- (1.) Since common issues have been raised in these three writ applications, they are taken up together for disposal by this common order.
(2.) Heard the learned counsel for the parties.
(3.) Challenge commonly made in these writ applications is to the orders passed by the General Manager-cum-Chief Engineer, J.S.E.B. against the demand for payment of the A.M.G. Charges refusing to grant them the benefit of exemption under Clause 15.2.11 of the Jharkhand Industrial Policy, 2001. An alternative prayer has been made for correcting the A.M.G. Bills, which have been raised on the basis of K.V.A. recorded in a particular month instead of on the basis of the contract-demand under the provisions of Clause 15.2.17 of the Industrial Policy, 2001.;