LAWS(BOM)-2009-8-190

ROTOTEX POLYESTER Vs. ADMINISTRATOR ADMINISTRATION OF DADRA AND NAGAR HAVLI U T ELECTRICITY DEPARTMENT

Decided On August 20, 2009
ROTOTEX POLYESTER Appellant
V/S
ADMINISTRATOR ADMINISTRATION OF DADRA AND NAGAR HAVLI U T ELECTRICITY DEPARTMENT Respondents

JUDGEMENT

(1.) Rule. The respondents waive service. By consent of the parties, taken up for final hearing and disposal forthwith.

(2.) Petitioner 1 is a proprietary concern, having its registered office at 6/8, Old Hanuman Lane, 1st Cross Lane, 1st floor, Room No. 19, Kalbadevi Road, Mumbai 400 002. Petitioner 2 is the proprietor of petitioner 1. Respondent 1 is the Administrator of Administration of Dadra & Nagar Havli (U.T.), Electricity Department, Silvassa. Respondent 1 is the appellate authority under the Electricity Act, 2003. Respondent 2 is the Executive Engineer of the Electricity Department, Dadra & Nagar Haveli (U.T.). Respondents 3 to 5 are the Deputy Engineers and Junior Engineer respectively of Respondent 1. Respondent 6 is the Union of India.

(3.) Petitioner 1 is in the business, inter alia, of manufacturing and supplying of various types of polyesters and yarns. Petitioner 1 has various types of machineries and equipments in the factory premises. By demand notice dated 3/10/2007, respondent 2 informed the petitioners that the CT ratio of their metering installation was changed from 25/5 to 50/5 vide office report dated 11/7/2003. The demand notice further stated that in this report, it has been mentioned that the multiplication factor has changed from 500 to 1000 with effect from 11/7/2003. The demand notice further stated that by oversight, the department has issued bills for the period July, 2003 to July, 2007 with 500 as multiplication factor for reading of 1000 till July, 2007 and, hence, all the bills for this period are revised with 1000 as multiplication factor. The detailed statement of revised bill was enclosed to the demand notice. The total amount of revised bill was Rs. 2,60,17,001/-. The petitioners were requested to pay the bill amount of the revised bills for the period July, 2003 to July, 2007 within 15 days of receipt of the said demand notice.