WPMS/95/2026
2026 Latest Caselaw 789 UK

Uttarakhand High Court

WPMS/95/2026 on 9 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.95 of 2026
                                  Hon'ble Pankaj Purohit, J.

Mr. Sanjay Sharma Darmora, Advocate for the petitioner, through video conferencing.

2. Mr. Dharmendra Barthwal, Advocate for the respondents.

3. By means of this writ petition, the petitioner has sought the following reliefs:-

"(a) Issue a writ, order or direction in the nature of certiorari or any other appropriate writ and quash provisional demand letter dated 25.06.2025 for the Consumer No.MP71413509753 for a sum of Rs.2,78,272/- issued by the Respondents; and.

(b) Issue a writ, order or direction in the nature of mandamus or any other appropriate writ and direct the Respondents to declassify the electricity connection bearing Consumer No.MP71413509753 of the Petitioner from Commercial to Domestic in respect of property bearing Khasra No.178 KA, Suddhowala Chowk, Tehsil Vikas Nagar, Dehradun, Uttarakhand-248007; and.

(c) Issue a writ, order or direction in the nature of mandamus or any other appropriate writ directing the Respondents to adjust and/or refund the sum of Rs.2,97,973/-

deposited by the Petitioner under protest, in accordance with the final adjudication of the Petitioner's liability, if any, in respect of the said connection; and.

(d) Direct the Respondents not to disconnect the electricity supply to the Petitioner's premises bearing Khasra No.178 KA, Suddhowala Chowk, Tehsil Vikas Nagar, Dehradun, Uttarakhand-248007 with Consumer No.MP71413509753, during the pendency of the present writ petition, subject to the Petitioner continuing to pay the current monthly bills raised under the domestic tariff category; and.

4. Learned counsel for the respondents prays for and is granted four weeks' time for filing counter affidavit.

5. List this case on 25.03.2026.

6. In the meantime, subject to deposit of assessment amount as well as the current bill regularly electricity

connection of the petitioner shall not be disconnected.

(Pankaj Purohit, J.) 09.02.2026 SK