Karnataka High Court
Subramanya Kalakura vs The Superintending ... on 28 March, 2008
Author: N.K.Patil
Bench: N.K.Patil
TI-IE HON'BLE MR. JUSTICEMNIK.' _"'f'ii;~:'iii"' BETW EEN: SUBRAMANYA KALAKURA » I * SIC) LAXMINARAYANAKALKURA '' AGED ABOUT 49 YEAR3. , = I" RIAT TI-IENKANIDIYUR \.(II;I-.AG-IE --.. nnnu It-IOTTAIVI POST, UOUPI' T1'='u.-i.:r\- _ 1;. } V. Vfiménrnnnc . ». ' »_ n-f In 1|-r 1|-nu I...-,= are : K suauaaaa' §:+;"3_1:§:;AvI-:uz«.4;2x:::':a5 .=»I;N.»-~p»..«Er.x--_.~.»».arI=;g ) 1 THEASLIEERIINTEH-DING'EMT'-INEEQIEITECTRICITY) Meescom; .'.*iA,NAGI.0RE D"!r$DI8TRICT~-.'j-._ , 2 THEIASSISTANTIENEGIUEFIIIEENGINEER fiflER.A?I0T€.ANfl I'.'IAII'ITE.IIIA"I"'-3 Mascom. UDUPIISUB. DIVISION um?! nssrmcgr é V RESPONDENTS
.(_By_s"ri : §I::i{.:(3UI5TAV [ADVOCATE ) I TI-IIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF ."'I-5"' '\.7»'\.'.':'I"s'u$T~ITIJ ON OF INOIA PRAVIIIG TO QIJASI-I DETAILED BILL DATED NIL ISSUED BY R2 VIDE ANNEX.A. AND GONSEQUENTLY THE flI.L$*.!-$'.~$'.!ED BY THE R OT: 213.200? VIDE ANNEXB. TO THIS WRIT PETITION. ' -
T THIS WRIT PETITION COMING ON FOR PRELIMINARY HEARING IN '3' GROUP, THIS DAY. THE COURT MADE THE FOLLOWING: "
IN THE 1-IIGH COURT 0?' A" wmaazoaa w.::- Na 3 I-'."'.2"'.".fi'.}'7 INTHEH 0 TO K T TB .. 0. 72/007 2 0 DE Petitioner, assaiiing the conectnese. 7 impugned bck billing demand notioe..date_d K V' second respondent vide 2007 vide Annexure B~,.__ has*"riresented the "instant petition. H V i V
2. The it petitioner is a consumer the eiectricity his residential premises bearingiM_lg.:F' has been paying the said bilIs_;regLiiariy ascend when they are received; 15 A _ :5; vi«.ii,i's~«.the case of petitioner that, petitioner has been electricity bills in the range of Rs.90l- to 1461- rnonth from June 2005 to October 2006 and A fhtihie this nnnaurnnrl-inn nu nrn nf nlu-.+rini-I-u nninu Inn " as --.-u. 0'!-I so no 1.-mun-n.ar--rau.u.u u I: can I I u lulu.' 51 1.; 0.:
fl' II III III I-IE! pefitioner. When things stood thus, to the shock and A A / IN THE HIGH COURT OF KARNATAKA AT BANGALDRE W.P.'No.l l727I20D7 HLEHE HIGH COURT OF KARNATALCA AT ?AN _ALQ-_E W..P-.N€,!=! 172312007 3 surprise of petitioner, on 16"' November 2.996 th a squad
-f respondent - Company' raided the house of petitio'ner..u and when petitioner was on duty at Udupi, as i' at Udupi Post Office, the respondents; «_ it uniiatereiiy, have issued the billing..deniian'd§inotice vide Annexure A and :1i:i'-!_e eleotrioity bill Vida Annexure B._ of the back petitioner" has'? itbefore the Appellate Authority on * 5 But, the said appeal was returned itopppppetitioner ground that, there is rte provisi§ion'~f*r fitning-:tn_«epp*ei under Reguiation 4;?.L'J6 in reepectiéof The same has been intimated to " « .tse'tt':
petitioner of communication dated 29"' June ';'jhiliing notice and the consequential bill, petitioner rushed to this Court and presented the instant writ A / -.-.
