- (1.) THIS appeal has been preferred by the appellant, M/s. Sri Durga cement Company Limited, against the order dated 16. 6. 2008 passed by the learned Single Judge in W. P (C) No. 2776/2008, by which the learned Single judge had been pleased to dispose of the writ petition with a direction to the respondent- Jharkhand State Electricity Board to make provisional assessment of the loss suffered by the respondent-Board on account of the alleged theft of electricity at the instance of the appellant. The provisional assessment was also ordered to be made under section 126 of the Electricity Act, 2003, for the alleged unauthorized use of electricity and the assessment was to be done within a period of 7 days from the date of receipt of a copy of that order. The petitioner, appellant herein, was granted opportunity to file objection and thereafter reasonable opportunity of hearing was to be granted to the petitioner-appellant and a final order subsequently thereto was to be passed.
(2.) THE learned Single Judge further directed that after the final assessment regarding the electricity dues payable the petitioner-appellant, the board would restore the appellant's electric connection on payment of the amount determined by the Board after hearing the appellant.
(3.) IT is now informed by the counsel for the appellant as also for the board that the final assessment of the dues on account of the alleged unauthorized use of electricity, which was earlier assessed at Rs. 2. 4 crores, has now been assessed at Rs. 63,17,704/- by the respondent-Board.;