RAM CHANDRA PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Binod Poddar, learned counsel for the petitioners and Mr. A.K. Sahani, learned counsel for the Electricity Board.

(2.) THE order as contained in Annexures -7 and 11 are under challenge, by which respondent Board has raised a bill of Rs. 33,77,740.35 paise (Rs. Thirty Three Lacs seventy seven thousand seven hundred forty and thirty five paise) towards electricity duty. At the time of admission of this writ application the demand notice as contained in Annexure -10 was stayed. However, by subsequent orders liberty was given to the respondents to dispose of the representation of the petitioners.

(3.) A Supplementary affidavit has been filed today, wherein it has been stated that the respondent Electricity Board has already disposed of the representation filed by the petitioners and the petitioners have already got the exemption from paying the electricity duty from June 1974 to May 1979 amounting to Rs. 20,78,921.45 paise. The order passed by the Respondent -Board granting exemption to the petitioners has been annexed with the supplementary affidavit and marked as Annexure -11. The statements made in the supplementary affidavit, however, is not disputed.