Harish Tandon, J. - (1.) The petitioner has challenged both the provisional as well as the final assessment order passed by the competent authority determining the quantum of energy and the amount calculated thereupon which the petitioner unauthorizedly used by artificial means.
(2.) According to the licensee company during the surprise inspection, the petitioner was found to have been using the electricity unauthorizedly and a provisional order of assessment was served upon him. The authority was waiting for any objection to be filed by the petitioner before proceeding to determine the final amount but since there was no objection filed by the petitioner, a final assessment order was passed and served upon the petitioner.
(3.) The petitioner says that he was not served with the orders as he was away from the country having gone to pilgrimage and after returning was informed that the final order of assessment has been passed. In fact, the petitioner wanted to assail the order on the premise that the authority has acted in violation of the principles of natural justice.;