DEPUTY ENGINEER Vs. CHAMPABEN BHARATBHAI DALA

JUDGEMENT

(1.) Heard Ms.Lilu Bhaya, learned counsel for the petitioner and Dr.Balram Jain, learned advocate for respondent No.1 and Mr.Rohan Shah, learned AGP, for the respondent No.2.

(2.) In both these petitions under Article 226 of the Constitution of India, the petitioner - Electricity Company, has challenged the orders of the Appellate Authority by which the authorities have directed the electricity company to set off certain period while computing the bill for unauthorized use of electricity.

(3.) For the purposes of this order, the facts of Special Civil Application No. 15721 of 2014 be considered.