BADAL CHANDRA SHIT Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner is a consumer of electricity under the West Bengal State Electricity Distribution Company Limited (WBSEDCL). The petitioner runs a husking mill. An allegation of theft was made against the petitioner and a proceeding initiated under Sec. 135(1)(b) and (c) of the Electricity Act, 2003 (hereinafter referred to as, "the 2003 Act").

(2.) The WBSEDCL also made a provisional order of assessment under Sec. 126 of the 2003 Act to the tune of Rs.2,78,369.00. The petitioner obtained anticipatory bail from a co-ordinate bench of this Court on August 23, 2006 on condition of deposit of 1/4th of the provisional bill amount dated July 8, 2006.

(3.) Challenging the said provisional assessment bill dated July 8, 2006, the present writ petition was filed.