SAMRAT STEELS INDIA Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE only grievance of the petitioner by this writ application is that the respondents have raised the bills, as contained in Annexures -2 and 5, merely on the basis of the vigilance report, without referring the matter to the Electrical Inspector, under Section 26(6) of the Indian Electricity Act, 1910.

(3.) LEARNED counsel appearing on behalf of the petitioner submitted that the respondents have wrongly added 12.19% in the impugned bills on the ground of slow reading of the electric meter.