GANPATBHAI GISABHAI SONI Vs. GUJARAT ELECTRICITY BOARD

JUDGEMENT

(1.) BY way of present petition, the petitioner has prayed to quash and set aside the impugned order dated 23. 08. 2001 passed by the Appellate Committee of the respondent No. 2 in Appeal No. 09/15 dated 23. 08. 2001.

(2.) THE facts of the case in brief are that the petitioner is having an electric connection bearing Consumer No. 003183/0526/7 under LFD-2 category at Bharuch city under Bharuch (West) sub division of Bharuch City Division with connected load of 2-071 KW. On 08. 03. 2001, the installation of the petitioner was checked by Deputy Engineer and during checking, it was found that seals were tampered. There were scratches on the disc and counter gear and magnet setting screws were loose. He, therefore, disconnected the connection, meter was wrapped and sealed and sent to the laboratory inspection in presence of the representative of the petitioner. Checking report to that effect was prepared and supplementary bill of Rs. 57,261/- was served to the petitioner. Out of the said amount, the petitioner paid Rs. 17,178/- and got the connection reconnected and, thereafter preferred an appeal before the appellate committee of the respondent Board.

(3.) THE appellate committee considered the contentions of the petitioner and only reduced the bill amount. Hence, this petition.