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Judgment
ORDER:
Heard learned counsel for the petitioner and the learned counsel for the respondents.
The present Writ Petition is filed declaring the action of the respondents in demanding the development charges and the differential amounts on account of KVAh and KWH readings in contravention of the orders of this Hon’ble High Court in W.P.M.P.No.36405 of 2013 in W.P.No.29304 of 2013 dated 09.12.2013 and W.P.No.310 of 2014 dated 03.01.2014 respectively and consequential disconnection of petitioners power supply on 28.12.2013 as illegal and arbitrary.
When the matter is taken up today, learned counsel for the respondents furnished written instructions dated 05.10.2026 issued by the respondent No.3, wherein, it is stated that in the absence of interim direction and due to non-payment of the demanded amount, pending the Writ Petition, the electricity service connection was bill stopped and dismantled. It is further stated that the amounts as demanded by the consumer are still outstanding and yet to be cleared as the said amounts are undisputed and based on the kVAH billing only.
In view of the bill stoppage and dismantling of the electricity service connection of the petitioner, no cause survives for further adjudication and no further orders are necessary. However, the respondents are directed to proceed further in accordance with law, to collect the outstanding amount, if any, to be payable by the petitioner.
With the above direction, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, miscellaneous petitions, if any, pending shall stand closed.