wp2195-2019 with wp2176-2019-J.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.2195 OF 2019

The Brihan Mumbai Municipal Corporation,

a Statutory Authority duly constituted under

the provisions of the Mumbai Municipal

Corporation Act, 1888, through General

Manager / Assessing Officer, the Brihan

Mumbai Electric Supply and Transport

Undertaking, having Office at BEST Bhavan,

BEST Marg, Mumbai – 400 001…  Petitioners

Vs.

Mustaffa Saqib Khan,  

14, Ground, Kopergaon Estate, Love Lane,

Byculla, Mumbai – 400 010…  Respondent

WITH

WRIT PETITION NO.2196 OF 2019

The Brihan Mumbai Municipal Corporation,

a Statutory Authority duly constituted under

the provisions of the Mumbai Municipal

Corporation Act, 1888, through General

Manager / Assessing Officer, the Brihan

Mumbai Electric Supply and Transport

Undertaking, having Office at BEST Bhavan,

BEST Marg, Mumbai – 400 001…  Petitioner

Vs.

Sakib Khan / Abdul Qayyumm Mustaffa

Khan, Shop Nos.4, 5, 6, & 7, Ground Floor,

Kopergaon Estate, Love Lane, Byculla,

Mumbai – 400 010 …  Respondent

1

wp2195-2019 with wp2176-2019-J.doc

Mr. Harvindeer Toor with Mrs. Karishma Jhaveri i/by 

Navdeep Vora & Associates for the petitioner.

Mr. Prerak Sharma with Mr. Hamid Ansari i/by Ms. 

Mansi Jain for the respondent in WP/2195/2019.

Mr. Nakul Jain with Mr. Hamid Ansari i/by Ms. Mansi 

Jain for the respondent in WP/2196/2019.

CORAM :AMIT BORKAR, J.

RESERVED ON :JUNE 22, 2026.

PRONOUNCED ON:JUNE 30, 2026

JUDGMENT:

1.Since both these writ petitions involve the same facts and the 

same legal issues, they are being decided together by this common 

judgment.

2.The present writ petitions are filed under Articles 226 and 

227 of the Constitution of India. By these petitions, the petitioner 

has challenged the common order dated 3 October 2017 passed by 

the Appellate Authority in Appeal Nos. 9 and 10 of 2015.

3.For deciding the issues raised in these writ petitions, it is 

necessary to briefly refer to the facts as stated by the petitioner. 

According to the petitioner, the respondent is its consumer and is 

carrying on industrial work of electroplating. The respondent was 

supplied   an   electricity   connection   for   commercial   use   at  the 

concerned premises. According to the petitioner, the industrial 

activity carried out by the respondent is of a continuous nature. An 

electricity meter bearing No. Q971100 was installed on 11 March 

2008 for commercial electricity supply to the premises. On 9 

2

wp2195-2019 with wp2176-2019-J.doc

September 2009, the Vigilance Team of the petitioner inspected 

the respondent's factory. During the inspection, the team noticed 

certain irregularities in the said meter. It was found that the meter 

terminal block seals were missing. The two pink acrylic seals on 

the body of the meter appeared to have been tampered with. 

Scratch marks were also noticed on the reading counter. It was 

further observed that the electricity consumption shown by the 

meter   was   not   matching   with   the   connected   electrical   load 

installed at the premises. After completing the inspection, the 

Vigilance Team prepared an inspection report and also drew a 

panchanama   in   the   presence   of   Abu   Barkat   Izamul   Haq   and 

Kamaluddin Ansari, who were working at the respondent's factory. 

