MARUDHARA DYE CHEM Vs. RAJASTHAN STATE ELECTRICITY

JUDGEMENT

(1.) THE petitioner -firm has filed the instant writ petition seeking a relief to quash the impugned bill dated 14.9.83 (Ex. 6) in so far as, it creates demand under item No. 28 for Rs. 94,436.20 and further prayed to restrain the answering -respondents from recovering the aforesaid amount from the petitioner -firm in respect of load surcharge for the period from December, 1978 to February, 1983.

(2.) BRIEF facts necessary to be noticed for disposal of the present writ petition, are that after dissolution of the earlier firm M/S Rajasthan Forgings, the Rajasthan State Electricity Board (respondent No. 1) transferred the electric connection on Plot No. 27 -B in the name of the petitioner -firm vide communication date 15.10.80 Ex, 2 to the writ petition passed by the Assistant Engineer (respondent No, 4) with the same sanctioned load. It is evident from the averments made in the writ petition that on the date of sanction of electric connection bearing Account No. 15/1/295 and Consumer No. 33348 sanctioned load was 30 H.P.

(3.) THE aforesaid application From 'L' in the prescribed form for increasing the sanctioned load from 30 HP to 90 HP remained pending with the Rajasthan State Electricity Board for a considerable long time and the authorities could not find time to take decision on his application. In the meantime, the machinery for which the petitioner wanted to get extended load sanction, was received by the petitioner -firm and motors in relation to the machinery had to be kept in the petitioner's factory.