(1.) Heard learned counsels for the parties.
(2.) All these writ petitions involve common issues and are taken up for final disposal with consent of the parties. The reliefs sought in these writ petitions revolve around the claim of the petitioners under Clause 13 of the HT Agreement and for quashing the relevant orders of the concerned authorities dated 08.11995, 28.08.1995, 20.07.1996, 30.07.1997 and 27.07.2002 (Annexure-1 in all the writ petitions) rejecting the claim of the petitioners with regard to remission for interruption in supply of electricity even below 30 minutes and for grant of remission against the maximum demand charges.
(3.) Learned counsel for the parties are in agreement that the issues in these writ petitions are no longer res integra having already been decided by a Division Bench in CWJC No. 5614 of 1999 (Jai Mangla Steels Private Limited Vs. Bihar State Electricity Board & others) and analogous cases which have been disposed of with the following observations