BENGAL IRON TRADING COMPANY Vs. APPELLATE AUTHORITY AND DY SECRETARY TO THE GOVERNMENT OF WEST BENGAL

JUDGEMENT

(1.) In the instant writ petition the writ petitioners have challenged the legality and validity of the impugned order dated 25th of April, 1995 passed by the Appellate Authority under S. 36(2) of the Indian Electricity Act, 1910, rejecting the appeal of the petitioner against the order dated 23rd February, 1995 passed by the Electrical Inspector Government of West Bengal, inter alia, on the ground that such appeal is not maintainable.

(2.) The petitioners who are consumers of high voltage of Electricity and paid Electricity bills raised by the respondent No. 3 till February, 1994, raised on the basis of consumption recorded in the meter in question disputed bill raised by CESC for the month of March, 1994 by which the CESC levied charges for additional 1,10,130 units in addition to 34,200 units as recorded in the meter during the billing period of March, 1994 on the ground of alleged under recording in the meter.

(3.) Challenging the aforesaid bill the petitioners moved the District Forum for direction upon the CESC Limited not to raise any Electrical bill by adding average consumption unit and to rectify the aforesaid disputed bill as per Indian Electricity Act, 1910.