- (1.) The petitioner has filed the present Writ Petition making the following prayers: " I) Issue a writ, order or direction in the nature of Certiorari quashing the impugned recovery certificate dated 15.1.2011 and bill dated 14.12.2010 by which, the petitioner was directed to deposit the entire Bill amount forthwith. II) Issue a writ ,order or direction in the nature of mandamus commanding to adjust the paid amount in the bill after excluding compound cost and penalty and rest amount taken in easy instalment fixed by this Hon'ble Court. III) Issue a writ order or direction in the nature of mandamus commanding the respondent No. 2 to consider and decide the reply/representation dated 14.1.2011 filed by the petitioner the electricity department within specific time granted by this Hon'ble Court. IV) Issue any other writ, order or direction as this Hon'ble Court may deem fit and proper in the circumstances of the case. V) Award the cost of the petition through out to the petitioner."
(2.) It appears that the petitioner has been having Electricity Connection for running of 7.5. Horse Power Electric Motor for Flour Mill.
(3.) The Recovery Citation dated 15.1.2011 ( Annexure No. 7 to the Writ Petition ) has been issued to the petitioner seeking recovery of Rs. 1,50,025/- plus other charges from the petitioner. The Bill for consumption of Electricity dated 14.12.2010 ( Annexure No. 6 to the Writ Petition ) has been issued to the petitioner for depositing a sum of Rs. 2,76,751.00.;