(1.) All these appeals are against the order of a learned Single Judge whereby directions were issued for restoration of electric supply without any conditions as to depositing any sum on account of the demand made by the appellant.
(2.) As identical question arises for consideration, the appeals were heard analogously and are being disposed of by this common Judgment.
(3.) Mr. Anindya Mitra, learned senior counsel on behalf of the appellant submitted that in cases involving theft/pilferage of electricity there is need for a consistency of approach and uniformity in the exercise of judicial discretion respecting similar causes and desirability to eliminate occasions for grievances of discriminatory treatment requires that all similar matters should receive similar treatment except where factual differences require a different treatment so that there is assurance of consistency, uniformity, predictability and certainty of judicial approach.