NARENDRA NATH TIWARI, J. - (1.) IN this I.A., the petitioner has prayed for restoration of electricity connection, which was disconnected on 1-1-2008.
(2.) IT has been stated that the petitioner is an Industry and has been running Induction Furnace and Sponge Iron Plant. About 300 workers are engaged for the purpose of carrying out manufacturing activity in the said ventures. The electricity of the said concerns was disconnected on 1-1-2008 without assigning any reason to the petitioner. It has been stated that the petitioner has been paying electricity bill regularly and has cleared all bills till November, 2007. The respondents have recovered the bill of December, 2007 by encashing the guarantee. No amount of bill is due and the petitioner has never defaulted payment of any bill. The petitioner's electricity has been disconnected on the allegation of theft of electricity allegedly found by the inspection team. The petitioner has disputed and denied the allegations. It has been submitted that petitioner-Industry has been put to suffer recurring loss as the said industries have come to halt for want of electricity. If the electricity line is not restored, the petitioner shall be highly prejudiced and the fate of 300 employees' family shall be at stake.
(3.) A rejoinder to I.A. No. 138 of 2008 has been filed on behalf of the respondents contesting the petitioner's prayer. It has been stated that during the pendency of the writ petition, a provisional bill amounting to Rs. 17,80,09,576/- has been served on 24th January, 2008. The petitioner's electricity line can be restored on payment of the full amount of the said provisional bill. If the amount of provisional bill is paid, the electricity line shall be restored within 48 hours.;