RADHAKRISHNA R Vs. GENERAL MANAGER BESCOM

JUDGEMENT

(1.) THE matter is taken up for disposal with the consent of learned counsel for the parties.

(2.) THIS writ petition is by a consumer of power that is being supplied by Bangalore electricity Supply Company.

(3.) THE vigilance squad of the predecessor of the present company, namely, Karnataka power Transmission Corporation Limited had visited the premises of the petitioner with an installation carrying RR No. C4p 1560 and found that the petitioner was using load over and above what had been permitted by the company. The vigilance squad also found that the seal of the calibration meter had been manipulated. It is in this background, the then competent officer - Assistant Executive Engineer of the company raised back billing demand dated 14-3-2001 for a sum of Rs. 1,23,354/ -.