KALIMATA ISPAT INDUSTRIES PRIVATE LIMITED Vs. WEST BENGAL STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED

JUDGEMENT

(1.) The petitioner no.1 is a manufacturer and supplier for the Indian Railways and has its factory at 1/98, Bidhan Sarani, Saheb Dihi, Barjora, District-Bankura. Both the Damodar Valley Corporation (DVC) and the West Bengal State Electricity Distribution Company Limited (WBSEDCL) are Distribution Licensees authorised to supply electricity to the consumers within the said command area. The petitioner no.1 is a consumer of WBSEDCL.

(2.) The petitioner no.2 is a Director of the petitioner no.1.

(3.) The petitioner no.1 has been taking electricity supply from the WBSEDCL and has preferred the instant writ petition contending that all benefits of the Scheme notified by the respondent no.1 (WBSEDCL) on October 15, 2015 have not been given to the petitioners and seeking extension of such benefits as well as refund of a sum of Rs.16,81,155.00, being allegedly the actual financial loss of the petitioners in the form of difference in revenue collected by the WBSEDCL.