OSWAL PLASTICS Vs. KARNATAKA ELECTRICITY BOARD

JUDGEMENT

(1.) Though the matter is posted for preliminary hearing I have heard the learned Counsel for thepetitioner and the learned Counsel for therespondents for final disposal.

(2.) The petitioner is a proprietary concerndoing manufacturing of various plastic products. He is supplied with power through RR No. W-3P/164

(3.) His accounts are mentioned in Ledger Folio No. 134.3. On 21st February 1990 at about 8-30 p.m. when the Assistant Executive Engineer of theElectricity Board, inspected the premises of thepetitioner, he found that the consumer hasinserted a thick flexible plastic sheet of paper inbetween the glass of the mater and the body ofthe top cover and thus making the meter defunct.Immediately the officer concerned disconnectedthe power supply, by drawing a mahazer. Themahazer copy is produced as Annexure Respondent-1.The incident of that date is narratedthus: