THE UNION OF INDIA, THROUGH DIVISIONAL RAILWAY MANAGER (ELECTRICAL), EAST CENTRAL RAILWAY (ECR), SONEPUR Vs. THE STATE OF BIHAR, THROUGH THE CHIEF SECRETARY, BIHAR

JUDGEMENT

(1.) (CAV) - The subject matter of this Letters Patent Appeal is a dispute between the East Central Railway, on the one hand, and the erstwhile Bihar State Electricity Board, (for short, 'the respondent') on the other hand.

(2.) The facts, in brief, are that the appellant was extended power supply at its Khagaria Railway Station by the respondent through L. T. connection. In the year 1990, an application was made by the appellant to the respondent for extension of H.T. connection. An agreement, in relation thereto was entered into on 05.03.1998. The L.T. power supplies were snapped and the bills were being raised only for H. T. power supply.

(3.) Through a bill dated 23.10.2002, the respondent demanded a sum of Rs. 57,74,397/- from the appellant. This included a sum of Rs. 26,79,572.00 for H.T. consumption charges from Dec. 1991 to Feb., 1998. The remaining amount represented the consumption charges which were already paid.