- (1.) This set of writ petitions involve a common question of law, as such, the writ petitions were heard together and are being decided by a common judgment.
(2.) We have heard Sri Mayank Agrawal, learned counsel for the petitioners as well as Sri Nripendra Mishra, Sri Chandan Agrawal and Sri Shivam Yadav learned counsel appearing for the respondents Corporation and perused the record.
(3.) The dispute in all the writ petitions is confined to the applicability of the revised tariff as was finally determined by the U.P. Electricity Regulatory Commission on 19.10.2012 (annexure-2) and published by U.P. Power Corporation on 23.10.2012 (annexure-3) and notified by the Corporation on 25.10.2012 (annexure-4). In the publication order made by the respondent Corporation on 23.10.2012, at the foot of publication notification, it is mentioned that the revised rates would be applicable w.e.f. 1.10.2012. Relevant noting in the said publication is quoted below: "The above Rate and Charges as approved by U.P. Electricity Regulatory Commission shall become applicable with effect from 1st October, 2012 in all four DisComs and KesCo. The approved tariff order and Rate schedule are also available at the website of U.P. Power Corporation Ltd. & U.P. Electricity Regulatory Commission at org respectively.";