M.H.S.ANSARI, J. :- - (1.) THE instant appeal is directed against an order dated 27th August, 1999 passed by a learned single Judge of this Court in W. P. No. 15785(W) of 1999. Whereby and whereunder the C.E.S.C. authority was directed to restore electricity supply within 72 hours unconditionally upon payment of reconnnectioncharges. It was further directed that thereafter, in the event the petitioner shall pay 50% of the demand raised by the C.E.S.C. towards up-metered consumption within 7 days from the date thereof, then the line shall not be disconnected.
(2.) WHEN the stay application was moved on 6-9-1999 this Court keeping in view the fact that the electrical connection had been restored and the fact that the appellant had taken advantage of the said order, we did not consider it fit to interfere with the discretion exercised by the learned trial Judge at that stage. It was, however, directed that the appeal shall be treated on day's list and shall be disposed of along with other similar matters' argument wherein had been concluded.Today we have pronounced judgment in these cases. The grievances of the petitioner in the instant case is that the bills for the month of January to May, 1999 are highly exaggerated and he could not pay the same on that account, however, on 10th June, 1999 inspection was made by C.E.S.C. authority and it was decided that the seals of the meters were found spurious.
(3.) A demand on account of charges arising out of unmetered consumption were raised and a sum of Rs. 3,62,335.04p. has been demanded by letter dated 14-6-1999 bearing No. LCC/858/1/99. The details as to how the said amount of demand has been arrived at and the period for which the demand has been made, has not been stated in the demand notice dated 14-6-99.;