- (1.) HEARD learned Counsel for parties and perused the pleadings of the writ petition.
(2.) AS Per Annexure No. 4 to the writ petition, it is obvious that petitioner is a shop -keeper and also during course of hearing learned counsel submitted that petitioner has been given electricity connection for domestic use but it appears that the amount in dispute relates to illegal drawing of electricity, therefore F.I.R. was lodged but subsequently, it was quashed. However, the amount of charges against illegal drawing of electricity to the tune of Rs. 29,990/ - is still outstanding to be recovered.
(3.) LEARNED Counsel for petitioner submitted that his appeal being Annexure No. 5 to the writ petition under Section / of Electricity Act is still pending before the authority since 2008.;