Kasliwal, J. - (1.) In all the above three writ petitions learned single Judge by his order April 11, 1979, has made a reference to a larger Bench under Rule 59 of the Rajasthan High Court Rules for an authoritative decision, Learned single Judge formulated the following point: "Whether the consumption of the electricity energy by the petitioner electricity company in its power house and other allied premises and process of equipments for the purpose of generating conversion and/or manufacturing process of electricity for being supplied to the consumers in the city of Ajmer would bring the petitioner within the definition of 'consumer' as contemplated by Sub-section (3) of Section 2 of the Rajasthan Electricity (Duty) Act, 1962."
(2.) Learned single Judge further observed as it is the principal point on which all these three cases can be broadly decided, all the three writ petitions as a whole are referred to the larger Bench to avoid delay and complicacy of arguments again before this Bench.
(3.) In view of the above observations made by the learned single Judge, we have heard the parties at length on all the questions raised in the writ petitions and are disposing of all the above writ petitions as a whole.;