AMIT GUPTA Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) This is an application filed under Sec. 151 CPC for fixing the main writ petition.

(2.) Allowed, as prayed for. CWP No. 24122 of 2015 is taken up for hearing today.

(3.) Instant writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari quashing final order of assessment dated 05.02.2013 (Annexure P/5) issued under Sec. 126 of the Electricity Act, 2003 (hereinafter referred to as the "Act") and order dated 29.07.2015 (Annexure P/8) passed by respondent No. 2 - Sub Divisional Magistrate -cum -Appellate Authority under the provisions of the Electricity Act, Sub Division Ludhiana (East), Ludhiana whereby appeal filed by the petitioner against order (Annexure P/5) has been dismissed.