NALINWALA N KHAMMIWALA Vs. DEPUTY ENGINEER

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the supplementary bill (Annexure-F) issued by the respondent-Board and further to direct the respondents to refund the amount recovered from the petitioner.

(2.) THE facts in brief are that the petitioner herein is a Partner in a Cinema Theater being run in the name and style of "sadhna Cinema" at Surali, Taluka Bardoli, District Surat. For running the said Cinema Theater, electricity connection was obtained from the respondent-Board vide consumer No. I-233 in the name of the petitioner.

(3.) HEARD learned counsel for the respective parties and perused the documents on record. The main grievance raised by the petitioner is that the impugned supplementary bill at Ann. F has been issued, without any orders of the appellate authority of the respondent-Board, being passed in that regard. However, the same has been disputed by the learned counsel appearing on behalf of the respondent-Board.