CHANDULAL Vs. STATE OF MP

JUDGEMENT

(1.) IT has been urged that there has been no request by the consumers for change of the meter already installed by the respondent/Board for ascertaining the registration of the amount of energy supplied to the consumer and without getting determined the fact as to whether the new meter sought to be installed is a correct meter as envisaged under the Explanation to section 26(7) of the Indian Electricity Act by the Competent Authority following the procedure prescribed and further contrary to the provisions contained in section 54 of the Electricity (supply) Act, 1948 the Board/respondent is forcing consumers for installation of a new electronic meter.

(2.) TAKING into consideration the facts and circumstances as brought on record including the facts noticed hereinabove we are satisfied that sufficient ground has been made out for the grant of an interim relief.

(3.) LEARNED counsel for the caveators, who has been supplied with a copy of the writ petition alongwith its annexures, prays for and is granted one week's time to file counter affidavit/return in opposition to the writ petition.