PHULHARI DEVI Vs. B.S.E.B.

JUDGEMENT

(1.) THE petitioner has challenged the legal notice No. 2796 dated 28.6.2000 as contained in Annexure 8, whereby she has been asked to pay a sum of Rs. 1,44,692/ - within a specified period with clear stipulation that on failure, a certificate proceeding may be started against her. Her grievance is that the notice dated 28.6.2000 has been issued without giving details of dues including the month for which such demand has been made.

(2.) IT is further alleged that in earlier case CWJC No. 3289/99(R), while the petitioner sought for conversion from commercial to domestic connection, the Court passed certain order on 9.3.2000 but it has not yet been complied by the respondents till date.

(3.) THE petitioner may approach the Electrical Superintending Engineer, Electrical Circle, Saraidhella, Dhanbad and may bring to his notice the legal notice and a copy of this order, who in his turn will enquire and provide the petitioner the details of the dues monthwise for which the legal notice has been issued, within a period of six weeks from the date of application.