- (1.) HEARD the parties.
(2.) THE prayer of the petitioner in this writ petition are: i. for quashing the electricity bill dated 22.07.2002 in respect of Meter No. WBD 87 amounting to Rs. 90,052/ - which, according to the petitioner, was raised on the basis of MRT Report; ii. to direct the respondents for installing meter in respect of the aforesaid connection; iii. for raising electrical bills on the basis of meter reading; iv. to issue fresh and correct bill after proper verification. As it appears from the pleadings of the parties, the petitioner has a house situated at Dhanbad and he has taken electric line from the Jharkhand State Electricity Board having three meters being Meter Nos. WBD 85, WBD86 and WBD 87. The grievance of the petitioner is that in spite of the fact that the Meter No. WBD 87 was in running conditions but the respondent Board was sending the Electricity Bills on average basis and, therefore, the petitioner informed the Board about the said irregularities and requested to raise the electricity bills on the basis of actual meter reading.
(3.) ACCORDING to the petitioner, the Board could not have raised such bill on average basis of more than three months although, the Meter No. WBD 87 was in a running condition, therefore, sending of average bill on the basis of average running of the meter was illegal and arbitrary.;