HARISH TANDON,J. - (1.) An important and legal point has arisen in the instant writ petition required to be answered by this Court. Before proceeding to formulate the point, the salient facts, which are more or less undisputed, are adumbrated herein below.
(2.) The West Bengal State Electricity Distribution Company Limited (hereinafter referred to as Distribution Company) provided the electric connection to energize mini submersible pumps to both the petitioners having Consumer Nos. 163099442 and 163090423 for irrigation purposes. By virtue of a family arrangement/settlement the petitioner no. 2 is permitted to use and occupy the land belonging to the petitioner no. 2 and therefore was also using the meter allotted to the petitioner no. 2 for such purposes. The Distribution Company raised the bill on quarterly basis indicating the charges for consumption of electricity, which was duly paid. However, because of the fact that petitioner no. 1 was diagnosed with a chronic heart ailment and had to undergo a bypass surgery, the cultivation could not be done by him nor the petitioners could pay the electric charges to the Distribution Company, which led to the disconnection of electric supply through the meters installed therein on 12th December, 2012 and 13th December, 2012 respectively.
(3.) After recovery from the said ailment, the petitioner no. 1 applied for reconnection and paid the outstanding dues as demanded by the Distribution Company together with the reconnection charges. The electric supply was restored on 15th December, 2015. The officials of the Distribution Company came to inspect the meter reading for generation of the bill for the month of December, 2015 and it was informed to the petitioners that the said meter is defective because of it being unused for a long time. The bill for the month of June, 2016 was raised which not only contained the charges towards consumption of electricity during the period after restoration but also late payment surcharge to the tune of Rs. 87,540.27 Paisa and Rs. 1,15,298.37 Paisa. An application was filed before the Distribution Company to exempt from paying the aforesaid exorbitant amount, which was turned down by the Distribution Company on 19th January, 2016. The Distribution Company issued a Disconnection Notice upon the petitioner, which led the filing of writ petition being WP No. 1644(W) of 2016 before this Court.;