Allahabad High Court
Moseen Ansari vs State Of U.P. And 4 Others on 4 August, 2021
Bench: Naheed Ara Moonis, Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 3 Case :- WRIT - C No. - 17205 of 2021 Petitioner :- Moseen Ansari Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Shams Uz Zaman Counsel for Respondent :- C.S.C.,Kartikeya Saran Hon'ble Naheed Ara Moonis,J.
Hon'ble Saumitra Dayal Singh,J.
1. Heard Sri Mukesh Kumar Pandey, learned counsel holding brief of Sri Shams Uz Zaman, learned counsel for the petitioner and Sri Kartikeya Saran, learned counsel for respondent nos.4 and 5 and learned Standing Counsel for the State.
2. At the outset, learned counsel for the petitioner states that he will take care while drafting the petition in future as to the spacing, margin and also as to completeness of the prayer made.
3. At present, the petitioner is challenging the demand notice dated 02.06.2021 raising demand of Rs.1,01,674/-. The petitioner further appears to have disputed the demand on 05.06.2021 by filingapplication before respondent no.5 seeking correction in terms of Clause 6.5(b)(ii) of the UP Electricity Supply Code, 2005.
4. Accordingly, the writ petition is disposed of with a direction that in case the petitioner files a fresh application along with deposit of Rs.20,000/-, in terms of the principle contained in Clause 6.5(b)(ii) of the aforesaid Code, within a period of two weeks from today, before respondent no.5 (Executive Engineer), the said respondent shall proceed to hear and decide that application seeking correction in the final assessment dated 02.06.2021. The said authority shall hear that application and pass a proper order within a period of two weeks thereafter.
5. For a period of one month from today or till disposal of the said correction application filed by the petitioner, no coercive measure shall be adopted against the petitioner, subject to the compliance being made to the terms of this order.
Order Date :- 4.8.2021 S.Chaurasia