Allahabad High Court
Mithilesh Kumar vs State Of U.P. Another on 18 March, 2021
Bench: Pankaj Naqvi, Piyush Agrawal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 29 Case :- WRIT - C No. - 8937 of 2021 Petitioner :- Mithilesh Kumar Respondent :- State Of U.P. Another Counsel for Petitioner :- Pradeep Kumar Counsel for Respondent :- C.S.C.,Narendra Kumar Tiwari Hon'ble Pankaj Naqvi,J.
Hon'ble Piyush Agrawal,J.
Heard Sri Pradeep Kumar for the petitioner; learned Standing Counsel for State and Sri Narendra Kumar Tiwari for power corporation.
The sole prayer made by the petitioner in the present writ petition is that his representation dated 23.1.2021 be decided expeditiously within the time as fixed by this Court.
Learned counsel for the petitioner submits that petitioner is having a Parag Milk stall in B.R.D. Medical College, Gorakhpur for which he is having electricity connection and electricity charges are being paid by him from time to time as and when it falls due. He further submits that the petitioner made last payment of the bill on 22.1.2021 to the tune of Rs. 7078/-. The petitioner received a bill showing consumption of 50,408 units and on the basis of aforesaid bill electricity supply of the petitioner was disconnected on 22.1.2021. For redressal of his grievance, he made various representations on 22.1.2021, 23.1.2021and 28.1.2012 but no decision has been taken till date. He further submits that his representation be decided within stipulated time and electricity supply of the petitioner be restored forthwith.
Sri Narendra Kumar Tiwari, learned counsel appearing on behalf of power corporation states that no useful purpose would be served by keeping this petition pending, same be disposed off by giving appropriate direction to the respondent concerned.
The writ petition is disposed of with the direction to the competent authority concerned to decide the pending representation dated 28.1.2021, or a fresh representation, as the case may be, by reasoned and speaking order, as expeditiously as possible, preferably within three weeks from the date of receipt of this order, in accordance with law, under intimation to the petitioner.
It is further provided that in the event, the petitioner deposits 50% of total outstanding, the electricity supply of the petitioner be restored forthwith and remaining outstanding shall be subject to the result of the representation of the petitioner.
Order Date :- 18.3.2021 Rahul Dwivedi/-