Trambo Joinery Mill vs State Of J&K And Ors
2021 Latest Caselaw 117 j&K/2

                                                      S. No. 211
                                                      After Notice Cause List
             HIGH COURT OF JAMMU AND KASHMIR
                       AT SRINAGAR
                                     OWP No. 264/2019 [WP (C) 774/2019]
                                              CM No. 1509/2019 [1/2049]

Trambo Joinery Mill                                           .....Petitioner(s)

                        Through: Mr. Hamza Prince, Advocate
      V/s
State of J&K and Ors.                                      ..... Respondent(s)

                        Through: Mr. Hakim Aman Ali, Dy. AG


Coram:      HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                 ORDER

15.02.2021

1. By way of instant writ petition, petitioner seeks a direction to the

respondents to restore electricity connection to his unit in pursuance of

amnesty scheme, under which he has paid entire principal amount as

claimed by the department and as per the judgment passed by a Bench

of this Court in OWP No. 1121/2013 titled as Tramboo Joinery Mill v.

State and others, as the petitioner has cleared all outstanding dues.

2. Respondents have filed status report, wherein it is stated that they have

reassessed the amount due from the petitioner and conveyed the same

to him, but he failed to pay any fee and, therefore, power supply could

not be restored. The petitioner, after recent amnesty announced by the

Government for waiver of LPC, approached the respondent department

for availing the same. The petitioner was asked to pay tentatively an

amount of Rs. 49,74,738/- as per reassessment against the outstanding

of Rs. 2,33,67,475/- upto ending 12/2018.

3. In view of status report filed by respondents, I do not find any merit in

the instant writ petition and is, accordingly, dismissed. However,

liberty is given to petitioner to make a representation for restoration of

electricity connection, before the respondents. On its receipt, the

respondents shall consider and decide the representation of petitioner

and pass fresh orders within two months in accordance with rules

governing the field. The amount deposited by the petitioner shall be

released in favour of respondents towards the outstanding of electricity

bills, on making an application for the same.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 15.02.2021 "Manzoor"

MANZOOR UL HASSAN DAR 2021.02.16 16:07