LexTHE CHAIRMAN, WEST BENGAL STATE ELECTRICITY BOARD & ORS. versus SYED MUKBUL HOSSAIN & ORS.
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[2008] 17 S.C.R. 211 THE CHAIRMAN, A -t- WEST BENGAL STATE ELECTRICITY BOARD & ORS. II. SYED MUKBUL HOSSAIN & ORS. (Civil Appeal No. 7166 of 2008) DECEMBER 8, 2008 B [DR. ARIJIT PASA YAT AND DR. MUKUNDAKAM -~ SHARMA, JJ.] Electricity Act, 2003 - ss. 126 and 127 - Theft of electricity c - Tampering of meter- Disconnection of supply by Electricity Board after provisional assessment - High Court held the disconnection of supply was in breach of regn.5.2 of Supply Code and imposed costs on Electricity Board - Meanwhile final assessment made by Electricity board - Statutory D appeal challenging the same filed after limitation period - Maintainability of - Held: Interest of justice would be best served if challenge to the final assessment is disposed of in accordance with law - It is however open to Electricity Board and its functionaries to highlight before the appellate authority E as to maintainability of the appeal on ground of alleged delay - West Bengal Electricity Regulatory Commission (Electricity > Supply Code) Regulation 2004 - Regn.5.2.1. On ~he allegations that there was insertion of a variant element in the electricity meter to bye pass recording of F .t. actual consumption, FIR was lodged by the Appellant- Board against accused-respondent no.1. Provisional assessment was made and thereafter there was disconnection of electricity supply in terms of the Regulation 5.2.1 of the West Bengal Electricity Regulatory G Commiss_ion (Electricity: Supply Code) Regulation 2004. '-f Respondent No.1 filed writ petition. The High Court while permifting the parties to pursue the available remedies of filing objection u/s.126(3) of the concerned 211 H ' l 212 SUPREME COURT REPORTS [2008] 17 S.C.R. A Elec_tricity Act, 2003 (which was already filed by respondent no.1) and the right to prefer appeal u/s.127 of the said Act, held the disconnection of power supply was in breach of regn.5.2 of the said Supply Code and accordingly imposed costs of Rs.25,000/- on the 8 appellant-Board. Meanwhile final assessment was made by the appellant-board. Statutory appeal challenging the same was filed after limitation period. Maintainability of the j- c s~tutory appeal was challenged in the present appeal. Disposing of. the appeal, the Court HELD: Since the final assessment is in any event the subject of challenge, interest of justice would be best served if the challenge is disposed of in accordance with D law. It is however open to appellant-Board and its functionar.ies to highlight before the concerned appellate authority as to the maintainability of the appeal on the ground of alleged delay. The direction for costs is set aside. [Para 5) (214-D-E-G] E CIVIL AP PELLA TE JURISDICTION : Civil Appeal. No. 7166 of 2008. ' From the Judgment and Order dated 2.2.2007 of the High Court of Calcutta at Calcutta in F.M.A. No. 823 of 2006 in F C.A.N. No. 4482 of 2006. Dipak Bhattacharaya and Saurabh Mishra for the Appellants. Anand, D. Bharat Kumar, Azim H. Laskar and Abhijit G Sengupta for the Respondents. The Judgment of the Court was delivered by DR. ARIJIT PASAYAT, J. 1. Leave granted. H 2. Challenge in this appeal is to the judgment of a Division ' -+ ·. CHAIRMAN, WEST BENGAL STATE ELE. BOARD & ORS. v. 213 SYED MUKBUL HOSSAIN & ORS. [DR. ARIJIT PASAYAT, J.] Bench of the Calcutta High Court disposing of the writ petition, A -+ the appeal and the application filed with certain modifications. On the allegations that there was insertion of a variant element in the meter to bye pass recording of actual consumption, First Information Report was lodged by the personnel of the appellant-Board. Provisional assessment was made. Thereafter B there was disconnection of electricity supply. A writ application was filed by the respondent No.1 making grievance that the ~ disconnection of the supply was wrongly done and the provisional assessment as made claiming Rs.2,50,046/- on the alleged ground of theft of electricity and/or tempering of the c meter was not sustainable. Learned Single judge of the Calcutta High Court disposed of the matter in Writ Petition No.2029 0N) of 2006 whereby and whereunder the appellants were directed to restore electrical supply on deposit of Rs.20,000/- by the writ petitioners. D Appellants questioned correctness of the order on the ground that the disconnection of supply line was effected on 24.1.2006 •"fl in terms of the R
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