TATA YADOGAWA LIMITED Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner Company has a mini steel plant at Gamharia, Adityapur. The primary function of the plant of the petitioner company is melting of scraps for producing ingots, billets and rolls.

(2.) THE petitioner Company claims that its plant at Gamharia, Adityapur works for 24 hours a day except on Sundays and live other holidays in a year. Some times the said plant has to work even on Sundays and holidays.

(3.) THE relevant features relating to its operation have been stated in para -5 of the writ petition. From the avernments made in para -5 of the writ petition it appears that below a certain level of power availability the electric are furnace of the plant cannot be operated. During its period of operation law power energy cannot be used for the electric are furnance. It is therefore claimed that for proper functioning of the electric are furnace, the petitioner requirement of electricity is a constant supply of power at 10,500 K.V.A.