- (1.) W.P.(C). No. 1091 of 2006 Since the issues raised in both the writ petitions are common, they are being heard and decided by this common order.
(2.) The instant writ petition has been preferred for a direction upon the respondent to grant interest on the security deposit from the initial date of deposit till the date in terms of order and Judgment of this court passed in another case and also in terms of the circular dated 11.8.1996 by which the Tariff Order dated 23.6.1993 was amended. The petitioner has also sought for direction for the payment of interest on security deposit of the petitioner by the Board at the rate of 6% per annum in terms of Section 47(4) of the Electricity Act, 2003.
(3.) The issues involve in the present writ application relates to the payment of interest on security deposit for a period prior to 10.6.2003 i.e. before coming into force of the Act of 2003 and the payment on security deposit post 10.6.2003. W.P.(C). No. 5393 of 2006;