- (1.) This writ petition has been filed under Article 32 of the Constitution of India.
(2.) Heard Shri Shanti Bhushan, learned Senior Counsel for the writ petitioner, Shri Pradeep Mishra, learned counsel for U.P. Power Corpn. Ltd. and Shri Shail Kumar Dwivedi for the State of Uttar Pradesh.
(3.) It appears that the petitioner had been granted the development rebate of 33.33% by the U.P. State Electricity Board and it is alleged that this was in view of the policy of the State Government to encourage industrialisation of the hill areas.;