S.N.SAXENA, J. - (1.) Arguments advanced on behalf of both the parties were heard at the stage of admission.
(2.) Petitioner M/s Pilibhit Ispat (Private) Limited is the consumer of electricity for which it had entered into an agreement with the U. P. State Electricity Board on 30-9-1994 for two years. The load was 3850 KVA for manufacture of Special/ Alloy Steel Casting with induction furnace.
(3.) The petitioners in this petition have prayed for the following reliefs:-(i) issuance of a writ, order or direction in the nature of certiorari quashing the impugned order of Tehsildar/Collector, Pilibhit, dated 23-12-1995 as contained in Annexure 1 to the petition including the recovery proceedings;(ii) issuance of a writ, order or direction in the nature of mandamus commanding the opposite parties not to initiate any recovery proceedings against the petitioners in respect of June 95 electricity bill till disposal of regular Suit No. 175 of 1995 or till further orders of Civil Judge, Pilibhit in the suit proceedings;(iii) issuance of a writ, order or direction in the nature of mandamus commanding the opposite parties No. 3 and 4 to release the petitioner No. 2, Shri A. S. Solanki, who is the Director of petitioner No. 1, immediately from the civil custody/ prison.;