- (1.) The petitioner has approached this Court by way of instant writ petition under Article 226/227 of the Constitution of India, seeking a writ in the nature of mandamus for quashing demand notice dated 08.09.2008 (P- 6), order dated 17.09.2009 (P-7) and demand notice dated 16.10.2009 (P-8)
(2.) The petitioner is engaged in the business of running a restaurant and a resort at Bathinda road, Bhucho Kalan. The respondents sanctioned electricity load of 149.280 kw bearing a/c No. MR-56/0390 of N.R.S category in favour of the petitioner. This load was sanctioned in July, 2002. The meter is checked on bi-montly basis under the supervision of respondent No. 3 and the premises were checked by respondent No. 3 on 06.06.2003. The seals of the MCB were found to be intact. Signatures of petitioner were obtained by H.D. Goel, AEE and he did not prepare the inspection report at the spot on 06.06.2003 but made certain entries in the notebook. The petitioner came to know later on that the said AEE forged and fabricated some writing in order to cause wrongful loss to the petitioner. However, as per inspection report dated 13.06.2003, respondents detected load at site was of 182.072 kw against sanction load of 149.280 KW.
(3.) The petitioner received a notice for payment of Rs. 1,06,655/- vide letter dated 14.06.2003 (Annexure P-4) and Rs. 6,28,595/- vide letter dated 20.06.2003 (Annexure P-5). These notices were challenged by the petitioner before the Dispute Settlement Authority, under Regulation 124.2.1 / 142.3 on 8.9.2003. On 14.09.2004 case was decided by the Committee against the petitioner. The petitioner was directed to deposit 1/3rd amount of the total compensation claimed from the petitioner and the petitioner complaint with the said direction on 24.12.2004. Finally the petitioner filed an appeal before the Divisional Commissioner, Faridkot on 22.10.2008, which was also dismissed on 17.09.2009 (Annexure P-7).;