During the inspection, in the presence of the authorised officer of 

the   petitioner,   the   Vigilance   Team   recorded   the   connected 

electrical load available at the premises. It consisted of eighteen 

tube lights of 40 watts each, six polishing machines of 1375 watts 

each, one AIV blower of 750 watts, two exhaust fans of 60 watts 

each, one pedestal fan of 180 watts, one barrel machine of 1375 

watts, five ceiling fans of 40 watts each, two rectifiers of 1500 

watts each, three rectifiers of 1000 watts each, one polish drum of 

750 watts, one power press machine of 1500 watts and another 

power press machine of 850 watts. In view of the discrepancies 

and irregularities noticed during the inspection, the officers of the 

Vigilance  Squad  sealed  the  said  meter and  took  it  into their 

custody. This was done after preparing  a panchanama in the 

presence of the panch witnesses and the two workers of the 

respondent.

3

wp2195-2019 with wp2176-2019-J.doc

4.Thereafter, by letter dated 9 September 2009 bearing No. 

VIG(N)/196/T09/20,   the   respondent   was   served   with   a 

provisional assessment bill of Rs.12,36,670/-. According to the 

petitioner, this amount represented the provisional civil liability 

assessed by the Assessing Officer on account of alleged tampering 

with the electricity meter. The assessment was made on the basis 

of an alleged loss of 66,847 KWH units of electricity. Thereafter, 

the Review Committee of the petitioner undertaking examined the 

facts   and   circumstances   of   the   case   and   passed   the   final 

assessment   order.   The   respondent   challenged   the   assessment 

before   the   Appellate   Authority.   By   a   common   order   dated   3 

October 2017, the Appellate Authority decided Appeal Nos. 9 and 

10 of 2015. It is this order which is under challenge in the present 

writ petitions.

5.Mr.   Toor,   learned   Advocate   appearing   for   the   petitioner, 

submitted that the Appellate Authority committed an error in 

setting aside the final assessment only because no laboratory test 

of the meter was carried out. According to him, the Appellate 

Authority failed to appreciate that the terminal block seal of the 

meter was missing, both pink acrylic seals on the meter body were 

found   tampered,   scratch   marks   were   noticed   on   the   reading 

counter, and the electricity consumption shown by the meter did 

not match the connected load. These circumstances, according to 

the petitioner, were sufficient to show that the meter had been 

tampered with and, therefore, no laboratory testing was required. 

He further submitted that neither the Electricity Supply Code, 

2005 nor Section 8 thereof requires a tampered meter to be tested 

4

wp2195-2019 with wp2176-2019-J.doc

in an NABL accredited laboratory or requires installation of a check 

meter at the consumer's premises.

6.Learned counsel further submitted that the respondent had 

voluntarily paid an ad hoc amount of Rs.3 lakh towards the 

assessed liability and had also shown willingness to settle the 

matter, as reflected from the letter dated 13 September 2009. 

According to him, this payment was made by the respondent to 

avoid   criminal   prosecution   and   not   because   of   any   force   or 

pressure   from   the   petitioner.   He  further  submitted   that   while 

calculating the assessment, the Assessing Officer had not taken the 

actual electricity usage. Though the respondent was carrying on an 

electroplating business, which normally requires electricity round 

the clock, the Assessing Officer calculated the assessment by taking 

the working hours at only 14 hours per day after considering 

factors such as diversity, workload and business requirements. 

According to him, this was much less than the actual usage.

7.It   was   further   submitted   that   during   inspection,   the 

connected   load   was   found   to   be   20.595   KW   as   against   the 

sanctioned load of 18.70 KW. According to the petitioner, this 

amounted to unauthorized use of electricity within the meaning of 

Section 126 of the Electricity Act, 2003. It was therefore submitted 

that the final assessment order passed by the Assessing Officer was 

legal, proper and did not require any interference.

8.On   the   other   hand,   Mr.   Sharma   and   Mr.   Jain,   learned 

Advocates appearing for the respective respondents, submitted 

that the petitioner's officers inspected the respondent's premises on 

5

wp2195-2019 with wp2176-2019-J.doc

9 September 2009 and thereafter issued a provisional assessment 

of Rs.12,36,670/- for a period of 601 days from 18 January 2008 

to 9 September 2009 alleging theft of electricity by tampering with 

the meter. They submitted that the respondent was carrying on 

electroplating work in Room No.14, where power press machines, 

polish drums and other plating machines were installed. According 

to them, the factory worked only from 10.00 a.m. to 7.30 p.m. 

every day because water required for the electroplating process 

was supplied by the Municipal Corporation only between 7.50 

p.m. and 9.00 p.m. As the process could not continue without 

water, the work was stopped by 7.30 p.m. and the factory actually 

functioned only for about 8.30 hours a day.

