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Judgment
Mr. Prashant Kumar, J. - In these writ applications, petitioners have challenged the various notifications issued by Bihar State Electricity Board, fixing the rate of Fuel Surcharge, in view of the judgments of Division Bench of Patna High Court in M/s Pulak Enterprises and analogous cases. The petitioners also challenged the various bills raised by the then B.S.E.B. & J.S.E.B. charging the Fuel Surcharge on the basis of impugned notifications.
The notifications challenged in these writ applications as well as the bills raised on the basis of aforesaid notifications have been upheld by this Court vide judgment dated 08.05.2015 passed in C.W.J.C. No. 2758 of 2000 (R) and analogous cases (M/s. Tata Yodogawa Ltd. v. B.S.E.B. & Others). Thus, issues raised in these writ applications are covered by the above judgment.
Under the said circumstance, these writ applications are disposed of in terms of judgment passed in C.W.J.C. No. 2758 of 2000 (R) and analogous cases. Accordingly, all these writ applications are dismissed.