AVIRAJ HATCHERIES Vs. ASSAM POWER DISTRIBUTION COMPANY LIMITED

JUDGEMENT

(1.) Heard Mr. G. N. Sahewalla, learned Sr. counsel assisted by Ms. K. Sarma, for the petitioners in WP(C)2318/2019, Mr. S. K. Kejriwal, learned counsel for the writ petitioner in WP(C)1147/2015 and Mr. U. S. Borgohain, learned counsel for the petitioner in WP(C)7154/2015. And also heard Mr. S. P. Sharma, learned Standing counsel APDCL for the respondents.

(2.) Since the 3(three) writ petitions involved similar issue on facts and law, the same are disposed of by this common judgment and order.

(3.) The challenges made in these writ petitions are to the letters and demand notices, demanding payment of electricity bills whereby, the petitioners have been directed to pay the revised bill amount, failing which, disconnection of electricity shall be made against the petitioners. The impugned bills have been raised for different periods on account of difference in amount because of wrong application of Multiplier Factor and CT Ratio and on wrong calculation.