- (1.) The petition challenges the order passed by the Sub-Divisional Magistrate, Khanna purporting to dispose of the appeal filed against the levy of Rs. 39,400/- alleged to be the amount payable by the petitioner for what according to the respondents was on the basis of a report of A.E. Gobindgarh that it was a case of theft of energy. The initial order has calling upon the petitioner to pay Rs. 39,400/- had been passed on 29.04.2008 setting out the following reasons: 1. Load checked is...Kilowat whereas the sanctioned load is 6.170 KW.
(2.) Due to functioning/running of motor on single phase.
(3.) As per report of M.E. Gobindgarh, this is a case of theft.;