INDIAN ALUMINUM CO Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) These writ petitions challenge the validity of the action of the Kerala State Electricity Board in revising tariffs for the supply of electricity to the prejudice of the petitioner and contrary to certain agreements made with them. Arguments were advanced in O. P. No. 2827 of 1970 which was treated as the main writ petition; and Counsel in the other writ petitions associated themselves with the arguments thus advanced. Such supplemental arguments as were advanced by them, did not add materially to the contentions urged in O. P. No. 2827 of 1970. We shall therefore turn to the facts in O. P. 2827 of 1970.

(2.) O.P. No. 2827/1970

(3.) Then came Ext. R3, styled the Second Supplemental Agreement dated 4-4-1963. Clause.2(b) of the said Agreement reads: