B.K. Roy, Pramod Kumar Jain, J. - (1.) THE prayer of the petitioner is to quash the citation/notice dated 26.7.97 issued by the Tahsildar, Tahsil Mohammadabad District Ghazipur, the Respondent No. 3, as contained in Annexure -9. Perusal of Annexure -9 shows that an amount of Rs. 62,917.20 p. are due from him which was required to be deposited by him towards non -payment of the electrical bills.
(2.) ONE of the grounds taken by the petitioner is that as Respondent No. 2 had not supplied electricity to the petitioner from 17.3.86 there is no question of payment of any amount by the petitioner for that period. It also appears that the petitioner has made a representation before Respondent No. 2 the Executive Engineer of the Electricity Department on 5.6.86 which was reiterated vide his representation dated 13.8.97 as contained in Annexure -10.
(3.) IN terms of order dated 17.10.97 we proceed to dispose of this writ petition at the stage of admission itself.;