UCO BANK Vs. ASSAM POWER DISTRIBUTION COMPANY

JUDGEMENT

(1.) Heard Mr. M. Sharma, the learned counsel appearing on behalf of the petitioner. Mr. B. Choudhury, the learned Standing Counsel appears on behalf of the Respondent APDCL.

(2.) The petitioner herein has invoked the extraordinary jurisdiction of this Court challenging the bill dtd. 14/3/2019 of an amount of Rs.5,82,030.00 (Rupees Five Lakh Eighty Two Thousand Thirty) as well as the notice dtd. 4/4/2019. The specific case of the petitioner in the instant writ petition is that all along the bills which have been raised by the Respondent APDCL would show that the maximum consumption of units of the petitioner in a month was 2286. However, for the bill period of 31/10/2018 to 31/12/2018, the unit consumption shown was 61238 and on the basis thereof, a bill was generated of an amount of Rs.5,34,015.00 (Rupees Five Lakh Thirty Four Thousand Fifteen).

(3.) Mr. M. Sharma, the learned counsel appearing on behalf of the petitioner submitted that pursuant to the filing of the instant writ petition the affidavit-in- opposition had been filed wherein the Respondent Authorities have categorically admitted that the meter in question was healthy, and as such, the consumption of the units as have been mentioned of 61238 could not have been there. The learned counsel further submitted that even from the document enclosed as Annexure-2 to the affidavit-in-opposition, it would be seen that the units said to be consumed i.e. 61238 units is for a period of 55 months which is contrary to Sec. 56 of the Electricity Act, 2013.