- (1.) ORDER :- All the writ petitions involve similar questions of law as such they are disposed of by a common order. The list of cases is appended herewith and marked as Schedule 'A'.
(2.) For the convenient disposal of these writ petitions the facts of S.B. Civil Writ Petition No. 3357 of 1984, M/s. Alpha Alloy Steels Pvt. Ltd. are taken into consideration.
(3.) The petitioner by this writ petition has prayed that the notice issued for enhanced security by respondent No. 2 vide Ex. 1 may be quashed and Cl. (b) under the Head Security Deposits in Part II of the Conditions known as the General Conditions of Supply and Scale of Miscellaneous Charges Relating to the Supply of Electricity (1964) (hereinafter referred to as the General Conditions of 1964) may be struck down. It has further been prayed that sub-cl. (2) in the Note under the Head Security Deposit in Part II of the General Conditions of 1964 which provides that no interest will be paid by the Board on the security may also be struck down. Lastly, it has been prayed that the Board may be restrained from recovering the enhanced security deposits from the petitioners.;