BIHAR STATE ELECTRICITY BOARD Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application is directed against an order dated 6-2-1991 passed by the Electrical Inspector, Bihar as contained in Annexure-1 to the writ application, whereby and whereunder the said authority being of the opinion that the maximum demand of the petitioners should be reduced from 183 KVA, directed that the petitioners would make necessary arrangements for raising further bills in accordance with the existing tariff.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The petitioner No. 1 is a statutory body constituted under Section 5 of the Electricity (Supply) Act, 1948 and is a body corporate in terras of Section 12 thereof. The respondent No. 3 is also a statutory body having been constituted and incorporated under Bihar Fruits and Vegetables Development Corporation Act.