S.N.MISHRA,J. - (1.) AFTER having heard the parties and going through the materials on record, this writ application is being disposed of at the admission stage itself. In this case, the prayer of the petitioner is for quashing the demand notice, whereby, the petitioner has been directed to pay a sum of Rs. 19,90,408.44 paise by the respondents Electricity Board, copy of the same is made Annexure -6 to this writ petition. It appears from the statements, made in this writ petition, that the petitioner had challenged the AMG bills different years by filing writ petition earlier also. In the first writ petition, which was disposed of on 11.8.1994, the petitioner was directed to pay 50% of the AMG bill amount and the respondent authority was directed to dispose of the remission petition filed by the petitioner, in terms of Clause 1B of the H.T. Agreement. The grievance of the petitioner is that similar directions were also issued subsequently in the writ petition, filed by the petitioner challenging the AMG bills for subsequent years. It is stated that in spite of the direction, issued by this Court, the respondent authority has not complied with the direction of this Court, inasmuch as the earlier petition filed by the petitioner, has not been disposed of as yet and. fresh bills are being issued for subsequent years, specific statements in this regard have been made in paragraphs 21, 28 and 29 of the writ petition. It is stated that meanwhile a certificate proceeding has also been initiated for realisation of the dues of the AMG bills from the petitioner, amounting to Rs. 19,90,408.44 paise. From the facts stated above, prima facie, it appears to me that remission petition, filed by the petitioner, has not yet been disposed of in spite of the directions, issued by this Court in the earlier writ petition. Mr. V.P. Singh, learned counsel for the respondent -Board, is not in a position to state as to whether the remission petition, filed by the petitioner, has been disposed of or not. Be that as it may, the respondent -General Manager -Cum -Chief Engineer. Dhanbad Electricity Board. Dhanbad, is directed to dispose of the remission petition, filed by -the petitioner, if not already disposed of, within six weeks from the date of receipt/production of a copy of this order and pursuant thereto, if the claim of the petitioner is found to be genuine, a fresh bill must be issued. Till then further proceedings in the Certificate Case No. 1/Ele./2000 -2001, as contained in Annexure -7 to this writ petition, shall remain stayed, provided the petition must pay 50% of the AMG bills of the respective years, if not already paid. It goes without saying that pursuant to the order that may be passed on the remission petition, any amount is found due to the petitioner, the same must be either paid and/or adjusted against the future bills. This writ petition, accordingly, stands disposed of.;