SUDBIR KUMAR Vs. J V V N L

JUDGEMENT

(1.) Heard learned counsels.

(2.) This writ petition has been filed by the petitioner as a case of theft of power was made against the petitioner and certain dues of electricity charges were raised against the petitioner.

(3.) Against the said dues, the petitioner initially approached the Permanent Lok Adalat under the provisions of Legal Services Act, 1987 and on 18.7.2009, the said Lok Adalat held that a case in a competent criminal side Court had been filed by the respondent J.V.V.N.L. and that was pending and since the petitioner was demanding for summoning of defective meter itself in the said Lok Adalat which the said Lok Adalat found it was not practicable. Therefore, the said Lok Adalat observed that only when the criminal side case is decided and then the petitioner, if aggrieved, can approach the said Permanent Lok Adalat again.