9.Learned counsel for the respondents further submitted that 

on 9 September 2009, around noon, about 32 representatives of 

the petitioner entered the respondent's premises for inspection. 

During   the   inspection,   an   inspection   report   was   prepared. 

According to the respondents, there was no evidence or proof to 

show   that   the   meter   had   recorded   reverse   reading   or   that 

electricity had been stolen. For this reason, the respondent refused 

to sign the format prepared by the petitioner alleging theft of 

electricity. However, it is alleged that on 14 September 2009, the 

petitioner   obtained   the   signature   of   one   of   the   respondent's 

relatives on that document. It was further submitted that the 

printed   format   itself   mentioned   that   a   police   case   could   be 

registered under Section 135 and that the respondent was ready to 

deposit the amount. According to the respondents, the petitioner 

had already called the police on 9 September 2009 itself and a 

6

wp2195-2019 with wp2176-2019-J.doc

complaint was registered at the police station at about 3.50 p.m.

10.It was further submitted that the petitioner threatened to 

disconnect   the   electricity   supply   and,   under   such   pressure, 

recovered a total amount of Rs.3,38,700/- from the respondent. 

According   to   the   respondents,   on   every   letter   issued   by  the 

petitioner they had clearly written the words "not agreed". After 

the incident, the respondent sought information under the Right to 

Information   Act   regarding   Meter   No.   Q971100.   From   the 

information   supplied,   the   respondent   came   to   know   that   the 

disputed meter had never been sent to the Testing Department 

after it was removed during the inspection in September 2009. It 

was also revealed that the meter had been manufactured in the 

year 1996, had earlier been installed at the premises of another 

consumer bearing Consumer No.329513033, was removed from 

that consumer on 6 February 2006, and was thereafter installed at 

the respondent's premises on 11 March 2008.

11.Learned counsel further pointed out that in the reply filed by 

the petitioner before the Appellate Authority, it was stated that the 

"consumer is suspected to have tampered meter". According to the 

respondents, this itself shows that even the petitioner was not 

certain that the respondent had actually tampered with the meter.

12.It was also submitted that even before the inspection, by a 

letter dated 17 August 2009, the respondent had requested the 

petitioner   to   inspect   the   disputed   meter.   According   to  the 

respondents, despite this request, the petitioner thereafter came 

with about 32 representatives and conducted the inspection on 9 

7

wp2195-2019 with wp2176-2019-J.doc

September 2009 in a pre-planned manner with an intention to 

take action against the respondent. It was submitted that the 

petitioner had no proof of reverse reading of the meter and had 

also failed to carry out proper testing of the disputed meter.

13.Lastly,   learned   counsel   submitted   that   the   respondent's 

factory   operated   only   for   about   8.30   hours   every   day.   While 

making the assessment, the actual working hours and use of the 

machines were not properly considered. It was submitted that the 

respondent had never tampered with the electricity meter and that 

the   entire   action   was   taken   only   to   falsely   implicate   the 

respondent. According to them, because the assessment amount 

was forcibly recovered, the respondent had suffered financial loss 

and was therefore entitled to appropriate relief.

REASONS AND ANALYSIS:

14.I have carefully considered the rival submissions and have 

gone through the material placed on record. I have also examined 

the   inspection   report,   panchanama,   provisional   and   final 

assessment orders, the order passed by the Appellate Authority 

and the statutory provisions of the Electricity Act, 2003. The 

principal question is whether the Appellate Authority was justified 

in interfering with the final assessment made by the Assessing 

Officer.

