Allahabad High Court
M/S Ishita Cold Storage And Ice Through ... vs State Of Uttar Pradesh And 3 Others on 2 January, 2023
Bench: Mahesh Chandra Tripathi, Vivek Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- WRIT - C No. - 36806 of 2022 Petitioner :- M/S Ishita Cold Storage And Ice Through Its Proprietor Respondent :- State Of Uttar Pradesh And 3 Others Counsel for Petitioner :- Awadhesh Kumar Malviya Counsel for Respondent :- C.S.C.,Udit Chandra Hon'ble Mahesh Chandra Tripathi,J.
Hon'ble Vivek Kumar Singh,J.
The petitioner has approached this Court for a direction upon the respondents not to charge interest and surcharge on electricity bills for the months of May 2015 and May 2016; pay and adjust the arrears of balance amount charged from the petitioner for August 2017 to April 2018; August 2018 to May 2020 and August 2021 to October 2021.
Learned counsel for the petitioner submits that the petitioner has moved a representation before respondent no. 4 on 26.7.2022, however, it has failed to elicit any response.
We have heard learned counsel for the petitioner, learned Standing Counsel who has accepted notice on behalf of State and Sri Udit Chandra, learned Advocate appearing for respondent Corporation.
No useful purpose would be served keeping the present writ petition pending. With the consent of learned counsel for the parties, the present writ petition is being disposed of finally, at this stage, in terms of Rules of the Court.
Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the writ petition is disposed of asking the authority concerned to decide the representation of the petitioner in accordance with law, expeditiously, preferably within a period of six weeks from the date of production of a certified copy of this order.
Order Date :- 2.1.2023 DS