- (1.) HEARD learned counsel for the petitioner as well as learned Standing Counsel for the respondent no. 1 and Dr. S.K. Yadav, learned counsel for the contesting respondents no. 2 and 3 and have perused the record. Dr. S.K. Yadav, learned counsel for the contesting respondents states that he has received instructions and as such this petition may be disposed of at this stage without calling for a counter affidavit.
(2.) THE case of the petitioner is that she has an electricity connection. In the year 2010 an inspection was conducted in her premises, in which it was alleged that the petitioner was indulging in theft of electricity. The petitioner was given a provisional assessment bill to which, accordingly to the respondent -Corporation, the petitioner did not submit her objection and thereafter no final assessment order has been passed. Till 2012 the petitioner was paying her electricity bills regularly but thereafter the petitioner states that the respondent has stopped accepting the current bills for consumption of electricity. Dr. S.K. Yadav, learned counsel for the contesting respondents states that the petitioner shall be permitted to deposit the current bills including the arrears from 2012 till date. Such deposit shall be made by the petitioner within one month. The petitioner shall be given regular current bills, which the petitioner undertakes to pay. Dr. S.K. Yadav states that the provisional assessment order shall be served on the petitioner within 15 days from today to which the petitioner may submit her reply within three weeks thereafter.
(3.) THE respondents authorities shall have liberty to pass final assessment order after considering the objection of the petitioner. In case the petitioner is aggrieved by the final assessment order, she shall have liberty to challenge the same in appeal under Section 127 of the Electricity Act, 2003. With the aforesaid observations/directions, this writ petition is finally disposed of. No order as to costs.;