15.The petitioner has relied upon various other circumstances 

mentioned   in   the   inspection   report.   Before   recording   any 

conclusion, this Court is required to examine submissions made by 

both sides. It is true that in the reply filed before the Appellate 

8

wp2195-2019 with wp2176-2019-J.doc

Authority,   the   petitioner   has   stated   that   the   respondent   was 

"suspected" to have tampered with the meter. Normally, use of such 

word may show that the petitioner was not stating with certainty 

that tampering had already been established. At the same time, 

this circumstance cannot conclude the controversy.  The Court is 

required to appreciate the entire record and thereafter arrive at its 

conclusion. In my view, undue importance cannot be attached to 

the   use   of   the   expression   "suspected"   while   overlooking   the 

material collected during the inspection.

16.The   Court   also   cannot   overlook   the   inspection   report 

prepared   by   the   Vigilance   Team   after   the   inspection   of   the 

respondent's premises. The panchanama prepared on the same day 

also records the condition of the meter as noticed by the officers 

present during inspection. According to the inspection report, the 

terminal block seal of the meter was missing. Both pink acrylic 

seals fixed on the body of the meter were found tampered. Scratch 

marks were noticed on the reading counter. It was also recorded 

that the electricity consumption shown by the meter was not 

matching with the connected load available at the premises. These 

facts form part of the documents prepared at the time when the 

inspection  was  carried  out.   Such   contemporaneous   documents 

carry their evidentiary value and cannot be brushed aside unless 

there is material showing that they were incorrectly prepared or 

fabricated.

17.Whether   these   circumstances   are   sufficient   to   establish 

unauthorized use of electricity is another question which has to be 

decided   after   appreciating   the   evidence   available   on   record. 

9

wp2195-2019 with wp2176-2019-J.doc

However, merely because in one part of the reply the petitioner 

used   the   word   "suspected",   the   Court   cannot   ignore   the 

irregularities   recorded   in   the   inspection   report   and   the 

panchanama.  Therefore, I am unable to accept the contention of 

the respondents that the use of the word "suspected" is sufficient to 

invalidate the assessment proceedings.

18.The respondents have next submitted that the inspection was 

not carried out properly and that the exercise was pre-planned to 

implicate them. According to them, nearly thirty-two officers of the 

petitioner entered the premises for carrying out inspection. It is 

also their case that before such inspection, by letter dated 17 

August   2009,   the   respondent   had   requested   the   petitioner   to 

inspect the disputed meter. According to the respondents, instead 

of conducting a inspection on such request, the petitioner came 

with a large team of officers and proceeded with a pre-determined 

view that theft of electricity had been committed. It is further 

submitted that there was no proof showing reverse reading of the 

meter and still allegations of theft were levelled. It is also alleged 

that after the respondent refused to sign the inspection papers, 

signatures of one of his relatives were obtained and criminal 

proceedings were initiated. On the basis of these circumstances, it 

is argued that the inspection was unfair and the action taken by 

the petitioner was not bona fide.

19.Such   submissions   deserve   careful   examination.   Every 

statutory authority is expected to exercise its powers fairly,  and in 

accordance with law. Whenever allegations of arbitrariness,   or 

mala fide action are made, the Court cannot reject them without 

10

wp2195-2019 with wp2176-2019-J.doc

examining the material.

20.After going through the material available on record, I do 

not   find   sufficient   material   to   accept   the   allegation   that   the 

inspection was fabricated or carried out with mala fide intention. 

Serious allegations require satisfactory material. Mere allegations, 

are not sufficient. The burden to establish such allegations lies 

upon the party making them. Merely because a large number of 

officers participated in the inspection or because the respondent 

had earlier requested inspection of the meter, it cannot lead to the 

conclusion that the inspection became illegal. In matters relating 

to   suspected   unauthorized   use   of   electricity   or   tampering   of 

electricity meters, inspections are carried out by vigilance teams 

consisting of several officers. Therefore, the mere presence of 

thirty-two officers at the premises cannot make the inspection 

doubtful.

