KUNDLAS LOH UDYOG Vs. HPSEBL

JUDGEMENT

(1.) Since common questions of facts and law are involved in all the above captioned cases and petitioners therein are aggrieved by energy bill issued by respondent No.2 Himachal Pradesh State Electricity Board Limited (hereinafter, 'Board') for the month of October, 2024, without extending benefit of additional subsidy otherwise provided by respondent No.3 Himachal Pradesh Electricity Regulatory Commission (hereinafter, 'Commission') in Tariff Order for Financial Year 2024-25, this court with the consent of parties, clubbed all the cases and now same are being disposed of vide this common order.

(2.) Though, facts in all the petitions are common, as such, same are not required to be specifically referred from one particular petition, but since, certain documents, pursuant to which change in Tariff Order came to be effected, are required to be taken note, this court for the sake of clarity, shall take note of pleadings as well as documents, adduced on record in the lead case i.e. M/s Kundlas Loh Udyog v. Himachal Pradesh State Electricity Board Limited and others (CWP No. 12178 of 2024).

(3.) Primarily, the grouse of the petitioners, as has been highlighted in the petitions at hand and further canvassed by the respective learned senior counsel and learned counsel, appearing for the petitioners, is that the Board could not have withdrawn the benefit of additional subsidy of its own, while issuing energy bills for the month of October, 2024, especially when such benefit stood granted to them by the Commission, while approving Tariff Order for the Financial Year 2024-25 effective from 1/4/2024 till 31/3/2025. Though, the petitioners herein do not deny power of the Commission to amend/modify the Tariff Order, approved by it for a particular Financial Year, but their grouse is that the Tariff Order, once approved, cannot be changed/altered without there being amendment in the Tariff Order, which can only be passed by the Commission, while exercising power under S.62(6) of the Electricity Act, 2003 (hereinafter, 'Act').