- (1.) The petitioner, an electricity consumer, has preferred the instant writ petition under Article 226 of the Constitution of India against the recovery proceedings on account of default of payment of electricity charges, as arrears of land revenue under Rule 236 of the U.P. Zamindari Abolition and Land Reforms Rules, 1950.
(2.) From the hearing of the learned counsel for the parties and pleadings on record, it appears that the petitioner had applied for electricity connection for his shop in the year 1984-1985. In consequence thereof, the electricity connection was provided bearing No.1105/017460 in the year 1984-1985. In consequence thereof, the petitioner deposited required dues.
(3.) It is alleged that under the compelling circumstances and hardships, on account of closure and stoppage of business, the electricity connection of the petitioner's shop was disconnected in the year 1997-1998. It is stated by the petitioner's counsel that the petitioner's electricity connection was permanently disconnected in the year 1997-1998, though no specific date has been brought on record either by the petitioner or by the respondents. After lapse of almost 14 years, the Tehsildar, Tehsil Nanpara, District Bahraich served the impugned citation of recovery of an amount of Rs.86925/- on account of alleged outstanding dues of electricity charges from the year 1997-1998.;