Rakesh Kumar Jain, J. - (1.) This order shall dispose of three writ petitions bearing CWP No. 22256 of 2012, CWP No. 18588 of 2013 and CWP No. 18513 of 2013 as the issue involved in all is the same. However, for the sake of convenience, the facts are being extracted from CWP No. 22256 of 2012. In short, the 'petitioner -firm' is in the business of manufacturing, trading and sale of hand tools. It has been provided an electric connection bearing Account No. LS -69 by the Punjab State Power Corporation Limited (earlier known as Punjab State Electricity Board) with sanctioned load of 1860.530 KW under Industrial Supply (LS) Category and the electric connection of the petitioner was classified as 'General Industry'. The petitioner applied for extension of load of 482.05 K\W to the Corporation which included electric heater (Billet Heater) of 200 KW for modernizing the unit and saving pollution. This load was sanctioned by the Corporation on February 04, 2009 and the extended load was released on October 26, 2009. The electric connection of the petitioner was checked by the flying squad of the Corporation headed by Senior XEN (Enforcement) on 20.05.2010 and thereafter the Assistant Executive Engineer of the Corporation issued demand notice on 24.05.2010 in which it was stated that as the petitioner had installed a billet heater, the electricity connection of the petitioner comes under the category of 'Power Intensive Unit' (PIU). A sum of Rs. 2.40 lacs towards the Advance Consumption Deposit (ACD) and Rs. 90,786/ - towards Power Factor Surcharge, totaling Rs. 3,30,786/ - was payable by the petitioner.
(2.) After receipt of the demand notice, the petitioner filed reply on 03.6.2010 to the Zonal Level Dispute Committee (for short "ZLDC") stating that the petitioner is ready to deposit 20% of the disputed amount. The petitioner deposited a sum of Rs. 66,158/ - being 20% of the disputed amount but the prayer made by the petitioner was rejected by the ZLDC on 28.11.2011 thereby directing it to pay the amount as assessed.
(3.) Ultimately, in pursuance to the decision given by the ZLDC, the Corporation raised a demand of Rs. 42,316/ - from the petitioner vide its letter dated 18.1.2012 and the said amount was deposited by the petitioner on 08.2.2012. Accordingly, the petitioner has paid the entire amount as calculated by the Corporation on the basis of checking report and dismantled the heating furnace.;