Karnataka High Court
Electronic City Industries ... vs The Chairman on 21 June, 2011
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
EX)
BAN(}&ORE~--5€iG 078.
1} ASSISTANT EXECUTIVE: ENGINEER.
N83, WATER SUPPLY AND SANETARY, SUB._...._ : "
D1YISION{SOUTH}, ._
BANGALORE VVATER SUPPLY
AND SEWERAGE BOARD,
3:00 FT ROAD.
BTM 2ND STAGE?
BANGALORE?~560041. .
.V§'.*-Ri£BBCsA§:;';E:1\I1fB
(By Sn: 8 N KEZSHAVA V')
THIS WP. IS FILED' L:NDBR*AR'r1BCLB"226 & 227 ()1?
THE CONSTITUTION OF' _INDJA A BBAYING' '=--'1_'--£i:" DIRECT TO
DISPOSE: OF THE' .RBvIs1o'1xL P4ETfIT;_ION'y«I7'ILED BY THE
PEZTITIONER As'BQ'3::1A:r:(3N€U:\IBBR_ ANN-EXURE~F, DATED
09.09.2009 u.r¢m:_R 1j_2,_1" OF'~B\A?SSB ACT BEFORE THE
FIRST RBBBQNBELNT '"'E'Q_Rfl'BSEfl'INQ ASIDE THE AUDIT
SHORT Q1.;.A1M".QF"1--B,s.._ I.f}'7_,'i4,'3"'.0Q/V2 MADE BY THE 4TH
RESPONDENT' AjGA:1\':sT TBB ELCIA BY ITS LBTTBR DATED
13.05.2009 UNE.)E;Iz§fAN'}.\§E§*iU'REZ B AND DATED 18.06.2009 UNDER AI=:NBxuBB'B_:j~:)A<r:BB ~18.06.2009 AND ANNEXURE J DATED 2.4;QB;20GB_. »--
3§'HIS.WRIT' BBTm<é=N COMING ON FOR PRELIMINARY '"'B1E:A1%:'N(:;__--.:_N :13? GRQ't;?P'"I'HIS DAY, THE COURT MABB THE:
FQL§,Oi*?§NC;:¢ GRDEZR Pet;§f:i;f3BBr is the asssciatien of Eéectmnic City '1'}i_c:§L;st':A7ies hgvéng §bQE.§'{ 158 members. Sui: Bf those member éncrizsstrées, Bbsué: :38 rBemBer énéustrées 'm:~ §§'?;'% £:B::sBB"a§r:g vxsaier Bzégpiéed By S¥"v'SS8{€%rst 4 petitioner for fixing new meter. Same was eiso ,oai{:i..__by the petitioner as is clear from Armexure~»C.T':'E§jeh~.4 thereafter, the meter was neither 0' corrected. Uftimateiyf the meter"i}iiae.«rebieeetfi'«.i_h:vvth'e month of October 2008. Thusytit cie>er_A.Ati"ie't meter remained fauity for "Ft_or'r: 200.007 to September 2008. the petitioner associetiori consumed water that period.
Uitimateiy, to be issued on 13.5.2009 to the petitioner as per Anoe><ure¥E<':eiiin"g tj";7{oo:'"t--be petitioner to pay a sum of _?1,,7?,{'i4,?00/~"' Audit short eiaim for the 2007 tiii September 2008. The same wee:At;-s.i'eetiéo'.t;.et}=.by the petitioner before the Appeiiate V°.__'eutho4rity""Vr.Veod subsequentiy before the higher uAf_'eg§Vei'ieAte Authotity. Both the ebeeeis Carrie to be V.__"oisrrzieeed eee ceeeeouentéyg the biii reéetéee to emit V""'i..,__0;':;f*2ert eieéro fer %i,,7?,te;?00;'~ was €0fif§§m%{§é Serérig 5 the pendency of the matter, the petétisrzer sum cf €50.90 fakhs or: :5.1e.2oa£3a;za%%?5;1kaz:k%ika;;:;sF%k an 10.3.2813. Accarding tr: the the said amemts, it has aisVbo'--§Va~E.d ?$V;8Q é3.k§§sx;'~~;:3"£:t {he same is net ferthc0mvEr:~<;gA'frQ~:?é" same is subject to x:erif1cat:ai'c:Vs:§ E§3fit$1e.:'.:_ @.§.;§;j'.ndents. The orders of the;€;§f§§*na¥:=A._AAs;;%é:§iori.f§%~L;".i_"A.;§_;;§Té£'V¥ate Authority and Second. 'éé;ré'ca¥¥ed in question in this:v:Vwrit'_'T'pVéé;f' _§<§n . ccsnsequentiai retiefs are arse sc:ug?3j;'i':3r.' 