RAJ LAKSHMI REFRACTORIES Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) 1.In all the cases, as common point of law involved, they were heard together and are being disposed of by this common judgment.

(2.) The petitioners while challenged their respective supplementary energy bills relating to minimum guarantee charges for the period July, (sic) to July, 96, have raised the following issues for determination : (a) whether minimum and maximum guarantee charges (commonly known as M.M.G. charges) can be asked to be paid from retrospective date, mended tariff having come into effect from 14th August, 96; (b) whether such M.M.G. charges shall leviable on monthly basis or annual basis; and (c) whether the Bihar State Electricity Board (for short 'Board') can ask the interest for delayed payment.

(3.) Before determination of aforesaid issues, it is pertinent to men -on that all the petitioners are L.T. consumers as distinct from H.T. consumers. Earlier some of the similar issues fell for consideration before this Court and then before the Supreme Court, wherein decisions have already been given.