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Judgment
In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.
Learned counsel for the petitioner submits that vide impugned order dt.03.09.2020 (Annexure P/1), respondents authorities have stated that if the dues of M/s IRS Industries are not cleared within 15 days, the electricity connection is liable to be disconnected. Learned counsel has placed reliance on the judgment of the Apex Court in the case of Assistant Engineer (D1), Ajmer Vidyut Vitran Nigam Ltd. & Another Vs. Rahamatullah Khan alias Rahamjulla (Civil Appeal No.1672 of 2020) and contended that in this case Apex Court has held that additional demand can be raised but the respondents are barred from taking recourse to disconnection of supply of electricity under sub Section (2) of Section 56 of the Electricity Act, 2003.
Issue notice to the respondents on payment of process fee by RAD mode within a period of three working days, failing which this petition shall stand dismissed without further reference to the Court.
Notices be made returnable in four weeks.
In the meanwhile, it is directed that the electricity connection of the petitioner shall not be disconnected, till the next date of hearing.
List this case in the week commencing 5th October 2020.
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