GODAVARI INDUSTRIES Vs. PASCHIM GUJARAT VIJ COMPANY LIMITED

JUDGEMENT

(1.) HEARD Mr. Purohit, learned advocate for the petitioner, and Mr. Joshi, learned advocate for the respondent � Electricity Company.

(2.) THE petitioner has taken out present petition seeking below mentioned relief/direction:-

(3.) MR. Purohit, learned advocate for the petitioner, has submitted that the respondent company has made the assessment arbitrary and relevant factors have not been taken into consideration. He has submitted that the respondent company erred in not appreciating that the extended load was extended only w.e.f. 23.1.2012 to the extent of 25.5 HP and that therefore, the assessment should have been made on that basis, i.e. w.e.f. 23.1.2012, and not for any period prior to 23.1.2012. However, the respondent Company has made assessment w.e.f. January-2011 and the bill has been raised accordingly which is illegal and arbitrary. The petitioner has claimed that such arbitrary assessment may be set aside.