TATA TELESERVICES LIMITED REPRESENTED BY ITS MANAGER LEGAL MR. SAFEER AHMED Vs. THE BANGALORE ELECTRICIEY SUPPLY CO. LTD. REPRESENTED BY ITS MANAGING DIRECTOR AND THE ASST EXECUTIVE ENGINEER (ELE)

JUDGEMENT

(1.) WRIT petitioner is a Limited Company, who is a service provider as Tele Services to its subscribers and for the purpose of its business as Telecom Dealer, have erected telecom towers at -different Base Trans Receiver Stations all over Karnataka and 67 such towers in Bangalore city itself.

(2.) SUCH Base Service Stations are all provided with power connections by the first respondent, Bangalore Electricity Supply Company Limited and the permitted load is indicated in the agreement executed between the petitioner and the first respondent company.

(3.) IT appears the respondents had also in this context apprised the petitioner the possible back -billing charges and the infrastructural charges, also known as service line charges is required to be paid by the petitioner for regularising the unauthorised excess load etc.