- (1.) The present dispute concerns itself as to whether the appellant, who is a HV-2 consumer of electricity, has to pay electricity tariff based on the urban rate of tariff or the rural rate of tariff.
(2.) On 13.11.2002, the Executive Engineer, in an Office Memorandum, held that the appellant would have to pay electricity on the rural schedule rate, which Office Memorandum was quashed by an order dated 22.10.2003 stating that the appellant would have to be charged on the basis of the urban schedule rate.
(3.) Since the difference between the two rates, at that point of time, came to an amount of Rs. 18,21,576/- this was demanded by a letter dated 03.11.2003 issued by the Deputy General Manager.;