PANAHMAL INDUSTRIAL CORPN SHAKTHINAGAR Vs. SECRETARY KARNATAKA ELECTRICITY REGULATORY COMMISSION BANGALORE

JUDGEMENT

(1.) THIS writ petition is by a person who was forced to run from pillar to post to have his grievance redressed regarding back-billing charge raised by the third respondent-assistant executive engineer of the fourth respondent electricity supply company, now calling upon the petitioner to remit a sum of rs. 83 8/-, by way of institution charges/fee.

(2.) IN one such effort, while petitioner had failed before the authorities, the matter had come to this Court in W. P. No. 27429 of 2005 and this Court in terms of order dated 28-8-2006 (copy at Annexure-B to the writ petition), set aside the affirming order of the appellate authority confirming the demand and remitted the matter for reconsideration by the appellate authority.

(3.) AFTER the matter went back, it appears due to some statutory changes, while the appellate authority is either chief engineer or superintending engineer, in terms of Regulation 3 (4) of the KERC (Procedure for Filing appeal Before the Appellate Authority) Regulations 2005, the appeal to be presented before the appellate authority has to be accompanied by what is known as institution charge at the rate of 1% of the amount in dispute and the subject matter of the appeal, subject to a minimum of Rs. 100/- if the amount in dispute is up to Rs. 1,00,000/- and at 1% of the amount subject to a minimum of Rs. 2. 000/-if the amount in dispute is above Rs. 1,00,000/-,