ASHOK FOUNDRY AND METAL WORKS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) IN these writ petitions, the petitioners who are manufacturers in engineering goods, have challenged the Notification No. GSR 38 dated 28th May, 1974, by which new tariffs for the supply of electricity were introduced by respondent No. 2. The challenge of the petitioners is confined to minimum charge in respect of engineering industries.

(2.) THE facts of the case lie within a very narrow compass and may be stated thus.

(3.) MONTHLY minimum charges had also been fixed at 150 Units per KVA per month of the contract demand.