GOPAL KRISHAN VYAS, J. - (1.) LEARD learned Counsel for the petitioner.
(2.) BY way of filing present writ petition, the petitioner is challenging the judgment dt. 20.05.2004 passed by Permanent Lok Adalat, Churu. It is submitted by learned Counsel for the petitioner that on 13.01.2003 respondents Nos. 1 and 2 issued a bill of electric charges for the month of January, 2003 in which present dues were shown as electric charges Rs. 12628.62/ - paisa and Rs. 572.50/ - paisa as electric duty total amount was shown as Rs. 13,201/ -. It is further contended that in addition to the above amount in column of other dues a amount of Rs. 82,115/ - was shown as electric charges and Rs. 3,023.10/ - paisa as electric duty total amount which was shown as Rs. 98,339/ -.
(3.) IT is further contended by learned Counsel for the petitioner that there was no electric bill was due against the petitioner Trust as they were regularly paying the electricity bill and the Meter which was installed in Dharamshala for recording the electric consumption, was never stopped, but respondents by showing the Meter as stopped, raised outstanding and asked the petitioner to pay the amount. The petitioner Trust deposited Rs. 45,000/ - under protest against the said bill and filed an application before the Permanent Lok Adalat, Churu on 07.02.2003 against the respondents Nos. 1 and 2.;