BHASKAR BHATTACHARYA, J. - (1.) By this writ application, the petitioner, a company incorporated under the Companies Act, 1956 has challenged a demand notice dated March 8, 1997 under Section 24 of the Indian Electricity Act, 191O ("Act") being Annexure "C" to the instant writ application.
(2.) In order to appreciate the question involved in this writ application it will be profitable to refer to the following facts:
(3.) A company named Raj Laminates Private Limited merged with M/s. Landle Agencies (India) Limited in terms of the order erf merger passed by this Court on April 1, 1994. On January 11, 1995, the petitioner entered into an agreement for purchase of all assets of M/s. Landle Agencies (India) Limited and came into possession of the factory premises. Subsequently, by a deed of conveyance dated August 7, IS95 the petitioner purchased all the assets of the said factory at Bawali within Police Station-Budge Budge.;