Karnataka High Court
Parthiban vs The Managing Director Bescom on 10 April, 2008
Author: N.K.Patil
Bench: N.K.Patil
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IN tam HIGH counr or KARNATAKA, aANGALon;f[1_
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BANGALOBE~2§. .*da«f .;. PETITIQNER
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fTHm»éBPE§INTnNnINs ENGINEER (ELECL.}
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.ASS$§TANT EXECUTIVE ENGINEER [ELECL]
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226 Ann 227 or was cowamxrflwzun or3;xNn:A
'&'P.?1.'.fI}-IG W QIJ-'.¥'a.'3 '£'.n%' mm 3.; "QP.LER
DT. 23.1.2004 DEMANDING BACK BILLING CHARGES
or ns.a?,?75;-- IN EE5£ECT BF IfiSTEEZETfGfiE RR
Nn.w5P 537f92r?74 pjnum ;vT&;.'a1.4% SLGW
EECORDING[ANNEx.R.) AN? 'ALSQ _QUA$H ANNEK.K.
uz. 11.5.2993 IE RESEEQE er IHBTELLATIQNE an
ND.WfiP 53?/P2!??&.DfiE IQ 61}§% Sflflw nEconnING
:nfiNix.K.1 _fififi;*:s3flE'.IN¢:nEHTA£ EIfiEfiTIGNS
QHASHIHG A:-*'.1:. .__Pi.!5.ISIIvIG our 01' BACK
nxnmzns AND in §mfikT ;yEiDEHTEL RELIEFS AND
nznmcwxansgu as 'BEEfiEfi- 2::w%31 2515 HON'BLE
COURT xu THE cxgcvmargmcnsjor TH cnam.
THIS r WEiT= ?EfIfI6N CDHING ON non
Pnnnxnxnmax HEARING IR 'B' GROUP 1313 BAY, THE
_CUURI MADE mam $DLLGWING:
The petitioner being aggrieved by
Q Q dag dated 23.1.2o0a and. 11.5.2007 in
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demanding hack billing chazzgea of '1'1a.37,'?'T5f.~__-_
in respect of.' installation bearing RH.
53"HP2r"?'?-Ii due to 61.4% Islow recoxdizié "
Armexuras A and K, praent-b£:i"*«.th.9
9: Wgit: Eatition.
3. The griavanca ofit § the
petitioner is that 1"us:~. :La -arzjuying
'ch: a.'.'.e*¢t.:.'.*..c:'..t:{~_ 3.'-:.*'.~.='9;,.z.*~-v.1'.:1'~.r'm,r,=_r--' '£221-ii-1.v"1*;=.:;,;ia+.=ert.-:¢:!.
cnnaummcf ._i:h§. 'i-flaring "0. 6;' 1,
Ho:a¢a}:a=.re1_1gJ.V?I;V.i,.. :-~ f;_ __ u ~ Bratanayanapurar
Bangaldga-.565' -";'r2_$'.% ':i.Ȥi~..___r:a$p9c:t of. RR No.W6P
53'?!' P2)' '?'§'P&¢3w.%_.L 1?n'v1;1!V.'Va'£ '!!i"'..VA'7v';I'.i":1.."$- ifiioner is running
__:'-:.L.g1.:9:___§,\,'_r" as 5, 3.e1_V§s e hcldar. As and whan he has
..:.-i-fies:-:»4.'.a=a'.-.1'._i.1fs.e~._a1actricit*' h:-.115 issuad. .2; the
officer of the Ilespondent:
is paying the hills regularly.
atood thus, the installation has
"inspected by the If.-'LT am Start', nnscon,
T ' .. B';9.*.ir,>,';-..'L<:r:e 9:; lilaleztlt)-1 they found that the
-unuvfl
ALI: $1.3 I-H-C
fl the eerie tier. 011 the basis .-Qf
the ccmmunication received through the HR?
