- (1.) This appeal is directed against the final judgment and order dated 23.09.1999 passed by the Division Bench of the High Court of Judicature at Allahabad in Civil Misc. Writ Petition No. 37862 of 1999, whereby the High Court dismissed the writ petition preferred by the appellant-herein.
(2.) The appellant-Modi Tele Fibres Ltd. was carrying on business of manufacturing threads at Modinagar, Dist. Ghaziabad. However, the appellant-Company started suffering huge losses on account of various factors such as fall in production, non-availability of capital funds for meeting operational expenses etc. which were beyond the control of the appellant. The appellant, on 16.06.1994, wrote a letter to respondent No.1-U.P. State Electricity Board hereinafter referred to as the 'UPSEB'. to provide electric supply directly to the residential colonies as the appellant was unable to continue the payment directly on account of lack of funds. It is pertinent to mention here that electricity to the residential colonies is fed through Modi Tele Fibres Ltd. Service Connection No. 1008. The appellant-company entered into an agreement on 30.09.1994 in supersession of an earlier agreement dated 28.09.1983, with the UPSEB for supply of electricity for 4000 KVA load of 11 KV voltage through the above-said Service Connection. It is also pertinent to mention that an amount of Rs.67,46,700/- is lying with the UPSEB as security, whereas the appellant has already been paying regularly the bills for the electricity consumed by the company and the residential colonies. The appellant wrote another letter on 30.06.1995 to the UPSEB informing that an application has been made to the State Government for closing down of the unit and the UPSEB should discontinue permanently the supply of electrical energy to the appellant vide S.C. No. 1008 reiterating its earlier request to provide separate domestic connection to residential colonies. It was also reiterated that w.e.f. 01.08.1995, the appellant-company shall not be liable for the supply made. Despite repeated requests, the UPSEB continued to supply electricity through the service connection to the company as well as the residential colonies at commercial rates. In reply, respondent No.2, vide letter dated 13.07.1995, informed the appellant that only the person who had signed the agreement with the UPSEB is empowered to apply for permanent disconnection and the request of the appellant for permanent disconnection was not being considered. Thereafter, on 07.08.1995, the then Chairman of the appellant-Company who had signed the agreement wrote a letter for permanent disconnection and to provide separate domestic connections to the residential colonies reiterating that w.e.f. 06.09.1995, the Company shall not be liable for the supply. Thereafter, on 04.09.1995, because of the heavy losses being incurred, the appellant- company had to effect permanent closure and a notice of closure dated 02.09.1995 was issued to all the employees. It is an admitted position that the company w.e.f 04.09.1995 was not using any electric power for its factory, but electricity was being given to the residential colonies through service connection No. 1008. The appellant also brought to the notice of UPSEB that for realizing the electricity dues from the residents of the colony, the High Court, in a similar case, passed an order in pursuance of which bills directly were charged from the persons occupying the residential quarters. Under these circumstances, the appellant again requested that it would hand over all the infrastructure free of cost which is already used to provide separate domestic connection to the residential colonies and asked to immediately discontinue electric supply through the service connection. However, no heed was paid to the request of the appellant and UPSEB kept on sending bills including the bills of electricity consumed by the residential quarters. In the meantime, Punjab National Bank which extended financial assistance to the appellant initiated recovery proceedings before the Debts Recovery Tribunal. The Tribunal passed an interim order whereby the appellant was restrained from leasing out the factory premises. Against that order, the appellant filed a petition under Article 227 of the Constitution before the Delhi High Court, which vide order dated 08.03.1999 allowed the appellant to lease out the factory with a direction that 50% of the rent amount shall be paid directly to the Punjab National Bank. Thereafter, 50% of the rent is being received by the Bank and 50% rent by the appellant from the lessee.
(3.) On 24.02.1999, UPSEB raised a bill demanding Rs.11,35,80,301/- from the appellant for the period from April, 1995 to February, 1999 which includes electric supply to the factory and to the residential quarters, surcharge, penalty etc. The appellant raised an objection to the said bill on 24.04.1999 stating that it has repeatedly objected inasmuch as firstly after closure of the factory on 04.09.1995 no electricity was being consumed and was used by the factory and the bills pertain to consumption by the residential quarters for which it had time and again requested for a separate connection.;