AIR 2005 ANDHRA PRADESH 442 ::(2005) 5 Andh LT 20 ::(2005) 5 AndhLD 3

Andhra Pradesh High Court

Hon'ble Judge(s): P. S. Narayana , J

Electricity Act (9 of 1910) , S.39— Assessment notice - Writ petition against - Petitioner having two houses with two separate electricity connections in her name - Line directly tapped by PVC wire from other house of which electricity service connection was under disconnection - Petittioner was governed by specific terms and conditions of agreement relating to electricity supply - She would be therefore liable for pending dues and also for pilferage amount - She cannot take plea that she was not in possession of property in view of internal family dispute - Relief prayed for by petitioner cannot be granted. (Para 5)