UTTAR GUJARAT VIJ CO LTD Vs. ARBUDA CHEMICALS

JUDGEMENT

(1.) This petition is filed by the Electricity Company challenging an order dated 24.11.1999 passed by the Electricity Inspector as upheld by appellate order dated 13.9.2002 passed by the appellate authority.

(2.) Facts in brief are as follows:

(3.) Under Section 26(6) of the Indian Electricity Act, 1910 which is applicable in the present case, the Electricity Company would have power to levy differential charges of electricity consumption upto maximum of six months prior to the date of checking. Section 26(6) of the Act reads as follows: