PRASHANT KUMAR,J. - (1.) In this writ application, petitioner has challenged the notification issued by Bihar State Electricity Board, fixing the rate of Fuel Surcharge, in view of the judgments of Division Bench of Patna High Court in M/s Pulak Enterprises and analogous cases. The petitioner also challenged the bills raised by the then B.S.E.B. & J.S.E.B. charging the Fuel Surcharge on the basis of impugned notification.
(2.) The notification challenged in this writ application as well as the bill raised on the basis of aforesaid notification has been upheld by this Court vide judgment dated 08.05.2015 passed in C.W.J.C. No. 2758 of 2000 (R) and analogous cases (M/s Tata Yodogawa Ltd. v. B.S.E.B. & Others). Thus, issues raised in this writ application is covered by the above judgment.
(3.) Under the said circumstance, this writ application is disposed of in terms of judgment passed in C.W.J.C. No. 2758 of 2000 (R) and analogous cases. Accordingly, this writ application is dismissed. Later On I.A. No. 3582 of 2015;