NIVITHA ENTERPRISES Vs. APCPDCL

JUDGEMENT

(1.) As the issues involved in both these writ petitions are inter-related, both the petitions are heard together and are being disposed of by this common order. The writ petition in W.P. No. 2561 of 2013 is filed with the prayer, which reads as under:

(2.) The writ petition in W.P. No. 3230 of 2013 is filed with the prayer, which reads as under:

(3.) For the purpose of disposal, I refer to the facts as arise in W.P. No. 3230 of 2013.