ABHAY MANOHAR SAPRE,J. - (1.) These appeals are directed against the common final judgment and order dated 04.05.2007 passed by the High Court of Judicature at Bombay, Nagpur Bench, Nagpur in Writ Petition Nos.5858 of 2005, 2821, 2705, 2706/2006, 6219/2005, 721/2006, 3737/2005, 3935/2005, 1386, 1389, 1586 and 2060/2006 whereby the High Court dismissed the writ petitions filed by the appellant herein and partly allowed the writ petitions filed by respondent-Consumer.
(2.) The controversy involved in these appeals is short as it would be clear from the facts mentioned hereinbelow.
(3.) For the sake of convenience, the facts pertaining to C.A. No.3370 of 2007 were taken into account. Respondent No. 2 is running Oil Mill having cotton seeds crushing activity at Akola (Maharashtra). They are consumers of electricity, which is supplied to them by the State Electricity Board - the appellant herein (hereinafter referred to as "the Board");