APARESH KUMAR SINGH,J. - (1.) Heard learned senior counsel for the petitioner and the Respondent Company.
(2.) Petitioner has made a number of prayers inter alia:- (a) seeking restoration of its electricity connection (b) quashing of illegal assessment of Rs.69,09,786/- in Jamtara P.S. Case No. 13/2017. (c) for issuance of show cause upon the Respondents as to how the L.T.I.S connection of the petitioner has been unilaterally converted into H.T.Tariff without following the due procedure. (d) directing the Respondents to revise the bill from March 2014 under the L.T.I.S. Tariff. (e) for quashing the load inspection report dated 8.2.2014 where under it has been determined as 220 H.P. instead of 103 H.P. (f) for allowing the petitioner to use diesel generator set and steam power engine to run the rice mill till the electrical line of the petitioner is restored.
(3.) Prima facie it appears that petitioner has been aggrieved on account of institution of F.I.R (Annexure-15) bearing Jamtara P.S. Case No. 13/2017 dated 27.1.2017 and levy of liability of Rs.69 lakhs and odd to approach this Court immediately by way of this writ petition. The F.I.R has been lodged pursuant to the inspection carried out on the same date by the team of Officials of Respondent Company. Learned Senior Counsel for the petitioner has questioned the computation of the amount enclosed with the F.I.R as conforming to the provisions of JSERC (Electricity Supply Code) Regulations, 2015. It is also urged that the procedure in case of a theft of electricity has been followed in the matter of raising the liability in question.;