K.G Balakrishnan, J.— Leave granted.
2. Heard the learned counsel for the appellant and the learned counsel for the Maharashtra State Electricity Board (in short “MSEB”). By the impugned judgment, the writ petition filed by the appellant Company was rejected by the High Court. The appellant Company, M/s Amit Products (India) Ltd., is a Company incorporated in India and registered under the provisions of the Companies Act, 1956. The appellant Company obtained a provisional registration certificate as a small-scale industry from the Director of Companies of the Government of Maharashtra. The Director of the appellant Company Shri Shridhar Natekar filed an application for getting electricity connection. This was rejected by the respondent MSEB. MSEB insisted on clearance of all arrears of electricity charges payable by M/s Amar Amit Jalna Alloys Pvt. Limited which according to MSEB was the previous consumer. The appellant Company contended that they are not liable to pay the electricity charges payable by M/s Amar Amit Jalna Alloys Pvt. Ltd. and the appellant Company herein is a distinct and separate company which had nothing to do with M/s Amar Amit Jalna Alloys Pvt. Ltd.
3. It may be noted that previously the appellant Company filed a writ petition, namely, WP No. 2090 of 2002. In the writ petition, the appellant Company requested for power supply to its factory contending that it is a separate company situated at a separate portion of the property comprised in the same survey number and the insistence of MSEB to pay the arrears of electricity charges to be payable by M/s Amar Amit Jalna Alloys Pvt. Ltd. and the refusal to give supply was arbitrary and violative of Articles 14 and 19(1)(g) of the Constitution. The matter was elaborately considered by the High Court of Bombay and by the judgment dated 18-12-2003, it was held that the appellant Company was seeking connection in respect of the same premises, by the same consumer, under the guise of a separate corporate body and it was found that the appellant Company was the very same corporate entity which committed default in paying the electricity charges. It was held that the appellant Company was not an independent entity having no concern with the previous defaulter.
4. The present appellant Company now contends that the previous judgment was passed at a time when the Directors of the appellant Company were Amit Dembada, Anita Dembada and Thakur Das Tejnani and it is now pointed out that the present Directors are Abhay Abad, Shridhar Natekar and Thakur Das Tejnani and the learned counsel for the appellant Company further contended that the shareholders of the appellant Company have also been changed and the details of the present shareholders are mentioned to be seven in number and they are not belonging to the family of Dembada. It is submitted that the previous defaulter M/s Amar Amit Jalna Alloys Pvt. Ltd. was a family concern of Dembada and they have nothing to do with the present appellant Company and the whole corporate entity has changed and the respondent MSEB is bound to give connection without insisting for the payment of electricity charges to be payable by M/s Amar Amit Jalna Alloys Pvt. Ltd.
5. The appellant Company also contended that it is in possession of only 40 ares of land out of the total property comprising Gut No. 953; its total area bearing 2 hectares 82 ares. The appellant Company has also pointed out that M/s Amar Amit Jalna Alloys Pvt. Ltd. was having its factory on the north-eastern corner of the property whereas the appellant Company is on the north-western corner of the property.
6. The learned counsel for the first respondent contended that the very same company had applied for connection and the writ petition filed by the appellant Company previously was dismissed and the same was challenged before this Court and this Court dismissed the SLP and there was further review and curative petition and all of them were dismissed by this Court, and therefore, the appellant Company was not justified in filing a fresh appeal.
7. We have carefully considered the rival contentions of both the parties. We are unable to accept the contention of the appellant Company that by changing the members of the Board of Directors of the Company or by changing the shareholding pattern, the appellant Company had undergone any change. The very same company wanted the electricity connection without making any payment towards the electricity charges payable by the previous consumer and the matter was dealt with in detail by the High Court and it was held that the appellant Company is none other than the sister concern of M/s Amar Amit Jalna Alloys Pvt. Ltd. and was representing the same consumer who had committed the default and it was held that condition 23(b) of the conditions of miscellaneous charges for supply of electricity energy would apply to the appellant Company. We do not think that by change of Directors or by change of pattern of shareholding, the appellant Company is really a different entity than M/s Amit Products (India) Ltd. who filed the previous Writ Petition No. 2090 of 2002. The reasons given in the previous judgment which were confirmed by this Court would apply with all force against the present appellant Company and the High Court has rightly dismissed the writ petition filed by the appellant Company.
8. We find no reason to interfere with the impugned judgment and the appeal is dismissed.