UNITED PHOSPHOROUS LTD Vs. GUJARAT ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioners herein have challenged the action of respondents in adjusting the amounts of the bills of the petitioners for the electricity sold by it to the respondent Gujarat Electricity Board without the consent of the petitioner no.1 and also prayed for consequential reliefs.

(2.) The short facts of the case are as under:

(3.) In spite of the aforesaid communications, the respondent Board addressed another communication dated 12.5.1999 to the petitioner company stating that its earlier decision of giving effect to reduction in demand from 22.6.1998 was not correct and it has since been reviewed and that the reduction in contract demand would be effective from 9.11.1998, the date on which the Government announced its captive power policy and not from 22.6.1998 as decided earlier.