- (1.) M /s. Hetamsaria Plastics Private Limited is a small scale industry, engaged in the production of P.V.C. Pipes. A Low Tension Agreement was entered into between the Industry and the Jharkhand State Electricity Board for supply of electricity to its establishment for the maximum load of 78 H.P. For that purpose a separate transformer of 100 KVA was installed to supply the power exclusively to this Industry.
(2.) ON 8.8.2001 all of a sudden an inspection was made by Assistant Electrical Engineer, Chutia along with Junior Engineer of the establishment of the Company, wherein it was found that the Company was using total load of 144 H.P., i.e. 66 H.P. load in excess. Hence, its electrical line was disconnected and a supplementary bill on the basis of excess 66 H.P. load was prepared and served on the Company. The Company moved this Court in W.P. (C) 4100 of 2001, wherein on 19.10.2001, an interim order was passed that if the writ petitioner deposits a sum of Rupees one lac, the Respondent -Board will restore the electrical connection within seven days thereof, subject to the decision in the case. Subsequently, on 4.12.2001, the said writ petition ~'::\s disposed of with liberty to the Company that if it was not satisfied with the inspection report dated 8.8.2001, it may bring the same to the notice of the appropriate competent authority, the General Manager -cum -Chief Engineer of the Area Electricity Board concerned.
(3.) THE said order has been challenged by the writ petitioner in the present appeal, which was admitted on 6.3.2002.;