G THIRUPATHY Vs. SECRETARY TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) SINCE the issues involved in the above writ petitions have arisen out of the same facts and circumstances, a common order is passed.

(3.) IT has been further stated that the Government of Tamil Nadu had introduced a Self Finance Scheme to energise the pump sets used for agricultural purposes. According to the said scheme, a consumer had to pay Rs.10,000/-, apart from the current consumption charges. The Government of Tamil Nadu had fixed the target for energising the pump sets for agricultural purposes and for various other categories, for the months of March and April every year.