- (1.) Pursuant to the order dated 12.12.2012, the case has been put today as a fresh case. Mr. M.N. Qureshi holding brief for Shri Mehboob Ahmad, learned counsel for the respondent Nos. 2 and 3 states that instructions have been received in the present case.
(2.) The present writ petition has been filed, inter alia, praying that direction be given to the respondent-Authority to issue revised and correct Electricity Bill in the name of the petitioner.
(3.) The case of the petitioner is that the electricity connection was granted in favour of the petitioner on 16.11.2006. However, instead of issuing the Electricity Bill in the name of the petitioner, the Electricity Bills were being issued in the name of Radhey Shyam, though the Service Connection Number mentioned in such Bills was that of the petitioner.;