- (1.) THIS petition under Articles 226/227 of the Constitution of India is for issuance of a writ in the nature of certiorari to quash the impugned order dated 30.08.2011 passed by respondent No. 2.
(2.) APPLICANT /respondent No. 1 made an application for settlement of the dispute at pre -litigation stage under sub Section (1) of Section 22 -C of the Legal Services Authorities (Amendment) Act, 2002 (for brevity 'the Act').
(3.) THE father of the applicant Angrej Singh is running a plastic factory who initially had two different electricity connection namely NRS and SP in the same premises but got clubbed both on 24.05.2010 into NRS with extended load of 44.972 KW. The respondents/petitioners removed the SP connection meter on 22.06.2010 from the premises but failed to remove the cable. On 29.6.2010, the Enforcement Wing of the respondents/petitioners inspected/raided the said premises and made a case of theft on the plea that direct cable had been attached with LT main line and obtained the signatures of the applicant on the checking report. Respondents/petitioners issued provisional order of assessment bearing memo Nos. 3345 dated 30.06.2010 demanding Rs.9,30,825/ -. Thereafter on 10.07.2010, on the objections raised by the applicant, the demand was reduced to Rs.5,33,673/ - and final assessment order was issued on 27.07.2010. The applicant challenged the final assessment order dated 27.07.2010 before the SDM, Bathinda but the latter directed him to approach the appropriate form for the redressal of his grievances. The respondents/petitioner filed their reply before PLA and admitted that two connections namely NRS and SP which were in the name of Angrej Singh under same premises were clubbed into NRS on 24.05.2010 followed by extension load to 44.972 KW. They further admitted that on the objections made by the applicant, they reduced the amount from Rs.9,30,825/ - to Rs.5,33,673/ - (Mark A1).;