The Govt.Of ... vs Dr. G. Lakshmi Narasimha Reddy, ...
2022 Latest Caselaw 4437 Tel

    The Hon'ble Sri Justice C.V.Nagarjuna Reddy

Writ Petition Nos.18544, 18749, 20086, 20361, 21097,
 21196, 22276, 22518, 22539, 22713, 22719, 23063,
 23733, 25004, 25265, 25893, 25978, 26450, 27635,
 28761, 31805 of 2010 and 950, 18672 and 21001 of
                        2011

                      Date: 05-11-2011
Common Order:
        This batch of Writ Petitions is filed assailing Order,
dated
05-06-2010, of respondent No.1 whereby it has

determined Fuel Surcharge Adjustment (FSA) for the financial year 2008-2009.

At the hearing, it has come out that a batch of Writ Petitions, filed raising identical issues and questioning the order of respondent No.1, which is impugned in this Writ Petition, was disposed of by a learned single Judge of this Court on 29-07-2011 in Indian Cements Ltd. and another vs. Chairman, APSERC, Hyderabad

and others[1].

A perusal of the judgment in the aforesaid batch of cases shows that the learned Judge set aside the impugned order of respondent No.1 with liberty to the DISCOMs to file applications afresh, claiming FSA, and directing respondent No.1 to consider and deicide the same in accordance with law, if and when such applications were filed.

Having regard to the above judgment, which applies in all fours to these cases, all these Writ Petitions are allowed in terms of the said judgment and to the extent indicated therein.

______________________ (C.V.Nagarjuna Reddy, J) Date: 05.11.2011 ES

[1] 2011 (5) ALT 188