MOHAMMADIQBAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this application the petitioner has prayed for the following reliefs : (a) for a direction to Respondents 2, 3, 4 and 5 for making correction in the bills for the month of January, 1992 and after wards. (b) For direction to respondent No 4 for restoring the connection 17606919 17606920 No. A/CNo. 9 and A/C No. 9 62339 62338 (c) For any other relief or reliefs which the petitioner is entitled for.

(2.) The petitioner is a owner of a workshop having one lathe machine with weilding. The firm is situated at new market, Patna. It has got two connections from Bihar Electricity Board-one for supply of electrical energy of 220 volt and the other is of 440 volt. The said connections were obtained on 22-8-1973 and 23-1-1976, respectively. The petitioner purchased the premises in question on 24-1-1978. In the year 1988 he applied for supply of electrical energy of 1 H. P. for running the lathe machine which was granted. On 10-8-1992 both the electrical connection of the petitioner were disconnected.

(3.) According to the petitioner he paid all the bills from December, 1991. However, on 14-12-1991 and alleged inspection was made in his premises and a report was submitted to the effect that the load installed therein is 11 H. P , a copy of the said inspection report is contained in Annexure-1 to the writ application Another inspection was held on 27-1-1992 wherein the installed load was found to be 17 H. P The petitioner thereafter was served with two bills-one for 17 H. P. (Annexure-3 to the writ application) wherein a bill for a sum of Rs. 3758 was raised and another for a sum of Rs. 19, 272. 19 paise (Annexure-'l to the writ application) on the basis of 5 K.V.A. Petitioner protested against the said bills However, in February, 1992 a bill for a sum of Rs. 906 62 paise together with arrears of Rs. 3620 (Annexure-13 to the writ application), in March, 1992 a bill for a sum of Rs, 802 together with the arrear of Rs.4536.38 paise Annexurel3/A), for April, 1992 a bill for a sum of Rs 792 and arrear of of Rs. 5339.38 (Annexure-13/B) was issued. In May, 1992, the petitioner received two bills for the said month. One for Rs 795 and arrear of Rs. 6137.75 (Annexure-13/C)and another for Rs. 20,762 79. He was also served with the bills for Apri!,1992 for a sum of Rs. 20,026 16 (Annex- ure-13/E) and for October, 1992 a bill for a sum of Rs. 10,437.29 (Annex-ure-13/F). The petitioner has contended that despite the fact that the electrical energy was disconnected on 10-8-1992 he is being sent bills thereafter.