- (1.) Heard learned counsel for the parties.
(2.) The appellant is aggrieved against the order passed by learned Single Judge dated 27th September, 2011 whereby the petitioner's writ petition has been dismissed.
(3.) The petitioner is having electric connection since 1996 and he is running an induction furnace as well as a rolling mill by this very single connection. The contract demand of the petitioner's Unit is 1400 KVA at the beginning and now it has been increased to 3800 KVA. The petitioner was billed according to the tariff which has been provided after the tariff schedule issued in the year 2004 under the category of HTSS which according to the writ petitioner-appellant was even disadvantageous to the writ petitioner at the relevant time.;