S.J. Mukhopadhaya, J. - (1.) THE petitioner while sought for a declaration that he is liable to pay energy bill at the rate of domestic consumption in respect to common area of apartment in question, namely, Vandana Apartment, has also challenged the bill raised by the respondents for the period April, 1999 to 4th January, 2001, stated to have been raised by the respondents in respect to common area of apartment in question.
(2.) THE Respondent -Jharkhand State Electricity Board (J.S.E.B.) and its officials while accepted that the bill relates to common area of apartment in question, taken plea that the domestic tariff rate is charged in respect to such common area where motor pump is below 1 H.P. Its stand is that the load of water pump if increases more than 1 H.P. then the consumer is to pay tariff as payable by commercial services consumer. It is pleaded that the petitioner is using water pump/motor of 1.5 K.W. which is equivalent to 2 H.P. Similar question fell for consideration before the Patna High Court in the case of Narmada Apartment Owner's Association and Ors. v. B.S.E.B., reported in : 2000 (2) PLJR 279. Taking into consideration the relevant provisions of Electricity (Supply) Act, 1948, 1993 Tariff and Clause -F of a notification dated 14th August, 1996, the Court held as follows : "I am unable to accept the submission. It is no longer necessary to go into the question whether the decision in council for Protection of Public and Welfare related to a multi storeyed building which was purely residential in nature or to any other kind of multi storeyed building because following the amendment/clarification in the tariff notification the question will be governed not by the decision but by the provisions of the amended tariff. It is well settled that the Board's tariff is statutory in nature and as long as its provisions are clear and capable of only one interpretation its applicability cannot be narrowed down with reference to any earlier decision that might have led to the introduction of the amendment. Here the amendment introduced by circular dated 14.8.1996 is very clear. The domestic rates of tariff are made applicable for consumption of electric energy in common area of a multi storied building regardless of any qualification that the building should be purely residential in nature and the meaning of the statutory provision of the tariff cannot be narrowed down with reference to the decision in Council for protection of Public Rights and Welfare. In these facts and circumstances this Court is satisfied that the respondent authorities are in error in raising bills for the common area of Narmada Apartment on commercial rates and in imposing fuel surcharge etc. which is chargeable on connections in commercial category. The respondents are accordingly directed to revise the account of the connection in questions by raising bills at domestic rates. Any excess payment made by the petitioners found on a revision of the account will either be refunded to them or will be adjusted against future bills."
(3.) IN another case of Rameshwaram Apartment v. J.S.E.B. W.P. (C) No. 6410 of 2002, this Court vide its judgment dated 4th March, 2003 while noticed the aforesaid judgment, held that the judgment ,of the Patna High Court which was delivered on 1st March, 2000, is binding on this Court as also on J.S.E.B.;