SOUTHERN POWER Vs. ANJANEYULU

JUDGEMENT

(1.) Mr. R. Vinod Reddy, learned Standing Counsel for Southern Power Distribution Company Limited of Telangana appears for the appellants

(2.) In this intra court appeal, the appellants have assailed the validity of the order dtd. 13/4/2023 passed by the learned Single Judge,, in Writ Petition No.27560 of 2022.

(3.) Facts giving rise to filing of this appeal briefly stated are that the respondent had filed the aforesaid Writ Petition in which he had challenged the validity of the final assessment order dtd. 26/5/2022 by which he was asked to pay a sum of Rs.2,94,1651.00 towards short billing in respect of the electricity supplied to him in the year 2012. The aforesaid demand was challenged on the ground that the same is violative of Sec. 56(2) of the Electricity Act, 2003 (hereinafter referred to as 'the 2003 Act') as the bill was sought to be recovered from the respondent after a period of ten (10) years.