NATIONAL INDUSTRIES Vs. AJMER VIDYUT VITRAN NIGAM LTD.

JUDGEMENT

(1.) The instant writ petition has been preferred by the petitioner firm, who is involved in the business of cutting and processing the marble tiles. The petitioner was having electricity connection of 88 HP. On 24/7/2003, the factory premises of the petitioner was inspected, wherein certain irregularities were pointed out by the Inspection Team and the inspection report dtd. 24/7/2003 (Annex.1) was prepared. On the very next day, the team inspected the factory premises of the petitioner and certain readings were taken and a note in this regard was prepared. The representative of the petitioner firm viz. Sh. Manish Jain was present during the inspection. It is stated in the writ petition that the respondents thereafter did not revert back to the petitioner for good three and half years and the petitioner was under the impression that there is nothing adverse against it.

(2.) On 22/11/2006, the petitioner received a notice (Annex.3) while indicating that on account of inspection conducted on 24/7/2003, the petitioner has been found committing theft of electricity and it is thus liable to pay Rs.4,10,399.00 within seven days, else the electricity supply of the petitioner firm would be disconnected. The petitioner being aggrieved of the notice dtd. 22/11/2006 (Annex.3) has preferred this writ petition.

(3.) The respondents have filed reply to the writ petition, along with which they have placed on record the assessment sheet (Annex.R/1) indicating therein the outstanding amount due against the petitioner, which is to the tune of Rs.4,10,399.00.