- (1.) Heard counsel for the parties.
(2.) The main grievance of the petitioner in this writ application is that the respondents have raised the impugned Bill without complying with the provisions of section 126 of the Electricity Act, 2003 in as much as, no prior notice as required under section 126 of the Electricity Act, 2003 was served upon him, nor any provisional Bill was raised against the petitioner calling upon him to explain as to why the amount should not be realized from him.
(3.) It appears from the pleadings in the writ application that the petitioner's premises was inspected by the concerned authorities of the respondents on 20.1.2004. A report of inspection was prepared in which the findings were recorded to suggest that instead of 45 KW, the petitioner has been found consuming more than 60 KW. Accordingly, a demand notice for payment of a sum of Rs. 70,308/- on the purported basis of 66 KW was raised and a notice was issued to the petitioner accordingly, directing him to deposit the amount, failing which electric connection to his premises would be withdrawn.;