D.N.PATEL,J. - (1.) This Letters Patent Appeal has been preferred by the original petitioner whose writ petition being W.P(C) No.6729 of 2016 was dismissed by the learned Single Judge vide judgment and order dated 17.07.2018, whereby the prayer of this appellant (original petitioner) seeking migration from "Demand Based Tariff" to "Installation Based Tariff", was not accepted by the learned Single Judge, and hence, the original petitioner has preferred the present Letters Patent Appeal.
(2.) Having heard learned counsels for both the sides and looking to the facts and circumstances of the case, it appears that this appellant is having Low Tension Industrial and Medium Power Service Connection of electricity from the respondents which is known as "L.T.I.S Connection". This L.T.I.S connection was given to this appellant on 25.05.2009 for 65 H.P.
(3.) It further appears from the facts of the case that this appellant was given the aforesaid L.T.I.S connection on "Installation Based Tariff".;