AMRIT FOOD PRODUCTS REPRESENTED BY ITS PARTNERS SUNIT KR JALAN AND SUSHIL KUMAR JALAN Vs. ASSAM STATE ELECTRICITY BOARD, REPRESENTED BY ITS CHAIRMAN

JUDGEMENT

(1.) This case was heard on 12.03.2019 and today is fixed for delivery of order.

(2.) By filing this application under Article 226 of the Constitution of India, the petitioners pray for quashing of the impugned order dated 14.12.2010 passed by the Appellate Authority for Assam Power Distribution Company Limited (APDCL) in Appeal No.16/2010 with a further direction to the respondents to refund/adjust the amount paid by the petitioners with interest @ 18% per annum.

(3.) The aforesaid appeal was preferred under Section 127 of the Electricity Act, 2003 (for short, "2003 Act") against the final assessment order made under Section 126 of the 2003 Act passed by the Area Manager, Industrial Revenue Collection Area, Upper Assam Electricity Distribution Company Limited (UAEDCL), (ASEB), Jorhat, whereby an amount of Rs. 13,87,167/- was held to be payable by the petitioners on account of malpractice for which an assessment bill dated 28.08.2010 was raised.