HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - C No. - 49549 of 2015 Petitioner :- M/S Arihant Metal Cable Company Thru' Its Prop. G. Jain Respondent :- Paschimanchal Vidyut Vitran Nigam Ltd. & Another Counsel for Petitioner :- Satyam Narayan Counsel for Respondent :- Nripendra Mishra Hon'ble Arun Tandon,J.
Hon'ble Shashi Kant,J.
Heard learned counsel for the parties and perused the record.
The petitioner seeks to challenge the demand of additional security, which payable by persons, who do not opt for supply of electrical energy through pre paid meters.
From the document enclosed as Annexure-2 to the present writ petition, it is apparent that the petitioner has adopted for the supply of electrical energy to its installation by a fixation of pre paid meter.
We, therefore, see no reason to entertain the writ petition. We only provide that the application of the petitioner dated 27.6.2015 shall be disposed of at the earliest and pre paid meter shall be provided to the petitioner without any delay.
The writ petition is disposed of accordingly.
Order Date :- 2.9.2015 Ashish Pd.