KOLMET BUILDERS Vs. BSES RAJDHANI POWER LTD

JUDGEMENT

(1.) The question of law that arises for consideration in these petitions is whether the Respondents in each of them, i.e. the power distribution companies, are justified in clubbing the consumption against two or more separate electricity connections given to each of the Petitioners and thereby levying a higher rate of tariff. Background facts: Kolmet Builders

(2.) The facts relevant for the first petition by Kolmet Builders is that there are three separate electricity connections installed in No.7B Pusa Road, Delhi for non-domestic purposes. The Petitioner is a registered partnership firm of which Dr. Ashwani Mehta is a partner. It is carrying out the business of building construction and also running a nursing home under the name of the Kolmet Hospital at 7B Pusa Road, New Delhi. Originally the sanctioned load for the three electricity connections was 8 KW, 18KW and 18 KW respectively.

(3.) Background facts: Raveen Jain