M.Y.EQBAL, J. - (1.) HEARD the parties.
(2.) THE petitioner has prayed for quashing the bills for the month of March, 2000 which have been raised in the name of M/s Super Paint and Varnish of Barwadih and Mr. Bishwanath Prasad Dokania of Barwadih. Without going into the details of the facts, suffice is to say that till February, 2000 whatever bills were raised by the Board, have been paid by the petitioner. The bill dated 16.3.2000 issued in the name of M/s. Super Paint and Varnish shows that for consumption of electricity a sum of Rs. 4,996/ - was charged. Similarly, in an another bill in the name of M/s. Bishwanath Prasad Dokania a sum of Rs. 3,945/ - was charged. In both the bills raised, arrears have been shown as nil. Surprisingly in the bills raised just in the next month, i.e. March, 2000 arrears have been sown as Rs. 38,772/ - and Rs. 38,882/ - in the respective bills. In the bill raised for the month of April, 2000 arrears have been shown as Rs. 58,806.43 paise and Rs. 41,814.05 paise. The petitioner immediately raised objection to the said bills but no action has been taken.
(3.) THE stand of the respondents in the counter affidavit is that the arrears shown in the bills are the amounts of fuel surcharge which was raised as per the direction of the Boards circular dated 14.9.1999. The bill for revised fuel surcharge has been raised from July, 1993 to August, 1999.;