- (1.) These are batch of appeals against the judgment of Delhi High court dated 1/03/1990 whereby the High court by a common judgment disposed of a bunch of writ petitions, inter alia, filed by Gulab Rai against the Municipal Corporation of Delhi and others.
(2.) The challenge in the writ petitions was to the Resolution of the Municipal Corporation of Delhi (hereinafter referred to as M. C. D. ) whereby it approved the proposal of the Delhi Electricity Supply Committee (in short D. E. S. C. ) to enhance minimum consumption guarantee charges from Rs. 40. 00 per KVA to Rs. 340. 00 per KVA in respect of arc/induction furnaces.
(3.) The petitioners in the writ petitions had set up/installed arc/induction furnaces for the manufacture of castings and have their factories in Delhi.;