Faizi Izhar vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 5210 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 3601 of 2022
 

 
Petitioner :- Faizi Izhar
 
Respondent :- State Of U.P. Thru. Prin. Secy. Energy And 3 Others
 
Counsel for Petitioner :- Tauqueer Alam
 
Counsel for Respondent :- C.S.C.,Manish Jauhari
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Hon'ble Narendra Kumar Johari,J.

Heard learned counsel for the petitioner and learned Standing counsel for the State-respondents.

In relation to certain grievances relating to allege deficiency in service being provided by the Vidyut Vitran Nigam Ltd., Barabanki, the petitioner had earlier filed Writ-C No. 1861 of 2022 where he challenged the bill/assess amount.

The aforesaid writ petition was disposed of by means of the judgment and order dated 5.4.2022 with certain directions without interfering in the earlier assessment/bill served upon the petitioner. Now this writ petition has been filed with a prayer to issue a direction to the authority concerned to make re-assessment of the amount as imposed against the petitioner which is not permissible at this stage for the reason that the earlier Writ Petition No. 1861 of 2022 filed by the petitioner was disposed of finally by means of the judgment and order dated 5.4.2022.

For the aforesaid reason, we are not inclined to entertain this petition, it is, accordingly, dismissed.

Order Date :- 15.6.2022

AKK