Viney Mittal, J. - (1.) Notice of motion to the respondents. On the asking of the Court, Sh. Sukhdip Singh Brar, Additional Advocate General, Punjab accepts notice on behalf of the respondents. A copy of the writ petition has been supplied to Mr. Brar by the learned counsel for the petitioner.
(2.) The petitioner-Company has approached this Court challenging the action of the respondent-Board in seeking to enforce "monthly minimum charges". It has been claimed that in view of the prohibited use of electricity/imposition of cut in electricity supply for substantial hours in a day, the monthly minimum charges could not have been levied.
(3.) From the perusal of the record, we find that various representations have been filed by the petitioners. One such representation dated September 11, 2006 has been appended as Annexure P-4 with the present writ petition.;