PASARI STEEL PVT. LTD Vs. JHARKHAND BIJLI

JUDGEMENT

(1.) The prayer in the writ petition is made for giving effect to the order dtd. 30/8/2008 passed by the Electricity Ombudsman, Jharkhand, passed in Case No.EOJ/17/2008, whereby the appeal preferred by the JSEB through its Chairman was dismissed, affirming the order of Vidyut Upbhokta Shikayat Niwaran Forum dtd. 22/4/2008 whereby courts below has held that JSEB cannot charge on the basis of 100% of the maximum demand but on the basis of the actual consumption consumed by the consumer.

(2.) In view of the above, considering that the prayer in the petition is made for enforcement of the order passed by the Electricity Ombudsman and there is remedy of implementation of such order, the instant writ petition is not required to be entertained.

(3.) In view of this fact, the writ petition is disposed of with the liberty to the petitioner to approach Jharkhand State Electricity Regulatory Commission.