Oza, J. - (1.) Leave granted.
(2.) These special leave petitions have been filed against the judgment of the Division Bench of the Andhra Pradesh High Court delivered on 25-6-87 wherein the learned Judges set aside the orders passed by learned single Judge of the High Court in Letters Patent Appeal. The petitioners had filed writ petitions before the High Court which were heard by a learned Single Judge and who by his orders quashed the notification issued by I the respondent Board dated 21-7-81 unilaterally altering the conditions of supply. The learned single Judge held that the Board had no authority unilaterally to alter the conditions of supply of electricity but on appeal the learned Judges of the Division Bench get aside the judgment passed by the single Judge And held that the Board respondent had the statutory authority under Section 49 of the Electricity Supply Act, 1948 ('Act' for short) to lay down the conditions of supply and if any doubt exists Section 18 clause (c) of the Act confers powers on the Board. It is against this judgment of the Division Bench in all these petitions which were disposed of by a common judgment that these special leave petitions have been filed and therefore these matters are before us.
(3.) On 21-7-81 the respondent A. P. State Electricity Board issued a notification exercising powers under Section 49 of the Act. By this notification the Board unilaterally altered the conditions of supply for the high tension consumers of electricity. Admittedly these consumers are the industries which consume high tension power. This notification stated that the industries will be supplied the power for the contracted demands between 1501 KVA to 5000 KVA, at 33 KV whereas industries whose contracted demand is above 5000 KVA shall avail supply at 132 KV or 220 KV. To comply with this requirement high tension consumers i.e. the present appellants before this Court will either have to replace the existing transformers and high tension control grears or to instal transformers with control gears to step down supply from the now proposed voltage to the existing voltage and these modifications have to be made by the industries concerned within a period of 6 months from the date of this notification. It was further provided that After the lapse of six months if the consumers i. e. appellants have not made arrangements for receiving the supply at the proposed voltage and continue to receive supply at the voltage at which they were receiving on the date of the notification they will have to pay Additional surcharge ranging between 2.5% to 13% on their power bills.;