S.J.MUKHOPADHAYA, J. - (1.) THIS application has been preferred by petitioner for direction on respondent -General Manager -Cum -Chief Engineer, Area Electricity Board, Dhnabad to accept the draft amount of Rs. 70.000/ -which the petitioner intends to deposit and to accept the rest of the amount in instalment, so far as it relates to fuel surcharge and current charge.
(2.) ACCORDING to counsel for the petitioner the energy bill for Electrical consumption of Rs. 1.19.423/ - has been received by him out of which the petitioner intended to deposit a sum of Rs. 70.000/ - by a draft but respondent have not accepted the same. It will be deposited, if the respondents accept, within 48 hours and rest of amount within two months. So far as fuel surcharge is concerned, the petitioner has requested to direct the authorities to accept the total amount in five equal monthly instalments.
(3.) HAVING regards to the facts and circumstances, on hearing the parties, taking into consideration the interest of both the parties, the writ petition is disposed of with the following directions.;