SURANA INDUSTRIES LIMITED Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioners, who are consumers of High Tension Electricity Energy with the respondents board, have come forward with these batch of writ petitions aggrieved by the additional current consumption deposit demanded by the respondents/electricity Board. As the issue involved in all these writ petitions are common besides identical arguments have been advanced by counsel for both sides, these writ petitions are taken up together and are disposed of by this common order.

(2.) For the sake of convenience, the pleadings raised in WP No. 13369 of 2014 shall be considered and it will govern the entire batch of cases.

(3.) Brief averments of the Petitioners:-