S.K. INDUSTRIES PRIVATE LIMITED Vs. SUPERINTENDING ENGINEER, ELECTRICAL CIRCLE, CENTRAL ELECTRICITY SUPPLY COMPANY OF ORISSA LIMITED AND ANR.

JUDGEMENT

(1.) We have heard Shri A. Mohapatra for the petitioner and Shri S.C. Dash for the opposite parties.

(2.) In this writ petition, the petitioner, a company registered under the Companies Act seeks to assail the validity of the demand made by the Superintending Engineer, Electrical. B.C.D.D. No. II, Bhubaneswar in his letter No. 6749 dated 17.6.2992 (Annexure -4). In the impugned letter, the petitioner has been called upon to pay a sum of Rs. 11,340/ - towards the cost of the meter on the ground that the same was tampered with.

(3.) Briefly stated, the case of the petitioner is that it entered into a contract demand for 176 KVA with the Executive Engineer for running its cold storage unit. As potatoes and vegetables are stored in the storage, the petitioner's unit runs practically only for three months from March to June and for the rest of -the year it remains inoperative. Since the petitioner is to pay the minimum charges as per the contract demand, it has been paying the same regularly.