MRITUNJAY KUMAR Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard the parties.

(2.) The present writ petition under Article 226 of the Constitution of India has been filed by the Petitioner with a prayer for quashing the supplementary bill dated 29.6.2000 (Annexure-3), raised against the Petitioner by the Respondent-Bihar State Electricity Board, making a demand of Rs. 1,26,451/- towards arrear of electricity dues and fuel surcharge etc.

(3.) The facts involved in the present writ petition may be put in a very narrow compass. The Petitioner, a Low Tension Industrial Supply (LTIS) consumer of Bihar State Electricity Board (hereinafter referred to as the "Board" only), was sanctioned 5 HP electrical load in the year 1994. He was running a stove factory in his business premises and claims to have made regular payment of electricity bill raised by the Respondent-Board and its functionaries. The Petitioner further claims to have closed his factory in March, 2000 and, accordingly, submitted an application before the Respondent Electrical Executive Engineer for disconnection of his electrical line. A bill for the month of March 2000, vide Annexure-1, and for the month of April, 2000, vide Annexure-2, were raised by the Board, when, according to the Petitioner, the factory had already been closed down, yet he paid the aforesaid bills on 17.5.2000 and on 31.5.2000, respectively.