- (1.) This application has been filed for quashing the order dated 21.06.2011, passed by the Vidyut Upbhokta Shikayat Niwaran Forum, Ranchi in case No.16 of 2010, whereby and whereunder, it directed the petitioner to refund the amount along with interest paid by the respondent towards the bill issued by the petitioner as contained in Annexures-7 and 9 of the counter affidavit. The petitioner further prays for quashing the order dated 30.11.2011, passed by Electricity Ombudsman, Jharkhand in Appeal No. EOJ/16/2011, whereby and whereunder, it confirmed the aforesaid order passed by the Vidyut Upbhokta Shikayat Niwaran Forum, Ranchi.
(2.) It appears that petitioner-J.S.E.B. vide letter No.392, dated 30.2.2010, served a provisional bill of Rs.1,88,184/- upon the respondent, purported to be issued under Section 126 of the Electricity Act, 2003, and asked the petitioner to deposit the amount within a week or file objection against the said provisional order before the assessing authority namely, the Electrical Superintending Engineer, Electrical Supply Circle, Jamshedpur.
(3.) It appears that the respondent had not filed any objection and deposited the amount raised in the bill. It is submitted that aforesaid amount deposited under protest.;