BESCO LIMITED Vs. WEST BENGAL STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The appellants, who are the writ petitioners, have initiated the above noted appeal, since aggrieved by the dissatisfied with the judgment and order passed by the learned trial Judge dated 31.7.96 In connection with Civil Order No. 877(2) of 1996.

(2.) To get a grip to the core controversy, the narration of the factual exposure of the case is to its essence a necessity for dispensation of justice, in default, there would be an overwhelming confusion worse confounded.

(3.) Howbeit, the court cannot avoid its duty. The main thrust of the claim of the appellants is interoven in the writ application which glaringly shows that they filed a writ which couched a good number of reliefs wherein it included amongst others a prayer for setting aside the order of the Chairman West Bengal State Electricity Board dated 4.7.91. The petitioner also in his writ application fought far an order of restrainment against the respondent opposite party from snapping of the supply of Electricity to the factory premises of Besco Limited, the appellants, till the determination is made dominating the multiplication factor and the effective date. The imposition of multiplication factor from "1" to "2" w.e.f. June 28, 1988 is not consequent upon any norms. The appellants silently paid the entire bills raised by the Board from the month of August 1989 to March 16, 1990. Being baffled of their attempts to secure relief, they moved the matter from time to time to various courts and a good number of orders was passed governing the subject.