BHAI BANDU GROUP Vs. ASSAM STATE ELECTRICITY BOARD

JUDGEMENT

(1.) None appears for the petitioner when the matter is called upon for hearing. Heard Mr. N.J. Dutta, learned Standing Counsel for the respondent APDCL and Ms. B. Bhuyan, learned Standing Counsel for the respondent BTC authorities.

(2.) The writ petitioner herein, being a NGO had entered into an agreement dated 01.03.2006 with the Assam State Electricity Board (ASEB), by which, it was provided that the ASEB desires to get the job of revenue realization from the persons using electricity from its source in some of the areas to be defined through a decided agency and the petitioner is agreeable and prepared to carry out the said job of realization of the monthly revenue along with some other works.

(3.) Clause-11 of the said agreement provides that the agency shall pay to the Board each month for the electrical energy supplied during the preceding month to be calculated on the basis of the meter reading for the given month. Clause-8 of the agreement further provides that if the meters are found to be defective or have stopped from functioning, the same shall be replaced immediately by the ASEB and during the stop gap period, the average billing will be done as per terms and condition of supply of ASEB. It is also provided that the agency would be entitled to make application to the Board to have a test conducted of the meters at any time and the expenses of such test shall be borne by the Board.