S.J.MUKHOPADHAYA, J. - (1.) THE petitioner has challenged the bill for the month of August 1999 and bill dated 5th October, 2000.
(2.) THE case of the petitioner is that the bills have been raised arbitrarily without any basis. The petitioner is not liable to pay delayed payment of surcharge nor liable to pay fuel surcharge for the period he has not consumed any unit. On 7th November, 2000 the case was taken up and the Court directed the petitioner to deposit fifty per cent of impugned demand within a month and remaining amount in three equal monthly instalments, subject to the result of the case, which is stated to have already been
(3.) IN the facts and circumstances, as the question relating to quantum of bill raised is under challenged the matter cannot be determined by this Court under Article 226 of the Constitution of India.;