- (1.) Heard Sri Zafar Naiyer, learned Senior Advocate assisted by Sri Tariq Naiyer, learned counsel for the petitioners and perused the record.
(2.) This writ petition is directed against the order dated 30.01.2012 passed by Permanent Lok Adalat, Ramabai Nagar (Kanpur Dehat) awarding compensation of Rs. 50,000/- to respondent on account of illegal disconnection of electricity supply of respondent's premises.
(3.) The facts, as emerge from the averments contained in writ petition, show that an electricity bill for Rs. 3,20,760/- was issued to respondent on 28.03.2011 mentioning therein the date of payment as 31.03.2011 and date of disconnection as 07.04.2011. It is claimed that respondent did not make any payment upto 31.03.2011 and as a matter of fact the payment was made in April, 2011. Since cashbook of respondent of dated 31.03.2011 remain opened upto 07.04.2011, hence payment made by respondent after 31.03.2011 was also acknowledged by issuing receipt dated 31.03.2011. The petitioner instead of making full payment, paid Rs. 3,04,284/- through an account payee cheque. Since payment was deficient to actual amount mentioned in the bill, his electricity supply was disconnected on 08.04.2011 at 3.25 pm but the same was restored at 8.30 pm.;