CACHAR ALLOYS Vs. ASSAM POWER DISTRIBUTION COMPANY LIMITED

JUDGEMENT

(1.) Heard Mr. B. K. Das, the learned counsel appearing on behalf of the Petitioner and Mr. K. P. Pathak, the learned Standing counsel appearing on behalf of the Respondent Nos.1 to 6.

(2.) The petitioner herein has assailed the Inspection Report dtd. 1/10/2021, the seizure list dtd. 1/10/2021 and the FIR dtd. 8/12/2021. The petitioner further has challenged the order dtd. 29/4/2022 passed by the learned Appellate Authority for Assam Power Distribution Company Limited (APDCL) as well as the order dt. 15/6/2022 passed by the learned Appellate Authority for APDCL in Review Petition filed by the AGM, IRCA, Cachar against the order dtd. 29/4/2022. The petitioner further has sought for refund of the electricity bill amounting to Rs.76,45,218.00.

(3.) For deciding as to whether the petitioner herein is entitled to the reliefs as have been sought for in the present petition, this Court finds it pertinent to take note of the brief facts which led to the filing of the present writ petition.