ASHOK ROY Vs. CESC LTD & ORS

JUDGEMENT

(1.) On 06.02.2018 a supplementary affidavit was filed by the petitioner and such supplementary affidavit was handed over to the Licensing Company and matter was fixed this day to consider the supplementary affidavit in paragraphs 5 and 6 averred by the petitioner.

(2.) On a perusal of the said paragraphs the petitioner seeks to raise for a separate bill vis-'-vis the block meter. This cannot be acceded as the scheme of block meter postulates that the block meter is installed where five persons need electrical connection and the place where they are residing is not sufficient to install meters and this is exactly what has happened in the premises of the petitioner which was identified at the time of inspection. The block meter in principle has been accepted by the petitioner but the issuance of billing is disputed. To raise separate bills will be contrary to the scheme of block meter and having accepted the scheme and block meter in principle the issuance of a separate bill to each of the consumers under the block meter cannot be acceded to.

(3.) Accordingly, let the block meter as accepted by the petitioner be installed and an agreement be entered into and thereafter consequence will follow.