SATISH BABUBHAI PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this writ application under Article -226 of the Constitution of India, the petitioner, a consumer of electricity supplied by the respondent No. 4 Company, has prayed for the following reliefs : -

(2.) FACTS of the Case : -

(3.) 2 Whether the GSR 265 (E) dated 16th April, 2004, The Appeal to the Appellate Autohrity Rules, 2004 is ultra vires the Constitution of India and the Parent Act ie The Electricity Act, 2003 ( Act No. 36 of 2003) 3.3 Whether the Notification styled as "GU -2007 -133 -ELA -1103 -9539 -k" dated September 1, 2007, issued by the Energy and Petrochemicals Department, Sachivalaya, Gandhinagar is ultra vires the Constitution of India and the Parent Act i.e The Electricity Act, 2003 (Act No. 36 of 2003)