- (1.) HEARD learned counsel for the petitioner as well as learned Standing Counsel for the State -respondents, Sri H.P.Dube, learned counsel for the contesting respondent no. 3 and perused the record. The petitioner is a consumer of electricity and he is aggrieved by recovery citation dated 09.12.2011 issued by Tehsildar for recovery of amount of Rs. 1,86,221/ - plus interest and other charges from the petitioner.
(2.) EARLIER time was granted to Sri H.P.Dube for obtaining instructions and on having received the same he has stated that checking was carried in the premises of the petitioner on 10.06.2010. There were allegations of theft of electricity against the petitioner because of which a provisional assessment bill was issued on 19.08.2010. The petitioner was granted time to file his objection, which was not filed by the petitioner hence the final bill was issued in pursuance of which the present recovery has been initiated.
(3.) LEARNED counsel for the petitioner has, however, submitted that the petitioner was not provided with the provisional assessment bill and hence the petitioner could not file any objection. He may now be granted time to file his objection and thereafter, only final bill be raised against the petitioner. Sri Dube, learned counsel for the contesting respondent, has however submitted that further time for filing his objection to the provisional assessment bill may be granted only, if the petitioner deposits a substantial amount.;