- (1.) THIS batch of writ petitions raises the common issue, questioning the res-pondents' right to recover the short charged amount of the Load Factor Rebate from the petitioners. All the writ petitions were heard together with the consent of the parties and are now being disposed of by this common judgment.
(2.) RELIEFS prayed for in the said writ petitions, in summary, are for the following direction/order :- (i) for setting aside the supplementary bill (s) raised towards the realizable amount of Load Factor Rebate as per the order of the Chief Engineer (Commerce and Revenue), jharkhand State Electricity Board in the light of the revised guidelines of the jharkhand State Electricity Regulatory commission, Ranchi (for short JSERC); (ii) to refund the realized amount and issue current bill (s) on the basis of the Load factor Rebate calculated by the Jharkhand state Electricity Board (for short JSEB) for more than two years before issuance of the letter dated 15th September, 2006 by the chief Engineer (Commerce and Revenue), JSEB; (iii) to declare that the supplementary bill (s) cannot be raised for a period beyond two years in view of Section 56 (2) of the Electricity Act, 2003; (iv) to refund the amount, which was realized by the JSEB as against the supplementary bill (s) with interest (this prayer is made in the case of M/s. Tata Steel Ltd.-W. P. (C) No. 2777 of 2007 and M/s. Dinanath Hotels Pvt. Ltd.- W. P. (C) No. 1306 of 2007) ; and (v) for quashing Letter No. JSERC/ 01/388 dated 25th August, 2006 issued by the j SERC, whereby the JSERC has clarified table 5. 33 issued under its tariff order for 2003-04.
(3.) THE writ petitioners are HTSS consumers of the Respondent-JSEB. The petitioner (s) units are billed in terms of the tariff determined by the JSERC, which also provides for Load Factor Rebate for such consumer.;