LODHA, J. - (1.) The controversy involved in these writ petitions is identical, therefore, the same were heard together and are being disposed of by this common order.
(2.) The inspection report dated 20.7.09 provisional assessment order dated 31.7.09 issued by the Assistant Engineer (Vigilance), Ajmer Vidhyut Vitaran Nigam Limited ("AVVNL"), Kankroli directing the petitioners to deposit the electricity charges assessed under provisional assessment order without passing final assessment orders in terms of Section 126(3) of the Electricity Act, 2003 (in short "the Act"), are impugned in each of these writ petitions.
(3.) The relevant facts in nutshell are that the electric connections were released by the AWNL to the petitioners industrial establishments. On 20.7.09, a vigilance checking was made by the respondent No. 2 at the premises of the petitioners industrial establishments and the checking reports were prepared. As per the checking reports, the petitioners were found indulged in theft of electricity by tampering with the electric meters.;