- (1.) The facts of the above two writ applications are identical. As common questions of facts and law arise, both are being disposed of by this common judgment and order.
(2.) Each of these writs challenges a final order of assessment dated 28th March 2008 passed by the Assessing Officers, Group VII. By this assessment order the assessment of unauthorised use of electricity made by the writ petitioners has been assessed Rs.15,60984/ in W.P. No. 678 of 2008 and Rs.7,70,327/- in W.P. No. 969 of 2008.
(3.) By virtue of an interim order passed in an earlier writ challenging disconnection, the electricity supply which was cut off during inspection has been restored without any deposit or condition in W.P. No. 678 of 2008.;