S.S. Industries Thru Prop. vs State Of U.P. And 2 Others
2017 Latest Caselaw 7106 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 54632 of 2017
 

 
Petitioner :- S.S. Industries Thru Prop.
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Raj Kumar Tiwari
 
Counsel for Respondent :- C.S.C.,Baleshwar Chaturvedi
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,J.

By means of the order dated 13.9.2017 passed in Writ-C No.42704 of 2017 this Court while disposing of the writ petition had directed the Power Corporation to extend the benefit of instalment as per Clause 6.14 of the U.P. Electricity Supply Code, 2005 to the petitioner  and pass an appropriate order in terms thereof within two weeks from the date of presentation of certified copy of that order.

In pursuance of the aforesaid order the petitioner has already deposited an amount of Rs.40,000/- against the electricity dues, but the respondent has disconnected his electricity connection without considering his request.

This Court accordingly fixes three equal instalements for the balance amount. Subject to deposit of the next instalment within a period of one week from today i.e. by 25.11.2017, the electricity connection of the petitioner be restored forthwith and the rest two instalments will be paid by the petitioner on the 25th day of each succeeding month.

With the aforesaid directions, the writ petition stands disposed of.

Order Date :- 17.11.2017

pks