- (1.) Heard counsel for the parties.
(2.) The petitioner in this writ application, has prayed for a direction upon the respondents to consider the representation filed by the petitioner and take an appropriate decision by passing a reasoned and speaking order, as directed by this court vide order dated 12.02.2004 passed in W.P.(C) No. 776 of 2004.
(3.) As it appears from the submission of the learned counsel, the petitioner had earlier moved this court by filing the aforementioned writ application, praying for a direction upon the respondents to rectify the electricity Bills raised by upon the petitioner which, according to the petitioner, is highly inflated, erroneous and not in accordance with the Rules. Upon hearing the counsel for the petitioner and the respondent Board, this court had disposed of the writ application by giving a liberty to the petitioner to file a representation before the concerned authorities of the respondents and with a corresponding direction to the respondents to pass an appropriate order on the representation filed by the petitioner. The petitioner's grievance is that in spite of the representation filed by him way back on 12/4/2004, no decision on the same, if taken by the respondents, have been communicated to him at all.;