CHAYA DUTTA AND ANR. Vs. JHARKHAND STATE ELECTRICITY

JUDGEMENT

(1.) Petitioner has challenged various demands made by the Respondent- Board for consumption of the power in premises. It is alleged that initially a load of 79 KW. was sanctioned in favour of the petitioner. However, on application dated 21st July, 1995 made by her and on inspection of the premises and after considering the utilisation of the power, the load was reduced to 30 KW. It is further stated that even after the reduction of load, petitioner was served with energy bill for the month of Oct., 1997 on the basis of 60 KW. without any basis. Petitioner however claims to have paid the arbitrary amount under the bill to prevent the disconnection of the power. He has further stated that some more demands were raised and paid by petitioner to prevent disconnection. Petitioner filed a writ petition being C.W.J.C. No. 338 of 1999 (R) before this Court, which was disposed of by order dated 10th Feb., 1999 with a direction to the Respondent authority to look into the matter and on payment of entire dues, to take steps for restoration of the electric connection within a period of three days. Respondents were further allowed to raise further demands after hearing the petitioner and enquiring into the matter. It is further alleged that even after these directions, the bills were raised for 60 KW. Petitioner has challenged all these demands made by the Respondents, being illegal and contrary to sanctioned load.

(2.) In the reply, it is stated that on inspection it was found that petitioner was having load of 193 KWs. and certain bills were unpaid, therefore, the power connection was disconnected.

(3.) There are different versions regarding load actually utilized. All these questions are required to be thoroughly examined by the concerned authorities. Reduction in the power load by the authorities is not in dispute, therefore, under what circumstances, after the reduction, further bills were raised and what was the actual load. All these questions are required to be looked into by some responsible officer of the Respondent-Board.