RAM KUMAR Vs. DISTRICT INSPECTOR OF SCHOOLS HARDWAR

JUDGEMENT

(1.) Petitioner is a public Ltd. Company. It established a factory in District Hamirpur for manufacturing ferro silicon/ ferro alloys. For running its factory it applied for power connection of 5000 KVA and the U.P. State Electricity Board (hereinafter referred to as the Board) sanctioned the same and an agreement was executed by the petitioner with the Board for that purpose.

(2.) Petitioner filed Writ Petition No.16810 of 1990, challenging the electricity bills sent to it by the Board for the months of April and May, 1990. Writ Petitions Nos.201 of 1992, 23594 of 1992 and 612 of 1993 were filed by the petitioner, challenging the electricity bills issued to it by the Board for various other periods. In all the above writ petitions as well as in Writ Petition, No.8028 of 1991 prayer for writ of mandamus commanding the Board to comply with the policy decision of the Government, granting concessions to new industries has also been made. Writ petition No.35691 of 1993 has been filed by the petitioner, challenging the order of disconnection of electricity.

(3.) Government of U.P. decided in April, 1990 to give incentives/concessions for establishment of new industries in various districts of this State. One of the concessions was exemption from payment of minimum consumption guarantee charges for a period of five years for new industries. In pursuance of the above policy, the Government issued an order dated 15-10-1990. As the bills issued by the Board included the minimum consumption charges also, the petitioner has filed these writ petitions, challenging the above action of the Board.