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Judgment
6 paragraphs · 271 wordsJawahar Lal Gupta, J. (Oral)
The petitioner is aggrieved by the notice dated September 19, 1997 by which a penalty of Rs. 17,000/ was imposed on him for using unauthorised load in respect of the electricity connection granted to him. It is alleged that the action is arbitrary and unfair.
A written statement has been filed on behalf of the respondents. It has been pointed out that the premises of the petitioner were checked on 19.9.1997 by the raiding party consisting of Executive Engineer, S.D.O., J.E. and the Line man and during the checking it was found... that the petitioner is also running a Poultry Farm..... domestic supply connection.... was being used as nondomestic supply .... to illuminate the building used as Poultry Farm .... he was using a load of 0.220 K.W. in excess. The excess load was not a sanctioned load.
Further, it was found by the raiding party that the petitioner was using one Grinder, one Tulu Pump, one Cooler, one fan, T.V. and two bulbs connected with the agricultural power connection (Tubewell connection). The total load of these items was 2.545 K.W. This load of 2.545 K.W. was in addition to the 7.5 B.H.P. load sanctioned for Tubewell load.
The petitioner has not controverted the specific averments in the written statement. It is, thus, apparent that the petitioner was using power in excess of the sanctioned load. In this situation, it cannot be said that the action taken by the respondents is illegal, arbitrary or unjustified.
Resultantly, no ground for interference is made out. The writ petition is, accordingly, dismissed. No costs.