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Bombay High Court
Phase I Tld Co Op. Hsg. Soc. Ltd vs The Maharashtra State Electricity ... on 22 May, 2026
501-WP-6787-2026.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 6787 OF 2026
Phase I TLD Co-operative Housing Society ... Petitioner
Limited
Versus
The Maharashtra State Electricity Distribution ... Respondents
Company Limited and Anr.
--------------------
Mr. Aniesh S. Jadhav i/b Mr. Akshay Tapkir, for the Petitioner.
None for the Respondents.
--------------------
CORAM : GAUTAM A. ANKHAD &
SANDESH D. PATIL, JJ.
DATE : 22nd MAY, 2026.
(VACATION COURT)
P.C. :
1. Mr. Aniesh S. Jadhav, learned counsel appearing for the Petitioner
submits that the present Petition has been filed under extreme urgency on
account of the sudden disconnection of electricity supply by Respondent
no.1. It is submitted that in accordance with the prevailing practice of this
Court, a praecipe was filed at 11:00 a.m today seeking circulation of the
matter on the Production Board. Upon production being granted, notice of
the proceedings was duly served/emailed upon the Respondents.
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2. Issue Notice to the Respondents, returnable on 22 nd June 2026. In
addition to Court notice, private service is permitted.
3. Mr. Jadhav submits that the Petitioner is a Co-operative Housing
Society consisting of approximately 594 members and that the electricity
supply to the Society has been abruptly disconnected by Respondent no.1.
He invites attention to the electricity bills for the months of January 2026
and February 2026 amounting to Rs.6,18,500/- and Rs.7,22,250/-
respectively and submits that the said amounts were paid by the Developer,
Pune Kondhwa Realty Private Limited, which is undertaking
redevelopment of a portion of the property. According to the learned
counsel, the Society has subsequently reimbursed the Developer for the said
payments. It is further submitted that Respondent no.1 has raised claims
against the Developer, which is disputed by the Developer in separate
proceedings. In that regard, reliance is placed upon the order dated 11 th
March 2026 passed by the Consumer Grievance Redressal Forum
constituted by Respondent No.1, whereby the complaint filed by the
Developer came to be partly allowed. The operative portion of the said
order reads thus:
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ORDER
1) Grievance of the Complainant stands partly allowed.
2) The Respondent is directed to set aside the bill of
Rs.1,87,07,699/-.
3) The Respondent is directed to issue the revised bill for the
period from Jan 2021 to Dec 2022 i.e for 2 years
retrospectively.
4) The Respondent is directed to refund the excess amount if
paid by the Complainant against the disputed bill.
5) The Respondent is directed to waive off interest and DPC, if
it is levied earlier.
6) The order should be followed with the observations under
which, proceedings are considered and finalized.
7) The Respondent is directed to report the compliance within
one month from for the date of receipt of this order.
4. Subsequent to the aforesaid order, Respondent no.1 issued the
electricity bill for March 2026 raising a demand of Rs.60,21,310/-. On 17 th
March 2026, Respondent no.1 informed the Developer that it proposed to
challenge the aforesaid order of the Consumer Grievance Redressal Forum,
without prejudice to its rights and contentions. A copy of the said letter is
annexed to the petition.
5. The material on record indicates that the electricity charges up to
February 2026 are fully paid and the dispute pertains essentially to the
subsequent recomputed demand which Respondent no. 1 itself intends to
501-WP-6787-2026.doc
challenge. In such circumstances, Respondent no.1 could not arbitrarily
disconnected electricity supply affecting 594 families without notice to the
Petitioner-Society. The abrupt disconnection of electricity causes serious
hardship and inconvenience. Prima facie, therefore, the Petitioner has made
out a case for immediate protection and ad-interim relief is granted in terms
of prayer clause (b), which reads
(b) That pending the hearing and final disposal of the present
Writ Petition, this Hon'ble Court be pleased to direct the
Respondents to restore the electricity supply which was
arbitrarily and illegally disconnected by the Respondents on
20 May 2026 without any notice whatsoever.
6. Affidavit-in-reply shall be filed by the Respondents on or before
15th June 2026. List the matter on 22nd June 2026.
(SANDESH D. PATIL, J.) (GAUTAM A. ANKHAD, J.)
