BIMLA GUPTA Vs. NORTH DELHI POWER CO LTD

JUDGEMENT

(1.) The writ petitioners in these proceedings under Article 226 of the Constitution of India challenge electricity bills issued by the North Delhi Power Co. Ltd. (hereafter referred to as NDPL) on allegations of dishonest abstraction of electricity (DAE).

(2.) The petitioner in WP 6104 of 2006 has a business in the premises A-11, Lawrence Road Industrial Area, New Delhi. These premises are served by electricity connection being K. No. 3210 3131842. The business is carried out in the name and style M/s. Ajanta Food Industries. The petitioner in WP 8463 of 2006 too, is carrying on business in the same premises; in its case, it is manufacturing plastic pellets. The electricity meter in question in its premises is No. 321006015972. The meters in both the writ petitions were installed in 1988.

(3.) Some time in April 2003, pursuant to an agreement or understanding entered into between the four industries situated in the same premises mainly A-11 Lawrence Road, a 400 KW transformer check-meter was installed by the NDPL. The electricity connection to the other industrial unit, M/s. M.G. Polyblinds were energized on 1.8.2003.