MITHILAFLOURMILLS Vs. BIHAR STATE ELECTRICITY BOARD AND CO

JUDGEMENT

(1.) -By the court-Both these writ applications involve common question of fact and law and as sucb are taken up for hearing together and disposed of by common judgment.

(2.) The petitioner was connected with a load of 425 K V. A. However, the maximum demand indicator showed that the connected load in a particular month was 761 K V A. The petitioner allegedly protested jn relation thereto contending inter-alia therein that the reading of the meter was wrong According to the petitioner maximum demand could not have exceeded 500 K. V. A. According to the petitioner they were advised to file application for obtaining two connections, one of 225 K. V. A. and other for 200 K V A. The petitioner filed an application tor reduction of load from 425 K V.A. to 325 K V.A. However, the petitioner has intended that the same was not done. In the meanwhile A.M O. charges for 1990-91 was issued against the petitioner which was the subject matter of a writ application of this Court being C.W.J C. No. 3155/92. The said writ petition was disposed of with certain directions.

(3.) C. W. J. C. No. 8486/93 has been filed for the annual minimum guarantee charge for 1992-93 and C. W. J. C. No. 755/94 has been filed in relation to annual minimum guarantee charge for 1991-92 for which periods bills bave been issued.