S.Pal, J. - (1.) The petitioner, a consumer of the West Bengal State Electricity Board (for short 'the WBSEB') filed a title suit challenging certain electricity bills raised by the WBSEB. Ultimately, being dissatisfied with the orders passed by the learned Trial Court, the petitioner moved a revisional application before this Court which was disposed of by an order on 19.9.97. The relevant portion of the said order is as follows: "(f) Since the issue in the suit appears to be a meter dispute the matter is referred to the Chief Electrical Inspector for adjudication as to the quantum of charges to be paid by the petitioners from June, 1989 to April, 1995. Steps be taken by the parties to have the suit disposed of accordingly."
(2.) Pursuant to the order, the Deputy Chief Electrical Inspector (for short "the D.C.E.I."), as directed by the Chief Electrical Inspector, adjudicated the dispute and passed an order on 8.4.2003.
(3.) Being aggrieved by the said order, the petitioner has moved the instant writ petition. At the time of moving the writ petition, orders were passed for filing the affidavit in opposition and the affidavit in reply. Parties were directed to maintain status quo. I find Affidavits have since been exchanged.;