- (1.) Heard Sri B.C.Rai and Sri Dinesh Rai, learned counsel for the petitioner, Sri Nripendra Mishra, learned counsel appearing for respondents No.1 and 2 and Sri Ranjit Saxena, learned counsel appearing on behalf of respondent No.3.
(2.) By means of this writ petition, the petitioner has challenged the order dated 5.9.2012 for release of electric supply from 33 KV Independent Feeder to respondent no.3 and has further sought a writ of mandamus restraining the Purvaanchal Vidyut Vitran Nigam Ltd. from releasing electricity connection in favour of respondent no.3 with the following prayers: (I)issue a writ, or or direction in the nature of certiorari calling for the records and to quash the order dated 5.9.2012 in so far it direct to release electricity supply from 33 KV independent feeder known as Shree Sidhbali Steels Limited independent Feeder and Bay constructed at the cost of the petitioner and three other consumers ( Annexure No. 13 to the writ petition) in ontradistinction to Clause 3.4 of Supply Code, 2005; (II)issue a writ, order or direction in the nature of writ of mandamus restraining the PVVNL from releasing electricity connection of respondent No.3 from 33KV independent Feeder and Bay constructed at the cost of the petitioner and three other similarly situated consumers; (III)issue such other and further writ, or or directions which this Hon'ble Court may deem fit and proper in the cirsumstances of the case; and; (IV)to award costs throughout to the petitioner Company.
(3.) The petitioner, for establishing an induction furnace and Rolling Mill in the name and style of M/s Parasnath Alloys (Pvt.) Ltd., applied for sanction of 3200 KVA electric connection. For running of arc and induction furnace, the electricity is to be supplied through an independent feeder as per the provisions of clause 3.4 of the Electricity Supply Code, 2005 framed under section 50 of the Electricity Act, 2003.;