PAWAN CASTINGS (MEGHALAYA) PRIVATE LIMITED Vs. MEGHALAYA ENERGY CORPORATION LTD.

JUDGEMENT

(1.) This batch of writ petitions being similar and on the same cause of action are being disposed of by this common judgment and order.

(2.) That all the writ petitioners in these matters are members of the Byrnihat Industries Association (BIA) engaged in the manufacture of goods and are consumers of electricity under the respondents.

(3.) These said industries under the banner of the Byrnihat Industries Association (BIA), entered into a Memorandum of Understanding on 7/10/2020, with the respondent Corporation for levy of special tariff for the industries and upon execution of the said MoU, the respondent No. 2 filed an application before the Meghalaya State Electricity Regulatory Commission (MSERC) for Special Interim Tariff proposal/offer for HT/EHT industrial consumers. This application was registered as MSERC Case No. 10 of 2020, and the MSERC vide order dtd. 19/10/2020, approved the special tariff for an initial period of 3 years as per the MoU between the BIA and the respondents. Agreements thereafter were entered into individually by the writ petitioners herein, with the respondents in terms of the order dtd. 19/10/2020, passed by the MSERC as per the special tariff on 1/11/2020.