- (1.) Heard learned counsel for the petitioner and Sri Baleshwar Chaturvedi for the respondent.?
(2.) From the records of the present writ petition it is apparent that the petitioner had a contracted load of 31 KV for running of his unit in the name and style of M/s Liladhar Tularam Ice Factory in district Aligarh.
(3.) It is not in dispute that the petitioner had given an undertaking in the shape of an affidavit categorically stating that he shall not exceed the demand of electricity for running of his unit beyond 31 KV and in case such demand is exceeded, the department would be entitled to disconnect the supply of electrical energy to the petitioner installation. A copy of the affidavit so filed by the petitioner dated 07.03.2014 is enclosed as Annexure-1 to the present writ petition.;