DEPUTY ENGINEER Vs. DALIBEN JANAKBHAI CHAUDHARY

JUDGEMENT

(1.) The writ-applicant herein, under Article 226 of the Constitution of India has sought for the following relief/s:-

(2.) The respondent No.1 is consumer of the writ applicant with contracted load of 32 KW for industrial purpose under NRGP Tariff. On 19/5/2018, the meter was replaced on account of no display. On checking load, the writ applicant found that there was connected load of total 45.987 KW as against the contracted load of 32 KW. The checking sheet dtd. 19/5/2018 is duly produced at Annexure B. The respondent No.1 was booked for unauthorized use of electricity under Sec. 126 of the Electricity Act, 2003 and a provisional bill amounting to Rs.39,531.00 by letter dtd. 7/7/2018 for additional unauthorized load of 13.980 KW came to be issued by the respondent authority. The respondent No. 1 preferred Appeal under Sec. 127 of the Electricity Act, 2003 before the respondent No.2 by depositing 50% of the bill amount. The appellate authority by impugned order dtd. 9/1/2020 quashed and set aside the supplementary bill raised by the writ applicant dtd. 7/7/2018. The said order passed by the appellate authority is duly produced at annexure-A page 14.

(3.) In view of the fact that the disputed amount payable by the respondent herein being a meager amount of Rs.39,531.00, this Court is not inclined to entertain the present writ application.