TRIDENT TUBES LTD Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) In this application the petitioner has sought for issuance of a writ in the nature of mandamus directing the respondents to implement the order of the Senior Electrical Inspector in the dispute raised by the petitioner in respect of a bill issued by the respondent Bihar State Electricity Board treating the Low Tension Connection as a High Tension one and raising bill on the basis of the tariff applicable to High Tension Supply of electrical energy from 23-12-1983.

(2.) The petitioner runs a small scale industry for manufacturing H.D.P.E. and P.V.C. pipes. The petitioner has applied for supply of 79 H.P. electrical energy which was sanctioned. The supply of electrical energy to the petitioners units commenced from 24-121983.

(3.) According to the petitioner, the installation in its factory have regularly been checked up by various officers of the Bihar State Electricity Board including the Executive Engineer and on all such occasions it was found that the petitioner has been using 79 H.P. electrical energy.