Lekhraj Gambhir vs State Of U.P. & 4 Others
2015 Latest Caselaw 2550 ALL

Citation : 2015 Latest Caselaw 2550 ALL
Judgement Date : 22 September, 2015

Allahabad High Court

Lekhraj Gambhir vs State Of U.P. & 4 Others on 22 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 54247 of 2015
 

 
Petitioner :- Lekhraj Gambhir
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- Vivek Tripathi
 
Counsel for Respondent :- C.S.C.,A.K. Saxena,Amarendra Nath Singh
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties.

If the petitioner is not satisfied with the demand notice of the electricity bill, he has the remedy of approaching the authority concerned under Clause 6.5 of the Electricity Supply Code, 2005 at the first instance.

Writ petition is dismissed with liberty to the petitioner to seek his remedy accordingly.

Order Date :- 22.9.2015

Ashish Pd.

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