- (1.) ALL these writ petitions have been filed by the petitioner on the sole ground that the petitioner although had paid the amount accruing towards electricity duty for the year 2001 -2002 in W.P.(T) No. 499/2010; for the year 2002 -03 in W.P(T) No. 517/2010; for the year 2003 -04 in W.P.(T) No. 489/2010 and for the year 2004 -05 in W.P .(T) No. 491/2010 the respondent no.4 -Deputy Commissioner, Commercial Taxes, Ramgarh Circle, Ramgarh started proceedings for review of the payment which had already been deposited by the petitioner and thereafter passed an order raising a demand by way of difference which according to the respondent -authority should have been deposited by the petitioner with the respondent -authority meaning thereby that the deficit amount which ought to have .been deposited by the petitioner with the respondent -authority had not been deposited.
(2.) THE break -up of the difference has also been given out by the petitioner which is Rs. 73,44,415/ - in W.P.(T) No. 499/ 2010; Rs. 74,76,297/ - in W.P.(T) No. 517/ 2010; Rs. 79,54,929/ - in W.P.(T)'No. 489/ 2010 and Rs. 78,67,823/ - in W.P.(T) No. 491/2010. The sole ground of challenge to this proceeding of review is by placing reliance on sub -Section (4) of Section 9A of the Bihar Electricity Act, 1948 wherein it has been laid down as follows: - "Subject to such rules as may be prescribed, any order passed under this Act or the rules made there under may be reviewed by the authority passing it or by its successor -in -office."
(3.) PLACING reliance on this provision it was submitted that although the assessment of the electricity duty for the year referred to hereinbefore had been made by the Commercial Taxes Officer, Ramgarh Circle and the payment was also made by the petitioner C).s per the order passed by the Commercial Taxes Officer, the same was reviewed by the Deputy Commissioner, Commercial Taxes contrary to the provisions referred to hereinbefore which envisages that the review could be made by the authority assessing it or by its successor -in -office which admittedly is the Commercial Taxes Officer in all these matters. But the Deputy Commissioner, Commercial Taxes overlooked and exceeded his jurisdiction by initiating a review in regard to the payment of deficit amount which according to the Deputy Commissioner, Commercial Taxes was payable by way of electricity duty.;