PREM KUMAR Vs. DHBVNL

JUDGEMENT

(1.) This order will dispose of RSA No.5680 and 5682 of 2015 as identical questions of law and fact are involved for adjudication. For facility of reference, facts are taken from RSA No.5682 of 2015.

(2.) The appellant/plaintiff sought declaration to assail additional demand to the tune of Rs.1,13,671.00 by way of Bill No.71 dtd. 8/6/2009 regarding electricity account bearing No.T31-GW51-0001 pertaining to Milk Chilling Centre at village Goriwala, Tehsil Dabwali, District Sirsa raised by respondents/defendants. A relief of permanent injunction restraining the respondents from recovering the aforesaid amount and disconnecting his electricity connection forcibly as well as mandatory injunction directing the respondents to accept regular consumption charges from time to time was also prayed for.

(3.) As per the case set up by the appellant, he had set up Milk Chilling Centre at Goriawala in the year 2008. Electric connection bearing account No.T31-GW51-0001 was granted by the respondents. Before granting this connection, a scheme was prepared by the respondents and required charges were got deposited before supplying the energy. The appellant has been regularly paying the bills towards consumption charges and nothing is due against him except the current bill of Rs.29,552.00. The additional demand has been raised without furnishing complete details nor any notice has been served. The additional demand is arbitrary and untenable.