AMULYA FILAMENTS - THROUGH PROPRIETOR Vs. GUJARAST ELECTRICITY BOARD

JUDGEMENT

(1.) What the petitioner seeks to challenge by filing the present petition under Article 226 of the Constitution, is the order dated 20th November, 2003 of the Appellate Committee of the respondent - Gujarat Electricity Board whereby the Appellate Committee partially allowed the appeal of the petitioner. Additional bill for the amount of Rs.02,00,772/- issued to the appellant - petitioner was modified and reduced to Rs.01,71,754/-. The petitioner was directed to pay the balance amount adjusting the amount already deposited, further providing that failing which the electricity supply could be disconnected without any further notice.

(2.) The petitioner felt aggrieved as the Appellate Committee did not allow the appeal fully and did not set aside the entire bill raised, therefore, has filed this petition.

(3.) The petitioner was a consumer of the respondent - Gujarat Electricity Board - now the erstwhile Board, having electricity connection in the industrial category with contracted load of 125 HP. The electricity connection and the installation was at Village Rakanpur. As per the case of the petitioner, earlier the unit was checked, the load was found within limit. On 31st July, 2002 petitioner had made an application seeking supply of additional load enhancing the same from 80 HP to 125 HP. It appears that on 21st August, 2002 inspection was carried out by the Division Engineer and connected load was found to be 27 HP. It is petitioner's own case that thereafter on 05th September, 2002 and on 10th December, 2002 petitioner purchased extruder machines and the same were brought at the premises of installation.