JHARKHAND STATE ELECTRICITY BOARD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant writ petition being W.P.(C) No.5526 of 2004 has been filed for quashing the order dtd. 23/2/2004 passed by the Consumer Grievance Redressal Forum (hereinafter as Forum), JSEB, Ranchi in Case No. 57/2003 and 55/2003.

(2.) The undisputed fact, as emerge from the pleading of the parties, is that Arya Steel Private Ltd (ASP for short) got HTIS-I (11KV) mode of tariff under Consumer No. TT 183 for a contract demand of 300 KVA from the Jharkhand State Electricity Board (for short Board) , for energy requirement of Rolling Steel Plant vide agreement in the year 1974.

(3.) ASP claimed to have served a notice dtd. 25/9/1997 upon the Board for termination of the agreement w.e.f. 30/9/1998, which was later disputed by the Board.