- (1.) Mr. Mishra, learned counsel appearing for the petitioner submitted that the Board enhanced the load unilaterally and raised demand on that basis in December 2004 and thereafter petitioner has been making repeated representations, but no order has been passed thereon by the Board.
(2.) Further the petitioner has been paying the bills on the basis of the earlier load.
(3.) On the other hand, Mr. Rajesh Shankar, learned counsel appearing for the Board submitted that if the contentions of the petitioner is correct that no order was passed on the representations filed till today, he should have moved the court within reasonable time.;