JAGADISH PRASAD BENEFICIARY Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) Heard the counsel for petitioner, and Sri R. Vinod Reddy, counsel for respondents.

(2.) The petitioner has filed this Writ Petition challenging the provisional assessment notice dt.21.12.2018 issued by 2nd respondent.

(3.) In the said notice, it is stated that there was an inspection of petitioner's Service Connection and it was found that certain meter cover seals were tampered; that his Service Connection was disconnected on 19.12.2018, and pending determination of the civil liability by the appropriate Court under Section 154(5) of the Electricity Act, 2003, the petitioner is provisionally assessed to a sum of Rs.2,57,969.00; and that the petitioner should pay for re-connection 50% of the assessed amount and other charges. It is stated by counsel for petitioner that the 50% of amount demanded in the provisional assessment notice dt.21.12.2018 has since been paid in two (02) installments on 19.11.2018 and 24.12.2018 and that he is entitled to have the Special Court determining civil liability under Section 154(5) of the Electricity Act, 2003.