Staff, the 3" respondent herein hae'..':.:"i5eVe'e'& M
than impugned hack-biJ.ling~""' *aheu'§ga_.e'jjrVide P-.nne:-:1.1.re*-A dated. 23 . 1.2004 . «. nn1~9vnn1-"nus! A-F 4-1-us 1-\.'«.=u.-fa--'I-v.-i '1 'S .-i an-.'.»~r HE iehnn
-=5 demanded by the _ ;e'flfi=ege:ie'a§ er':-;ie3:'V§ the impugned betel:-1:i1liI.e¢VM . 1 . 2004, the yetitiape-SQ detailed withdraw the '".*:svi:«z'} months which is centra::§j Ea: Su"§l" REfi'€ilii.tiG'i mat and l3xi"aEnih11_ti~ni1'...~'€3ode and also filed an igefeze utxhe-----eecond respondent. aaaailinq 'thaVéj'::*erv3:§itivt:'§iaae at the hack-billing charges ie£i'u.eei 3"' respondent. when the appeal and the eeme wee diemieeed y::nnfirming the hack-billing charges notice I I fir?
b ...-...'. '.... ._1......1..r.._1 . .._.. __.__.'-.'-._- -.- ...... -.- .._. - -.-_.- ....__.-. ._- -_ ......--- -._ - . .--.- _-__--. _. ._1._. ..1..r.._1 . ..._.' . 'V-.-. -_. ...~......~...»....-. ..n-. . '..y...... iaaued by the E" respondent. Being aggrieved by the irapugnad hack-billing notice orde: panned by the second respond§nt €é:"'* referred to above Vida Annaxfirbs A gnfi W; fihé H petitions: 'fe1t neceaaitated7}fié @ré&§nt :tié ' 1nat*"t writ raliefa as statafi aup;a.«x"
ah I "A e hea:d'zthEa léa£n£d Q appearing f¢$4£h§'fi@fiifiic§§fi é@&'fihé ifiuzn d caunmal'§pfie§k£@g f¢£?Efl§u@eé§findanta 1 to 3 and tfip _ i§a:n%d 'L¢§yeru#%nt _B1eadnr ton raap¢nd§fit NoQ4§7f<" I [52 ¢fi,caI§ful perusal of the ardar passed hy=fha"3§¢d$fi r9Bpandent on 11.5.2007, it is mafiif&at $fiJ%he face of the finder; that the '"._fid§ finnexure-K. without jurisdiction. 53 Ofl '« th@ date of passing of the order. he did not V "=_j hive afiy jurisdiatian. In ;puxauanca of the / %:"z___._ / 'VB.
'e-fa-ar.i:ii§sged under: the RFC E5 in I': C-cxua 27.3 {H notification issued by the Government, 17...",-'.--'--__'_fi conupatent appellate autharity has lccxnatituted with-szsut verifying the order.':_fpua:§"e§.i% H by the Gcvernmant and without:-'l'o'u!;i'r1'g 3;
ii'! rr 6 'pass an mruax. Thezafcare. 2:1:-.e_ i._:'-*~..,_..ugned ands: paaaad vide Anrvgxuzegé K :i.B~ liable to be diamiaaed on E. in % _J_I?:-Va"V:f.?'§.:'-?V-:'s".3"3'."'.T:...':.:':.3::a:;:r demand made by be sustainable as has by the petitions: in his v::1>jeI':9:1'::i:."c:nfa' Vida AI111exuz:e-- V light of the facts and thu case as stated above, the he 3"" regggnciant L; 3'
5.' 'E in <
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fill is that he would have considered the 4_4' .'patiti.on filed by the petitioznazc and have /'1/2./-
1rI;!.L1;t; p_mriai<:»r;g as prVovidAEsq:} 'uVii<:1uxf .1ihe i:aa:ue§;«ting to 1-afar the mafia: ':26 th- «-4 taken a da<;'::i.ai¢n. Hcswever, the pBi:i1':i¢;'F_6--: instead «:31! 1-waiting ten: the decision the respondents in the appeal, he has " with this Writ Fntition. when' "t:'.1*«'_ng 3;aa1;.i:ja§.M§&a:§'.. if ,,, _r,;a:n_,in:.:r adjudication befe;s1:éaX_' &':.i.t}"'fii':.'."j' = the saewfi there in an axnenfimentzjo,.th-Q':'jEi"e;;tri¢i'cy-'1?":-t, 2003 and the same to from 1::-.e.2oo:a. at the conditions of s.1mP.L-,3." "i'.'if A' ' 5V"""%Diatr1hut ion or into £<_>rcé '«.hy_;1::fi.fi.éati¢n dated 17.6.2006. 1:_1;:e ..._r;onv.i.it'i::' Nc>.27.m. «::«f the max: ES & anly capticzn open for the ;:Ia1.iit_;"':i;c>nc;n::'x7i.V_i:;a to file objections to the "H"-u-'m=W.:1 back-hi 13. 1 ._,.....V . gpagizically agency. Nam, in pursuance of the Dnatification issued by the Secretary IERC, 3"' / /':;'::._..
