- (1.) Special leave granted.
(2.) The question before the High court was whether the appellant is liable to pay electricity charges under "tariff Schedule LT-5 (b) " or "tariff Schedule LT-3" of the Electric Power Tariff as prescribe by the Karnataka Electricity Board. The appellant claimed that it was covered by Tariff Schedule LT-5 (b) and as such the Karnataka Electricity Board has no power to issue demand notice claiming electricity charges under Tariff Schedule LT-3. Learned Single Judge and the division bench of the High court dismissed the writ petition and the writ appeal filed by the appellant.
(3.) We have heard learned counsel for the parties. The relevant Schedules are reproduced hereunder:;