Ajay Pal vs State Of U.P. & 3 Others
2015 Latest Caselaw 1281 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 38560 of 2015
 

 
Petitioner :- Ajay Pal
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Girish Kumar Mishra
 
Counsel for Respondent :- C.S.C.,Shivam Yadav
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties and perused the record.

From the document enclosed at page 25 of the writ petition, we find that the demand notice  no. 1440 was issued to the petitioner on 22.10.2013, calling upon him to deposit a sum of Rs. 93,956/-. The petitioner has neither brought on record the demand notice nor the demand notice is under challenge.

It is settled law that consequential recovery cannot be challenged without challenging the main demand. However, it is clarified that if the petitioner may challenge the demand notice in accordance with the provisions of the electricity laws applicable.

The writ petition is accordingly dismissed.

Order Date :- 15.7.2015

Ashish Pd.