- (1.) Short counter-affidavit filed today is taken on record. Heard Ms. Pushpila Bisht. learned counsel for the petitioner and Mr. Kapil Mishra, learned counsel for the Corporation-respondents. With the consent of the learned counsel for the parties, the petition is disposed of finally.
(2.) The petitioner though challenges the impugned notice dated 28.3.2011 contained in Annexure-1 and also seeks the quashing of the inspection report dated 18.3.2011 with a further prayer that the respondents be directed to connect the domestic electric connection of the petitioner and during the course of argument, learned counsel for the petitioner stated that the petitioner would submit reply/objection to the provisional assessment notice dated 28.3.2011 and proceedings of assessment may be conducted in accordance with rules but in the meantime, the respondents be directed to restore the domestic electric connection of the petitioner.
(3.) In short, the facts of the case are that the petitioner had domestic electric connection of 3 K.W. which was given to him in the year 1995. The said electric connection was being used by the petitioner and he is paying the electricity dues accordingly. On 18.3.2011, the electric connection was disconnected as raiding team of the Corporation found that there was unauthorised use of the electricity inasmuch as the electricity was being used commercially for running cable network to the extent of 700 K.W. This inspection was made on 18.3.2011. It appears that electric connection was disconnected on that very date at the time of inspection and thereafter, a notice of provisional assessment was issued on 28.3.2011.;