- (1.) All the writ petitioners are aggrieved by the same impugned notification dated 17-5-1995 passed by the State of Rajasthan by which notification the price/charges for water supply in bulk for industrial purposes has been raised from Rupees 10/- per 1000 CFT to Rs. 20/- per 1000 CFT.
(2.) On the basis of the said notification, the petitioners were given the bill of water charges vide Annexures 17 and 18 and prayer has been made to quash the submission of bill. Copy of the impugned notification is attached as Annexure-19.
(3.) All the petitioners are the registered companies engaged in the manufacture of certain products in the State of Rajasthan. The facts and law of challenge involved are similar and identical. For reference the facts are being taken from S.B. Civil Writ Petition No. 81/96 J. K. Synthetics v. State of Rajasthan.;