BIHAR STATE ELECTRICITY BOARD Vs. SHAKTI COLD STORAGE

JUDGEMENT

(1.) This Letters Patent Appeal has been filed against order dated 12.08.2008 by which learned Single Judge of this Court allowed C.W.J.C. No.9309 of 2008 filed by the writ petitionersrespondents and quashed provisional punitive bill dated 11.06.2008 raised by the respondent-Board pursuant to the analysis report dated 06.06.2008 of M/s Secure Meters Limited and directed the authorities to adjust the amounts already deposited against the said bill in the future bills of the petitioners.

(2.) The aforesaid writ petition bearing C.W.J.C. No.9309 of 2008 was filed by the two writ petitioners, who are respondents in this Letters Patent Appeal, for the following reliefs:-

(3.) The undisputed fact of this case is that an electrical meter was installed on 16.03.2007 in the premises of the petitioners for reading the consumption of electrical energy by the Bihar State Electricity Board (hereinafter referred to as 'the Board' for the sake of brevity), which got it supplied along with other meters by M/s Secure Meters Limited. However, the said meter did not function and hence the authorities of the Board inspected the same along with representatives of M/s Secure Meters Limited on 16.05.2007 and decided to replace the same, whereafter the defective/non-functional meter was taken away by the authorities of the Board and a new meter was installed in the petitioners' premises.