Allahabad High Court
Netrapal Singh vs State Of U.P. And 2 Others on 23 January, 2020
Bench: Ramesh Sinha, Ajit Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 1 Case :- WRIT - C No. - 2332 of 2020 Petitioner :- Netrapal Singh Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Vipin Kumar Yadav,Rajesh Yadav Counsel for Respondent :- C.S.C.,Baleshwar Chaturvedi Hon'ble Ramesh Sinha,J.
Hon'ble Ajit Kumar,J.
Heard Sri Mahendra Kumar Yadav, learned Advocate, holding brief of Sri Rajesh Yadav, learned counsel for the petitioner, Sri Baleshwar Chaturvedi, learned counsel appearing for the respondent nos.2 & 3, learned Sanding Counsel for the State and perused the record.
By means of this writ petition, under Article 226 of the Constitution of India, the petitioner has prayed for a writ in the nature of mandamus to the respondent no.3 for taking correct reading of the meter and determine the electricity dues accordingly. However, it transpires from the record that provisional assessment order has already been issued on 4.12.2019 and the petitioner was directed to submit reply within seven working days. It appears that the petitioner has failed to submit any reply to the notice of provisional assessment.
Sri Chaturvedi, learned counsel appearing for the respondent Electricity Board submits that the petitioner can still avail opportunity to file an objection within a stipulated period of time and the same shall be considered strictly in accordance with law.
In view of the above, we are disposing of this writ petition with the direction to the petitioner to file objection to the notice of provisional assessment dated 4.12.2029 within a period of two weeks from today and in the event he files objection, as directed here-in-above, the same shall be considered strictly in accordance with law and shall be finally decided by a reasoned and speaking order within a further period of four weeks.
(Ajit Kumar, J.) (Ramesh Sinha, J.) Order Date :- 23.1.2020/NS