- (1.) The petitioners in this art.226 petition dated August 25, 2010 are seeking the following principal relief: "a) A writ in the nature of Mandamus be issued by directing the Respondents being Respondent Nos 2 and 3 to restore supply upon compliance of all formalities as per representation of the petitioner dated 03.03.2010 (Annexure P3)."
(2.) Alleging unauthorised use of electricity, supply of electricity was disconnected on July 12, 2004. The assessing officer of CESC made an order of provisional assessment dated July 12, 2004 under s.126 of the Electricity Act, 2003.
(3.) The supply was disconnected once again on February 8, 2006 when an inspecting team detected that the consumer illegally reconnected the supply that had been disconnected on July 12, 2004. The assessing officer made an order of provisional assessment dated February 8, 2006, and then after hearing the authorised representative of the consumer on February 10, 2006 he made an order of final assessment dated February 20, 2006.;