EXECUTIVE ENGINEER Vs. GRIEVANCE REDRESSAL FORUM

JUDGEMENT

(1.) THE facts and points of law involved in the aforesaid two writ petitions being interlinked, they were heard analogously and the following common order is passed thereon.

(2.) M/s. Pasupati Feeds, the petitioner in W.P.(c) no.1577 of 2010 is a partnership firm. It is engaged in production of cattle and poultry feeds. On 4.12.2003 M/s. Pasupati Feeds (here-in-after called 'the consumer') took power supply for a contract demand of 200 KVA by executing an agreement. It was categorized under Large Industrial Tariff. Bills were raised by the Executive Engineer/Asst. General Manager CDD No.II, CESU, Badambadi, Cuttack, opp.party no.2 in W.P.(c) No.1577 of 2010 and petitioner in W.P.(c) No.19822 of 2009 and the consumer went on paying the same.