- (1.) INSTEAD of disposing of the application, we propose to hear out the appeal itself with the consent of the parties.
(2.) THIS mandamus appeal is at the instance of an unsuccessful writ petitioner and is directed against order dated 25th January, 2006 passed by a learned single Judge thereby dismissing the writ application with costs.
(3.) THERE is no dispute that the writ petitioner/appellant is an industrial consumer of electricity. In the year 1999 before coming into operation of the electricity Act, 2003 a dispute arose as regards the bill sent by the West Bengal state Electricity Board; as a result, the writ petitioner filed a regular suit disputing the said bill. The suit was decreed but on an appeal preferred by the west Bengal State Electricity Board that decree was set aside.;