- (1.) THE question involved in the appeal is with respect to right of the West Bengal State Electricity Distribution Company Limited to disconnect the electricity supply after a period of six years on the basis that due to its mistake in the aforesaid period it could not raise the proper bill.
(2.) THE appellant/petitioners have questioned the order dated 20.12.2012 passed by the Single Bench in WP 1069 of 2012 directing them 2 to make the part payment of the bill raised by the respondent for the period of two years only out of six years period.
(3.) THE facts in short are that the West Bengal State Electricity Distribution Company Limited raised the supplementary bill dated 3.12.2012 covering the period of last six years on the basis that due to mistake on its part correct bill could not be raised. The meter which was being availed was different one than the one for which the appellant was billed by the company. The period covered in the supplementary bill with effect from 2006 to 2012. The supplementary bill was questioned by the petitioner/appellant before the Single Bench on various grounds. The Single Bench has stayed the recovery for a span of period of beyond two years relying upon provisions contained in Section 56(2) of the Electricity Act, 2003. Aggrieved by the order the appeal has been preferred.;