BIHAR STATE ELECTRICITY BOARD Vs. STATE OF BIHAR

JUDGEMENT

(1.) SINCE in all these writ applications common question of law have been raised for consideration therefore they had been ordered to be heard together. After hearing the cases they are being disposed of by this common order.

(2.) THE basic question which has been raised in these writ applications by the petitioner Bihar State Electricity Board is whether the impugned order passed by the electrical Inspector while exercising power under Section 26 (2) can pass order setting aside any electrical bill raised by the petitioner for the reasons beyond the ambit of section 26 (6) of the Indian Electricity Act, 1910 (hereinafter referred to as the Act ).

(3.) IN all writ applications no doubt certain dispute was raised with regard to the authenticity or the correctness of the bills raised on the consumers, but from perusal of the impugned orders passed by the Electrical Inspector it is apparent that he has gone into the question of load factor, tampering of meter and other issues to set aside the bills which in no way can be said to be as a result of defective meter.