- (1.) Counsel for the petitioner submits at the outset that during the pendency of this writ application, the Respondent-Board has provided the electric connection to the petitioner on 09.08.2006, along with a cost of Rs. 1,000/-imposed by the earlier order of this Court. Learned counsel further submits that notwithstanding, the aforesaid electric connection being provided, but the grievance of the petitioner was basically against the demand made by the Respondent-Board, vide letter dated 08.04.2004 (Annexure-9), calling upon the petitioner to deposit a sum of Rs. 1,18,861/-and penalty of Rs. 22,000/-on the ground that the same was the arrears of dues which was payable by the erstwhile owner of the premises.
(2.) The respondents cannot possibly demand arrears of dues from the petitioner, which was payable by the erstwhile owner of the house which is now in occupation of the petitioner.
(3.) Considering the above fact, the impugned demand notice (Annexure-9), is hereby set aside. The Respondent-Board, nevertheless, would be at liberty to pursue its claim for realization of its dues from the original debtor. This application is disposed of accordingly.;