CLASSIC AIR PRODUCTS, REPRESENTED THROUGH ITS PARTNER MD.ABID Vs. MANAGING DIRECTOR, WESTERN ELECTRICITY SUPPLY COMPANY OF ODISHA LTD.

JUDGEMENT

(1.) IN this writ petition, the petitioner, a Partnership Firm, assails the provisional assessment dated 28.11.2011 and final assessment dated 23.12.2011.

(2.) THE petitioner has a unit at Mandiakudar, Kansbahal and is producing commercial oxygen. For such production the petitioner has taken power supply for a Contract Demand of 190 KVA Load and has been categorized as a large industrial consumer under the opposite parties vide Consumer No.L -271. From the date of power supply, the consumer is paying the dues regularly.

(3.) ON 28.11.2011 the adjacent premises of the Mill of the petitioner was inspected by the WESCO officials with the help of local police and the following observations were made.