PENDYALA SRI LAKSHMI Vs. SOUTHERN POWER DISTRIBUTION CO.

JUDGEMENT

(1.) This writ petition is filed seeking to declare the action of the respondents in issuing bill dated 17.09.2021 in respect of the Service Connection No.322301058 pertaining to Villa No.30-A, The Trails, Pokalwada, Rajendranagar, R.R. District, for an amount of Rs.7,52,914/-, as arbitrary and illegal.

(2.) Heard Sri Vedula Srinivas, learned Senior Counsel representing Smt. Vedula Chitralekha, learned counsel for the petitioner and Sri R. Vinod Reddy, learned Standing Counsel appearing for the respondents.

(3.) On perusal of the record would reveal that the petitioner is the owner of Villa bearing No.3-0A, The Trails, Pokalwada, Rajendranagar, Ranga Reddy District. The petitioner is having a Solar Power generation unit with 5 KW capacity in the roof top of the said Villa. She has entered into an agreement with the 1st respondent for Net Metering arrangement as it was agreed that the 1st respondent will provide grid connectivity to the petitioner of injection of electricity generated from the roof top solar PV system. The said agreement is subsisting as on today. In view of the same, the petitioner has been paying Rs.175/- every month. In proof of the same, learned senior counsel has filed the bills as well as the receipts. Surprisingly, for the month of August 2021, the 1st respondent has issued a bill dated 17.09.2021 demanding an amount of Rs.7,52,914/- for the month of August 2021. The petitioner has submitted a representation dated 22.09.2021 to the 5th respondent with a request to re-consider the said bill and not to disconnect the power supply. Despite receiving and acknowledging the said representation, the 5th respondent did not act upon it and on the other hand, they are trying to disconnect the power supply on the ground that the petitioner has not paid the amount of Rs.7,52,914/- covered under bill dated 17.09.2021.