- (1.) The present writ petition has been filed by the petitioner, inter alia, praying for directing the respondents to decide the claim of the petitioner regarding correction of Electric Meter reading. We have heard Shri Raj Kumar Mishra, learned Counsel for the petitioner and Shri Amrit Lal Yadav, learned Counsel for the respondent Nos. 1, 2 and 3.
(2.) As per the averments made in the writ petition, the Electricity Bill dated 15.7.2011 for the period 31.3.2011 to 31.5.2011 showed the previous reading as 4006 units and the present reading as 4204 units, thus a consumption of 198 units. It is further averred in the writ petition that on 6.8.2011, the Meter installed in the premises of the petitioner was removed and was replaced by a new Meter. At the time of removal of the old Meter, it appears that the reading was incorrectly recorded as 42039 in the document dated 6.8.2011 (Annexure-2 to the writ petition). It is averred in the writ petition that on the basis of incorrect recording of reading in respect of the old Meter, the Bill dated 24.6.2012 (Annexure-4 to the writ petition) has been issued to the petitioner wherein arrears of Rs. 2,92,445.03 have been shown as payable by the petitioner.
(3.) It is submitted by the learned Counsel for the petitioner that the Meter reading incorporated in the document dated 6.8.2011 was incorrect as would be evident from the fact that in the Bill dated 15.7.2011, meter reading as on 31.5.2011 was shown as 4204, which would mean that the petitioner consumed 37835 units during the period from 1.6.2011 to 6.8.2011, which is not possible.;