21.Apart from making these allegations, the respondents have 

also not produced any material to establish that the inspection 

report or the panchanama was fabricated.  No technical material 

has been placed before the Court to show that the defects noticed 

by the Vigilance Team were impossible or incorrectly recorded. 

Mere denial of the contents of an official inspection report cannot 

displace the evidentiary value attached to such contemporaneous 

record. Findings of the Court have to be based upon evidence 

available   on   record.   Therefore,   in   absence   of   any   supporting 

material, I am unable to accept the allegation that the inspection 

was fabricated.

11

wp2195-2019 with wp2176-2019-J.doc

22.The respondents have also argued that the Assessing Officer 

proceeded on an incorrect basis while calculating the working 

hours of the factory. According to them, the electroplating work 

depended   upon   water   supplied   by   the   Municipal   Corporation 

during evening hours and, therefore, the factory functioned for 

about eight and half hours. It is submitted that by assuming longer 

working   hours,   the   Assessing   Officer   has   made   unrealistic 

assessment. 

23.However, on reading of the assessment order, it does not 

appear that the Assessing Officer proceeded on the footing that the 

respondent's factory was functioning for twenty-four hours every 

day. On the contrary, the petitioner has explained that although 

electroplating industries require electricity for longer duration and 

in some cases may even function continuously, the assessment in 

the present case was restricted to only fourteen working hours per 

day after taking into consideration the nature of business and work 

pattern. According to the petitioner, the assessment was made on a 

reduced basis and not on the maximum working hours. Whether 

the working hours ought to have been taken as eight and half 

hours or fourteen hours may  have some bearing upon the amount 

assessed. However, that issue relates to the correctness of the 

computation. It does not answer the principal question whether 

there   was   unauthorized   use   of   electricity.   The   question   of 

unauthorized use and the question of quantification of liability are 

distinct issues.

24.The petitioner has also placed reliance upon the connected 

load found during inspection. According to the inspection report, 

12

wp2195-2019 with wp2176-2019-J.doc

the connected load was found to be 20.595 KW whereas the 

sanctioned   load   available   to   the   respondent   was   18.70   KW. 

According to the petitioner, this circumstance attracts Section 126 

of   the   Electricity   Act.   In   my   view,   this   submission   carries 

substantial force. The legal position on this aspect is now well 

settled. The Supreme Court in 

Southern Electricity Supply Co. of 

Orissa Ltd. v. Sri Seetaram Rice Mill, (2012) 2 SCC 108

 has  held 

that consumption of electricity in excess of the sanctioned or 

contracted load amounts to unauthorized use of electricity. The 

Supreme Court has further observed that such excess load is not 

merely a breach of the contractual conditions but is also likely to 

adversely   affect   the   electricity   distribution   system   and   other 

consumers. Therefore, once excess connected load is established 

during inspection, the Assessing Officer acquires jurisdiction to 

initiate proceedings under Section 126 of the Electricity Act.

25.The Supreme Court has explained the distinction between 

proceedings under Sections 126 and 135 of the Electricity Act. 

Proceedings under Section 126 are civil in nature and are meant 

for assessment arising from unauthorized use of electricity. On the 

other hand, Section 135 relates to the criminal offence of theft of 

electricity where dishonest intention is important. The object and 

consequences under both provisions are different. Therefore, the 

standard  of proof  required in criminal proceedings cannot  be 

applied while examining an assessment made under Section 126. 

If this distinction is ignored, the scheme of the Electricity Act 

would become unworkable.

13

wp2195-2019 with wp2176-2019-J.doc

26.The respondents have argued that unless theft or tampering 

is proved, the assessment  cannot be sustained. In my view, this 

submission   proceeds   on   an   incorrect   understanding   of   the 

statutory provisions. Even if the material available on record may 

not be sufficient to establish criminal liability under Section 135, 

that circumstance cannot invalidate proceedings under Section 

126. The Assessing Officer is not required to establish the criminal 

offence of theft beyond reasonable doubt. What is required is that 

he should arrive at a conclusion that there was unauthorized use 

of  electricity.  Therefore, the respondents cannot  challenge the 

assessment by contending that the available evidence may not be 

sufficient for prosecution. 