'V 4' is noi: ir?v----d--%«spute that the meter attached to =i:1i1e'-'2T_g::-:3t§£i§n.ér: afssaciaticn has remained famty from 3u¥y'.__é£ OO?.t§:§--.V§éptember 2GG8(both inczgswe). 1: is mt dispiztéthat the member indastries cf the Qetiticsner xT:.'§'s$a.£j§.§i:ian réumbering "S8" are attaches with " jf.§.t:3::3ara*;:& Se. Endesenéerzi: xsszate? meters, These water A' ' meters were wssrkiizg gmmmiy. Na meter 3? the membgi infiasgtrieg was faagiiy sad £§i"§S€Qi.§€f'3'§§'y' the :":2%i€:"s atiagfieé 22% member §?'i€§§iSiZI'§iE'3§ \;%s§§"e sizsgzazirzg %bw_;1orA;x_ 205355000 6 the cerrect quantum of water received byV--'"the members. The list cehtaihéhg the water V. fieh3 100: 2007 1:; sepeenber 2008 gs £0000 stf 3.
fiaragraflh 12 of the writ pet§ti00;;';§1}Vh:i:,'Qi"v'j1r'EJet¢B Month / Year V In Ifiters hfly 2007 "a'11622000-1 August 2007%; ,~=T112?80DO"-
September 2007' ,_}L'1._S76~00O October 2007 ;'135'3fO.D"GO November 2007 1; _»_11666{},DC Decahber2007§; 1]?-,'i16Q§0OO JanuarL.;A~2'5;g'_u);(_);L§A~._"_;A ij1572'7000 re0nueyf200erW;;-"-he 15576000 March zf2008 r°t"'«r%,11398000 4300: =.§2008' *§;wtrth18995000 Mey~J ."=2QU8"x V" 16336000 June " 1_gg0e'»e~»' 14714000 hfiy '.'t 20080-.' 14391000 jlxtrqust' _ 2008' 13052000 .fSeghxnber2OQ81 13796000 ebove, it is deer that the tetal 7-4..__'00hsumpVtE-eh ef water by the member éndtsstries 0:' the f0etét_§0'.:1er eeeectetéee fie 2G;S3;,S6,OG0/3- étre 0? water the eterereeetiehed periee. Sirsee the ertreery *"V'e\r§ee0ee reéetéhg te eehetrrttetierz ef water by the 8 pay the water charges based on the meter teedinjgs attached to the member industries of association. But the petitiene:f;,,.,hes «_:i"e';3"es"_ijt.e{} amount of 350.09 iakhs on 1e.t1.«o.i2ce9"»a+ndt:t'%t?§tt,taeétg éakhs on 10.3.2010. The watte tr.wcs'teecarne e1:;essném the month of July' faifed to deposit the admitteti charges as and when it petitioner shou£d be of the deiayed payment" ehhetezes, the petitioner is E ta bie te Ree the VA'ccord'in'g.ly_,___ethe impungecf orders are to be "-.trr;ed'étii.ee._e's fender: -
t.r:zet§'sw*§}ned erders are modified. It is , " eteciered that the petitioner is fiabie to pay V' teeter charges for 2o,s3,5e;eoe/W Etts of A' water eensemee by it ftem the menth ef Euéy 2&9?' tééé September 2&8;
C} b. Petitioner is aiso iiebie to pay thereon at the rate of the date on which the saida:i*r}ouo£'veeC're~eo:.4V V' doe tiil the payment;'--..,:"'~~..o' c. The amounts g:§aiid"~-bgethe petitioner shafi be a;djuste§i_v'toy*vé_i*dfs the' The that the direction be issuedi~f'o;if'giei,?'ii:;';.i sewer'e'g'e~~iivnes and tanks is kept open' end considered by the respon_cient'S';'-.if._i1ec.eS'sery application is flied " 'e_ioo5:._W' :E3..::eoe§sei*y"'Fées to the respendents. r writ petition is disgosed of, ' '*§"fé,:":3/"