Rajasthan High Court - Jaipur
Vidhya Ashram International School vs J V V N L And Ors on 23 March, 2017
Author: Alok Sharma
Bench: Alok Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No.2237/2017
Vidhya Ashram International School Through Its Secretary, Hukum
Chand Yadav Son of Shri Kanaram, Aged About 35 Years,
Manoharpur, Jaipur.
----Petitioner
Versus
1. Jaipur Vidyut Vitran Nigam Limited Through Its Chairman,,
Vidyut Bhawan, Jyoti Nagar, Jaipur-302005
2. Assistant Engineer (O&M), Jaipur Vidyut Vitran Nigam Limited,
Shahpura, District Jaipur.
3. Junior Engineer (O&M), Jaipur Vidyut Vitran Nigam Limited,
Shahpura, District Jaipur.
----Respondents
_____________________________________________________ For Petitioner(s) : Mr. S.D. Khaspuria. For Respondent(s) : Mr. Ajatshatru Mina. _____________________________________________________ HON'BLE MR. JUSTICE ALOK SHARMA Order 23/03/2017 As the petitioner has an alternative remedy under Section 127 of the Electricity Act, 2003 against the demand notice dated 02.02.2017 seeking recovery of electricity charges levied interalia on account of theft, I am of the considered view that there is no occasion to interfere therewith.
The petition is dismissed. However, the petitioner shall be at liberty to avail its alternative remedy available under the law.
(ALOK SHARMA), J.
R.Vaishnav 7.