- (1.) HEARD the parties.
(2.) This writ application has been filed for quashing the bill issued by the respondent -Board for the month of August, 2000 on the basis of minimum base charges on the ground that the meter was defective.
(3.) THE petitioner is H.T. consumer having contract demand of 135 KVA since 1996, Petitioner's case is that by virtue of the Board's decision, petitioner was exempted from payment of A.M.G. Charges for five years. In August, 2000. the meter of the petitioner stopped giving reading from 3.8.2000 and the said fact was duly communicated to the Executive Engineer, in the meantime, the respondent -Board raised impugned bill for the month of August. 2000 on the basis of M.B.C. (minimum base charges) for 20942 units. The petitioner by filing supplementary affidavit has stated that on the basis of order passed by this Court on 28.9.2000. the impugned bill (Annexure -3) was revised by the Board and a fresh bill was raised on the basis of previous three months average consumption. A copy of the said bill is annexed as Annexure -7 to the supplementary affidavit. The impugned bill has been raised for three month i.e. from August, 2000 to October, 2000. Mr. Mittal, learned counsel for the petitioner submitted that the respondent -Board rightly corrected the impugned bill (Annexure -3) by issuing revised bill (Annexure -) and the petitioner has no objection to the correctness of the revised bill (Annexure -7).;