- (1.) The present writ petition has been filed by the petitioner, inter alia, praying for issuance of direction to the respondent No. 3 to proceed with One Time Settlement in respect of the electricity dues due from the petitioner, and further directing the respondents-authorities to exempt the petitioner from surcharge, taxes and other charges except electricity charges. It appears that the petitioner has taken electricity connection for domestic use. A Bill dated 25.1.2010 (Annexure-2 to the Writ Petition) was issued to the petitioner showing an amount of Rs. 1,04,401/- as due from the petitioner. As per the said Bill, the said amount consisted of Rs. 40,739.31 in respect of arrears of the electricity charges, Rs. 453.42 in respect of arrears of the electricity tax and Rs. 61,597.86 in respect of arrears of surcharge.
(2.) On 21.1.2010 the petitioner had deposited a sum of Rs. 34,264/- as is evident from Annexure-3 to the Writ Petition.
(3.) It is averred in paragraph 11 of the writ petition that the said deposit of Rs. 34,264/- was adjusted by the respondents-authorities towards the arrears of surcharge due from the petitioner. After the said adjustment, a Bill dated 24.3.2010 (Annexure 5 to the writ petition) was issued to the petitioner showing an amount of Rs. 71758/- as due from the petitioner. The said amount consisted of Rs. 41,099.31 in respect of arrears of electricity charges, Rs. 467.82 in respect of arrears of electricity tax and Rs. 28,569.65 in respect of arrears of surcharge.;