ll 13 party Rgency. on thfl basis of the carrier of tie: caxrtuiaaian. dated 11.5.2961, the 3" agency, has appointed the Chief " Inspector, Government at Karnatgfiea _ a#j_ :5'+"_'.'.» paxty mater tasting agency in':ia:ii:--nihua3p'aq.i<i., ffi-€E'f.'i'E"fif"' the meter. "£h*e_r3r..-..fi¢ra,v..ta}-.ir.:.;'gifit¢ consideration of a11:*'t;V11eae:""ré¥V1aa viz:z;t f&c:=t:oA1.4:s as atatad supra, withouff opinion on true ma1*:it_r::~ ;§$. case, the Writ: Pa'c:i1:5;61iT,."*--fii;Il;'%.x:i: "yr:-etitioner stands r.3.igp=.;aged' i_iii- :f*?;'L§" - bfiiné dimacétiana : :1) . back-billing _ dé'rc.a .t1dV»'n<$tiée issued by the 3"' z,egpoh.*'.a-at dated 23.1.2004 vide
-,_ "~+1'L*1_x«i't'-E».-:_-;uz:e-3*. may he treated as :"V"fl.1_1t'.'V§"i"".?2auB-H notice . .4-.-
Pk}
--...o . -P3 _, I nbjaation requesting the 3"' respondent to rater: the matter: to the Chief Electrical Inapwtoxz tcflthe Gmmrnment of /__..._._.. , I ..._----- _-- -_...__-..- ___ ---_-- __._ .'--~-,_- -.-.._-_--- __._ ---_-- _._---- _- -__....--- -_..- ---_-- ..._---- V- -- ........-._ __- ----.. __..... .._. ..n....._..,..._.. ....,.. ....,.,... (3! £3) 'cw E:
'M Kaznataka for testing the meta: '.8- mango-tn;-Iv' Inn: 51 A-5-cur vuu-..n..|-I intag gut hv tn IE3 «a of this ordnr.
The third resgom¢anf.i5 nex¢gf %:Iu directed objection§n§nd,§aa§"épprofitiaté K&tfiafi&Ea wifihig twn,waaks from tfia '&4t§» of "zagaipt of the V _objé¢t§Gnag K filed by," the V2patiti¢fiar;J"4"
Thé=V§?*2 rafiponflent - Chiafi V. V - 1 1"...
1...}. ._.l .. .....__ .LHu'E~.y;.£: .I..u ya in' av--I-1 an aw:-¢,'au-..n *2' E.« SE '..I. In :1.
[M H in (3 If {I S).
:1' {J '23 I I ll afipzfipziata order in strict & é¢mb1iance of the relevant " V§£oviaions of "Supply of Conditions and Electricity Distribution to 1icancees' in the State of Karnataka 2006 with specific rafarénce to the my a514%'%v.%' _ f start dated 5.1.2004 within fiwaffn weeks flrmm the data of :§cgi§t,: 7vH ta ";£eceiv&_ °--th&:
.-a <3 four months.
le-w__ec_1 Govt. E;Lgac1e:';;Lé1 _§err¢t3._.1§t~ac2. t? * fin": wsakse Pl*