27.The respondents have also submitted that the amount of 

Rs.3   lakh   was   recovered   because   the   petitioner   threatened 

disconnection   of   electricity   supply   and   initiation   of  criminal 

prosecution. According to them, such payment was not voluntary 

and cannot be treated as admission. According to the petitioner, 

the respondent expressed willingness to settle the matter and 

voluntarily deposited the amount. Thus, two versions have been 

placed before the Court. The material available on record does not 

establish either version. In some cases, a consumer may deposit an 

amount to avoid interruption of business. In other situations, such 

payment may be made voluntarily with an intention to settle the 

dispute.   Both   possibilities   are   available.   Therefore,   I   am   not 

inclined to treat such payment either as a admission of liability or 

as proof of coercion. In absence of material supporting either 

version, this circumstance cannot determine the legality of the 

14

wp2195-2019 with wp2176-2019-J.doc

assessment.

28.Coming now to the order passed by the Appellate Authority, 

it   appears   that   the   reason   assigned   for   interfering   with   the 

assessment was that the disputed meter had not been subjected to 

laboratory testing. In my considered view, such approach cannot 

be accepted. Neither Section 126 of the Electricity Act nor the 

applicable Electricity Supply Code provides that laboratory testing 

is an essential requirement before an assessment can be made. The 

statute nowhere states that unless the meter is examined in a 

laboratory, the assessment must fail. Once the legislature has not 

imposed such condition, the Appellate Authority could not have 

introduced one.

29.The Assessing Officer is expected to consider the material 

collected   during   inspection.   Such   material   may   include   the 

inspection report, the panchanama, the physical condition of the 

meter, the connected load, the consumption pattern and the other 

surrounding   circumstances   noticed   during   inspection.   After 

considering the effect of all these materials, the Assessing Officer 

has to arrive at conclusion. If it is held that assessment under 

Section 126 must fail only because laboratory testing has not been 

conducted it would amount to reading into the statute a condition 

which the legislature has not provided. Laboratory examination 

may strengthen the evidence, but its absence cannot invalidate the 

assessment where other material is available.

30.The Supreme Court has also explained the position while 

interpreting Section 126 of the Electricity Act. It has held that 

15

wp2195-2019 with wp2176-2019-J.doc

proceedings under Section 126 are intended to determine civil 

liability arising from unauthorized use of electricity. The Assessing 

Officer is required to inspect the premises, collect the material and 

form his opinion. A provisional assessment is then issued. The 

consumer is given an opportunity to file objections and to be 

heard. Thereafter, a final assessment order is passed. Against such 

final order, the statute provides a right of appeal under Section 

127. Thus, the entire procedure from inspection till appeal has 

been provided by the legislature and constitutes a complete code 

governing assessment for unauthorized use of electricity.

31.It appears that the Appellate Authority attached importance 

to  the   absence   of   laboratory   testing   while   not   undertaking  a 

examination of the remaining evidence. In my view, such approach 

is not in consonance with the scheme governing proceedings under 

Section   126   of   the   Electricity   Act   and   therefore   cannot  be 

sustained.

32.In view of the foregoing discussion and for the reasons 

recorded hereinabove, the following order is passed:

(i)  Both the writ petitions are allowed;

(ii)  The common judgment and order dated 3 October 

2017 passed by the Appellate Authority in Appeal Nos. 9 of 

2015 and 10 of 2015 is quashed and set aside;

(iii)  The final assessment order passed by the Assessing 

Officer under Section 126 of the Electricity Act, 2003 is 

restored;

16

wp2195-2019 with wp2176-2019-J.doc

(iv)   Rule is made absolute in the above terms;

(vi)   There shall be no order as to costs.

(vi)  Pending interim applications, if any, stand disposed of.

(AMIT BORKAR, J.)

17