DILIP B.BHOSALE,YASHWANT VARMA,J. - (1.) Heard Sri Vijay Singh Gaur, learned counsel for the petitioner and Shri Baleshwar Chaturvedi, learned counsel for the respondent.
(2.) The petitioner, a consumer of the first respondent, has been provisionally assessed for having extracted electricity unauthorisedly. Pursuant to the provisional assessment, the respondents have also raised a demand against him.
(3.) We find that the U.P. Electricity Supply Code 2005 puts in place a detailed mechanism for adjudication and disposal of such disputes and claims. The procedure prescribed under the Code would therefore have to be followed by the petitioner in case he chooses to challenge the assessment on merits.;