SHREE SAI PRAKASH ALLOYS PVT. LTD. Vs. MEGHALAYA POWER DISTRIBUTION CORPORATION LTD.

JUDGEMENT

(1.) The petitioner company is aggrieved with the impugned letter dtd. 12/7/2022, whereby the respondent corporation has made a demand for settlement of outstanding dues amounting to Rs.51,00,10,940.45 (Rupees fifty-one crores, ten thousand, nine hundred and forty) only, to be made within 15 days from the date of issuance of the impugned letter.

(2.) The main contention of the writ petitioner is that the impugned letter had been issued in complete disregard to the fact that a case being No.1 of 2022 is pending before the Consumer Grievance Redressal Forum (CGRF) wherein a committee has been constituted to resolve the issues between the parties.

(3.) The respondent corporation, has resisted the writ petition by countering that the decision to issue disconnection notice and demand clearance of the entire outstanding amount is fully justified under the provisions of the Meghalaya Electricity Supply Code, 2018, whereunder it is obligatory for the party to make the entire deposit before disputing the dues. It is also contended by the respondent corporation, that the constitution of a committee to look into the grievance of the petitioner has no bearing on the right of the respondent corporation to disconnect the electricity of the petitioner and further, that the petitioner is before this Court on a third successive non-maintainable petition on the same/similar cause of action.