Hemant Gupta, J. - (1.) THIS order shall dispose of aforesaid 19 Letters Patent Appeals arising out of common judgment passed by the learned Single Judge of this Court on 27.04.2009, whereby writ petitions filed by the Appellants challenging surcharge on their large supply connections were dismissed.
(2.) THE facts are taken from LPA No. 605 of 2009 arising out of CWP No. 8451 of 2007 even though the facts in all these are identical raising common issues. In LPA No. 605 of 2009, the Appellant has sought amendment of the writ petition so as to take additional legal grounds in support of its challenge to the claim of surcharge. The said application was allowed by this Court on 14.10.2009. The present set of appeals fall in two categories i.e. first set of cases pertaining to industrial units, who have set up induction furnaces with sanctioned load of 2500 kVA or more prior to 25.06.1995 and; the second set being LPA Nos. 298 of 2009, 417 of 2009, 712 of 2009, 925 of 2009 & 708 of 2010 by other industrial consumers of large supply, who have been granted large supply connections in post -June 1995 period. Their grievance is primarily in respect of calculation of surcharge beyond the sanctioned contract demand of more than 2500 kVA.
(3.) FIRSTLY , we take up for decision, the cases pertaining to large supply consumers granted connection at 11 kV prior to June, 1995.;