[N K_A_-- A- 9 -T B- -'C-?!'_u,-'g-«_-'---;_-;-_1' "3 in v _ 5 3 3V1 petition on the around of threat of disconnection of eiectrici'"y supply to the instaiiation of petitioner. f i' =
4. l have heard learned counsel H petitioner and learned standing :c:ounsa_| 7.appea'iinVp_: for .responden...
5. When this matter tor for preliminary hearing _thisV'Court has granted the interim ordAer,v:l'_ ijgpondents to restore the _ instaiiation of petitioner__vsu'bjeet.;_:.:toV" 50% of the amount--i_as._ A and B within two weeks fromi__4ti1atV'::!e.teg = counsel appearing for petu't.iz;:{ner'~ subrnitteci______that. the said' conditional interim order Vgranteci,«t:y_this Court has been complied with and tl1e';t.,p"ti1ev.san§ie1'vhas also not been disputed by learned Sr!!! "counsel for res-V'-nden*..s = Company.
. After careful evaluation of the entire material V. jilavailable on record, with specific reference to Annexure 7 __,..
CO 0 T T A .. . 727 7 Qffieer of rape. den. -- Cempeny, i sin of the view.j'ii'e_at, the same is issued behind the back of petiijtinet ' much as the concerned OfficerV.:has..isstiedd'it without issuing show cause notioevppasivienviseped the rete-tent "revision of the Conditions as the Eieotrioity Act. Therefore; iiiipof not taking an appropriate decision and-T-'by the decision on the basis: ofethe iialiegired by the Offieer, to petitioner, the impugned oactbuiing snmt be sustained.
7. ' Keeping «iittiie§v---:ei'i"ti1ese factors , without going into" of the case, would suftfice for this «_ _ _._1.
Court, .v.\:Aiiie.8~ppropriate direction is issued, to safeguard tne'interesti'Lof'A'i5oth parties. A {ftheii"eese, as stated above, the p'ti'tion fi'eo' y
8. ti:-_-letting regard to the facts and circumsmnoes of petitioner is disposed of with the following directions:
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE W.P.No.l 172712007 E [GHCO TOP T A P. .17 7/ 007 6 l] The impugned back billing demand notice vide Annexure A issued by it respondent is directed to be Heated - cause notice issued to petitioner .. T? 4' _ ll] Petitioner is permitted to. me deteilfed. objections to the show we notice « T. show ceu$ej:'n_otic§f3'§V' from the
--« respondent is direcifl ti'-'I to be fiied by Fletitioner "iappropriate order, after " ._ ' '-':is}i'fcrding.'reesoh§ble opportunity of hearing to ccmpiience A iegrsfivprovisicns of the Electricity Act read " .. vi relevant provision of the Conditions of A "*€';i:pply of Electricity of the Distribution |._ice.n.-ee-es in t..e State of K-rrr't'i-is and / /________,__..
IN THE HIGH COURT OF KARNATAKA AT BANGALORE W.P.No.l l727f20D'7 IN THE COJRT OF KARNATAKA AT T1353' ' ""5 'Q'3E;§' 'fl.F.Ng.1l7g7i3QOZ 7 diepeee of the same as exfieditiriusiy as possibie, at any rate, within a period of el_giit:VV':*< weeks from the date of receipt of objeefieiee ted it be filed by petitioner te vide Anneuur A, w'niVch_ is directed mi it treated as show cause"'=e?¢tic;e petitioner. V A 2 IV] Ftirther, the..eecendt,_ree'_"ffide*t err L5:
.. ef i'eeperide'ht 1?? Company the Loc:4-$10 are V " direct_ed«:.; :_:neti._ electricity su;iaply._ -- instaliatien of petitieiieeg" t,i!!"tt1e*.see'.:;i'ind r"-pendent takes a as 'directed bove.
Sd,/-E H Iudqé.
IN THE I-HG" COURT GE' KA'n€I\iA'":'\KA AT BANGALORE W.P.No.1 172719007