MARBANIANG PROJECTS PVT. LTD. Vs. MEGHALAYA POWER DISTRIBUTION CORPORATION LTD.

JUDGEMENT

(1.) Petitioner is before this Court seeking disposal of representation dtd. 15/4/2022, annexed as Annexure-8 to the writ petition, which is with regard to a reminder for supply of the break-up of bill dtd. 7/10/2021, issued by the respondent corporation.

(2.) In the course of proceedings, the respondent corporation has by letter dtd. 25/7/2022, which is appended as Annexure-1 to MC[WP(C)]. No. 132 of 2022, clarified on the revised bills. It has further been directed in the said letter for clearance of the monthly energy bills pending from September 2021, which apart from payment of Rs.7,63,870.20, has been alleged to have not been cleared.

(3.) Mr. K.Paul, learned Sr. counsel assisted by Ms. B.Kharwanlang, learned counsel for the petitioner submits that the disputes and the query on the representation has not been sufficiently addressed by the respondent corporation, inasmuch, as the discrepancies in the present and past reading still survives as detailed in para 6 of the said MC[WP(C)]. No. 132 of 2022. He therefore prays that proper directions be issued to direct the respondent corporation to come up with a justifiable and concrete amount which is due, and payable.