SUDHIR AGARWAL, J. - (1.) HEARD Sri U.N. Sharma, Senior Advocate assisted by Sri May auk Agrawal and Sri Krishna Agrawal, Advocates for the petitioners, Sri H.P. Dube, Advocate for respondents No. 1 to 3 and learned Standing Counsel for respondent No. 4.
(2.) SINCE the counter and rejoinder affidavits have already been exchanged, as requested by learned Counsel for the parties, this writ petition has been heard and is being decided finally at the admission stage under the Rides of the Court. The petitioners, M/s Maa Vind Vasini Industries and another have filed this writ petition under Article 226 of the Constitution of India, aggrieved by the demand notice issued for the month of May, 2007 and also the letters dated 24.02.2007 and 05.05.2007 issued by the Chief Engineer (Commercial) U.P. Power Corporation Ltd., Lucknow and the Executive Engineer, Electricity Distribution Division -II. Purvanchal Vidyut Vitran Nigarh Ltd. Mohaddipur, Gorakhpur respectively and have sought a writ of certiorari for quashing the same. They have also sought a writ of mandamus commanding respondents to extend benefit of Government Order dated 14.06.2006 to the petitioners and not to disconnect electricity supply of the petitioners pursuant to the impugned demand notice.
(3.) THE facts in brief, giving rise to the present dispute are that the petitioner is an industry, having installed a number of power looms, situated in urban area i.e. Industrial Area, Gorakhpur. For running its industrial unit, it applied for electric connection with the contracted load of 102 Horse Power (in short 'HP'). The electric connection was released on 03.08*;