- (1.) By the present writ petition the petitioners have assailed an order dated July 28, 2012 which has been annexed to the writ petition as Annexure P-12.
(2.) This is the final assessment order for the alleged unauthorized use of electricity by the petitioner no. 1. The petitioner no. 1 is a company engaged in the business of manufacturing different plastic items. It has its factory at Dankuni in the district of Hooghly. The company is a bulk consumer and obtained electricity connection from the respondent no. 2 on or about October 1, 2001.
(3.) Without going into the details suffice it will be to say that an inspection was carried out in the meter room of the factory premises by some officers of the respondent no. 2. On July 2, 2012 the petitioners received a provisional assessment order to which the petitioners filed their objections. The petitioners were asked to attend a hearing and on July 28, 2012 the respondent no. 5 made over a copy of the final assessment to the petitioners by which the provisional assessment order was confirmed and the respondent no. 5 directed the petitioner no. 1 to pay a sum of Rs. 2,50,59,848/-.;