MAHAMAD IQBAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this application the petitioner has prayed for the following reliefs :

(2.) The petitioner is a owner of a workshop having one leath 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 leath 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 an 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 B.P. The petitioner thereafter was served with two bills-one for 13 H.P. (Annexure-3 to the writ application) wherein a bill for sum of Rs. 3,758 was raised and another for a mm of Rs. 19,272.19 paise (Annexure-11 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 arrear of Rs. 3,620 (Annexure-13 to the writ application), in March, 1992 a bill for a sum of Rs. 802 together with the arrear of Rs. 4,536.38 paise (Anaexure-13-A, for April, 1992 a bill for a sum of Rs. 792 and arrear of Rs. 5,339.38 (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. 6,137.75 (Annexure-13-C) and another for Rs. 20,732.79. He was also served with the bills for April, 1992 for a sum of Rs. 20,026.16 (Annexure-13-E) and for October, 1992 a bill for a sum of Rs. 10,437.29 (Annexure-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.