KRISHNA KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Subodh Prasad, the learned Advocate for the petitioner and Mr. Anand Kumar Ojha, the learned Senior Advocate for the Electricity Department. The State has been represented by Mr. Akhileshwar Singh, the learned AC to GA

(2.) The petitioner had initially come before this Court with the main prayer of exempting him from making payment of demand charges/fixed charges and minimum charges as also re-connection charges for renewing his disconnected electric connection. Later, during the course of argument, he chose to challenge the validity of Sec. 7.14(4) of the Bihar Electricity Supply Code of 2007.

(3.) It appears that the petitioner ran an aluminium factory and defaulted in paying the electricity charges for several months. The electric connection was disconnected for approximately two years. On the assurance of the petitioner to deposit the electricity charges, the stage was set for reconnecting the electric connection. However, according to the Supply Code, referred to above, for re-connection, certain other charges are leviable by the Electricity Department.