- (1.) The Court: The petitioner in this art.226 petition dated July 28, 2010 is questioning an order dated July 8, 2010 (at p.29) of the Appellate Authority under s. 127 of the Electricity Act, 2003.
(2.) Questioning the order of provisional assessment dated March 20, 2010( at p.26) the petitioner previously moved W.P.No. 6694(W) of 2010 under art. 226. By an order dated May 5, 2010 the petition was disposed of relegating the petitioner to the Appellate Authority and directing restoration of electricity on payment of the specified amount. In view of the order of this Court dated May 5, 2010 the Appellate Authority made the impugned order dated July 8, 2010.
(3.) It is evident that the whole thing has been done contrary to law and without jurisdiction. The previous petition was filed questioning the order of provisional assessment of the Assessing Officer under s.126 of the Electricity Act, 2003. From the order an appeal could not be filed under s.127 under which an appeal can be filed only from a final order under s.126.;