This bunch of writ petitions, under Article 226 of the Constitution of India, challenge demand notices issued by Distribution Companies, through its Executive Engineers, whereby the petitioners are directed to/required ... to deposit additional security for supply of electricity, with the warning that if the payment of security is not made within the stipulated time, appropriate action would be taken in accordance with law. The petitions also challenge the provisions contained in clause (l) of Para 4.20 of the Electricity Supply Code, 2005 (for short, 'Supply Code, 2005') insofar as it provides 'as and when a distribution licensee provides a choice to consumer to opt' being ultra vires the provisions of sub-section (5) of Section 47 of the Electricity Act, 2003 (for short, 'Act, 2003'). It appears that in most of the writ petitions,this Court has granted interim orders in favour of the petitioners. Since the questions raised in the writ petitions are similar, the entire bunch of petitions is being disposed of by this common judgment.