GANGOTRI ELECTROCASTINGS LTD Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Though the matter has been taken up under the heading "FOR ORDER (ON PETITIONS)" on the basis of the LA. No. 4446 of 2009 but taking into consideration the legal position as enumerated in the case of M/s Bikaner Plasto Flex Pvt. Ltd. v. The State of Bihar & Ors.,2009 3 PUR 12, no purpose will be served by keeping the writ application pending any further at this stage.

(3.) This writ application itself is being disposed of with liberty to petitioner that he shall file the present application before the designated authority under the purported provision of Section 42(5) of the Indian Electricity Act, 2003 with regard to the dispute of AMG bill which is the subject matter in the present writ application within a week and thereafter the designated authority under the Act would be required to decide the matter after hearing the parties within a reasonable time frame, if not within the statutory period as laid down in this regard.