Shree Chandrashekhar, J. - (1.) The petitioner-M/s Maa Tara Ispat Industries Pvt. Ltd. is aggrieved of provisional assessment order dated 22.06.2015.
(2.) Prayer seeking restoration of electricity at the petitioner's premises was allowed on certain conditions vide order dated 13.10.2015.
(3.) Briefly stated, the petitioner which was granted electrical connection under HTSS tariff for contract load of 10500 KVA has pleaded that till 22.05.2015 no complaint was lodged against it on allegation of unauthorised use of electricity or theft of electricity. It is running Arc Furnace within its premises which was inspected by the Board's officials on 23.05.2015; the inspection continued till the evening of 24.05.2015. In the inspection report it is recorded that testing meter and the metering unit were found broken, however, stand taken by the petitioner is that seals were broken by the Board's officials. The inspection report records that it was a case of theft of electricity for which a First Information Report under Section 135 of the Indian Electricity Act, 2003 shall be lodged. On the basis of this inspection report a First Information Report was lodged on 24.05.2015 and a provisional assessment order was passed on 22.06.2015.;