Uttar Gujarat Vij Company Ltd. ... vs M/S Kanak Oil Industries
2021 Latest Caselaw 16965 Guj

      C/SCA/16113/2021                              ORDER DATED: 27/10/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
              R/SPECIAL CIVIL APPLICATION NO. 16113 of 2021
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       UTTAR GUJARAT VIJ COMPANY LTD. THROUGH ITS DEPUTY
                       ENGINEER (O AND M)
                             Versus
                   M/S KANAK OIL INDUSTRIES
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Appearance:
MS LILU K BHAYA(1705) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                   Date : 27/10/2021
                    ORAL ORDER

Heard Ms. Lilu K. Bhaya, learned advocate appearing for the petitioner.

2. It is submitted that the respondent no.1 is having LTMD connection No.23002005444 with contracted load of 44 KW. The meter of the respondent no.1 was replaced on 3.2.2009 when, the multiplier factor of the meter was 2. Thereafter, on 18.9.2020, the connection of the respondent no.1 was checked, followed by another checking on 21.9.2020 when, it was found that the meter capacity was 100/5 and instead of 2, multiplier factor of 1 was considered. Upon realising the mistake, the petitioner has issued supplementary bill to the respondent no.1 for an amount of Rs.6,95,872.06. The respondent being aggrieved, has approached the Forum who, has reduced the supplementary bill to be calculated from 2016 onwards and not prior thereto.

3. Reliance is placed on the judgment of this Court in the case of Gujarat Shalimar Hotels vs. State of Gujarat rendered in Special Civil Application No.10734 of 2017. It is submitted that the issued involved in the present writ petition, stands covered.

4. Having regard to the submissions made, issue notice, returnable on 24.11.2021.

(SANGEETA K. VISHEN,J) BINOY B PILLAI