NEELKAMAL PACKING Vs. GUJARAT URJA VIKAS NIGAM LTD

JUDGEMENT

(1.) The petitioner herein has challenged the action of the respondent board in issuing the supplementary bill dated 25.08.2004 for Rs. 8,93,810.35 and revised bill dated 11.02.2005 for Rs. 3,12,352.01 and has also challenged the decision dated 16.12.2004 rendered by the Appellate Committee of the respondent board in Appeal No. B-308/2004.

(2.) The petitioner is a packing unit having Consumer No. and Category 33701/00043/3 LTP III with contract load 52KW. The electrical installation of the petitioner's unit was checked on 17.05.2004 by the checking squad when MMB seal, TCB cover seal and optical window seal were taken into possession for further laboratory inspection. The checking sheet to that effect was prepared in the presence of representative of the petitioner who had signed it without any protest. The connection of the petitioner was disconnected on 10.08.2004. Thereafter, the petitioner was issued the supplementary as well as revised bills. Being aggrieved by the said bills, the petitioner preferred appeal before the respondent board and the same was rejected. Hence the present petition is filed.

(3.) Mr. Mulia, learned advocate appearing for the petitioner has submitted that the entire exercise has been done by the officers of the respondent board with a malafide intention. He has further submitted that there are various irregularities with regard to the signatures and date and seal etc in the checking sheets dated 17.05.2004 and 30.04.2004.