ASHOK LEYLAND LIMITED Vs. SECRETARY, MINISTRY

JUDGEMENT

(1.) The writ petitions are filed challenging the order dtd. 10/2/2017 issued by the Superintending Engineer fixing the liability on the petitioner to pay an extra charge, is under challenge in these writ petitions.

(2.) The petitioner is a Company in respect of extra levy on energy charges. On earlier occasion, the petitioner filed WP No.2961 of 2002 challenging the levy of 25% extra charges on industries having Arc Furnaces based on G.O.Ms.No.95, dtd. 28/11/2001. Clause (e) to the said Government Order states as follows:-

(3.) The petitioner-Company has filed the said writ petition on several grounds in respect of levy of 25% extra charge on industries having Arc Furnaces. However, the said writ petition filed in WP No.2961 of 2002 was dismissed as withdrawn at the request of the writ petitioner on 6/2/2017.