S N ROTLIWALA Vs. GUJARAT ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD the learned advocate Shri Sanjanwala for the petitioner.

(2.) THE petition is directed against a supplementary bill dated 25. 2. 93 issued by the respondent Gujarat Electricity Board as well as against the appellate order dated 10. 4. 95 passed by the respondents.

(3.) UPON surprise check, officers of the Board found that there was some tampering with the meter installed at the factory of the petitioner. As per the statutory formula, supplementary bill was, therefore issued. The petitioner challenged the same on payment of requisite amount. The Appellate Committee, however, dismissed the appeal which was communicated to the petitioner. Though detailed reasons recorded by the Appellate Committee were not communicated, subsequently, they have been supplied to the petitioner and forms part of the proceedings.