- (1.) 2/11.05.2012: The grievance of the petitioner is that though the petitioner had informed about non-functioning of meter in November, 2011 and thereafter sent reminders to correct the same, the respondents have suddenly lodged an F.I.R. on the basis of alleged inspection in February, 2012 for using the electricity illegally.
(2.) IT has been submitted by the petitioner that the respondents had raised bills for every month and he has already deposited the amount of the bills up to date till February, 2012 i.e. till the line was disconnected. Learned counsel for the petitioner submitted that the petitioner is not at fault and it is high handedness of the respondents to disconnect the electricity line arbitrarily in spite of regular payment of the bills on frivolous allegation. Mr. Ajit Kumar, learned counsel appearing on behalf of the Electricity Board submitted that there was inspection by the team in the month of February, 2012 and it was found that there was interference with the instalment of the meter and other implement of the respondents by the petitioner and he was using electricity illegally. Learned counsel submitted that right now he is not in a position to say in absence of recent instruction, as to whether the bill was raised and the petitioner has paid the amount of the bill. Learned counsel for the respondents prays for three weeks' time to file counter affidavit. Learned counsel for the petitioner, in the meantime, prayed for a direction on the respondents to restore the electrical connection of the petitioner, looking to great loss and prejudice caused to the petitioner, since after disconnection of the line.
(3.) HEARD. As prayed for by learned counsel for the respondents, put up this case after three weeks.;