Ritu Raj Awasthi, J. - (1.) ISSUE notice to the opposite party No. 1, returnable at an early date.
(2.) HEARD Learned Counsel for the Petitioner and Mr. Vishal Dixit appearing for the opposite party No. 2. Learned Counsel for the Petitioner submitted that in view of Regulation 8.2 (d) of the U.P. Electricity Regulatory Commission (Consumer GRF and EO) Regulation 2007, No. representation shall lie to the Electricity Ombudsman which is in respect of the matters pending in any Court, Tribunal, Arbitrator or any other competent authority.
(3.) THE Petitioner has filed a Writ Petition No. 1792 (MB) of 1999 before this Court challenging the recovery proceedings and as such the representation before the Electricity Ombudsman relating to said recovery proceedings was not maintainable. However, by the impugned judgment the opposite party No. 1 has granted interference and allowed the representation.;