PRASHANT KUMAR, J. - (1.) DURING pendency of this writ application, petitioner has filed Interlocutory Application being I.A.No. 3804/2010, wherein he prayed for amendment of the writ application by quashing the final assessment order ( Annexure -9) and the bill ( Annexure -10) issued on the basis of aforesaid final assessment order.
(2.) THE said amendment has been allowed vide order dated 03.11.2010.
(3.) IT appears from the orders dated 17.02.2010 and 03.11.2010 that petitioner -company had deposited altogether Rs. 10,00,000/ - ( rupees ten lacs) as an ad interim measure , accordingly, electricity connection of petitioner's premises restored. The brief facts of this case is that on 27.01.2010, a surprise inspection conducted by a team of Jharkhand State Electricity Board in the factory premises of the petitioner - company and it was found that seals of the meter, installed in the factory premises, has been tempered. During inspection, reading in the display of the Meter was noted and then instant clamp tester applied to the LT Cable, passing through the C.T ( current transformer ) Box and it was found that in fact, petitioner -company was extracting 65 Amps current, whereas previous meter reading shows that the petitioner company was extracting 12 Amps. current. According to the inspection report, suppression was about 1/5th of actual consumption and the meter was showing aforesaid suppression due to planting of extra device in the meter. Accordingly, first information report lodged against the petitioner -company on the same day and a provisional assessment bill of Rs.25,30,318/ - ( Annexure -3) issued against the petitioner -company. When petitioner -company did not pay the aforesaid amount, the electric connection of the petitioner's premises disconnected. The said provisional order has been challenged in this writ application.;