@JUDGMENTTAG-ORDER
S.J. Mukhopadhaya, J.@mdashBy the Court--Heard. The petitioner has preferred this application against the energy bills dated 13th September,
2000 and 16th may, 2001 issued by the officials of Jharkhand State Electricity Board.
2. The case of the petitioner is that he purchased 1st floor of the building in question through registered sale deed dated 3rd August, 1999. He has
taken electrical connection for residential purpose and no commercial activity is being done in his portion of the building. However, the respondents
have illegally raised bills dated 13th September, 2000 and 16th May, 2001, treating the connection as commercial.
3. In the counter affidavit, filed on behalf on respondents No. 2 and 3, the aforesaid fact that the petitioner purchased the flat in multi-storeyed
building, namely, O.K. Apartment , has not been disputed. It has also not been disputed that there are two meters in occupation of Kartar Singh
and others, are for residential purpose. The only stand taken is that on the ground floor of G.K. Apartment, commercial activity is taking place
since July, 2000 and as such, the bills have been raised at commercial rates.
4. Having regard to the facts and circumstances, as it appears that the bills have been raised on mere presumption that certain commercial activities
were going on in the ground floor, without ascertaining the facts and as admittedly, the meter was installed for supplying electrical energy for
domestic consumption, the case is remitted to the competent authority of Tata Iron & Steel Company Ltd. to pass appropriate order in respect of
two bills in question dated 13th September, 2000 and 16th May, 2001 and serve the petitioner fresh bills or communicate the decision, as may be
taken, within six weeks from the date of receipt/production of a copy of this order.
5. The writ petition stands disposed of accordingly.