- (1.) By means of present writ petition, petitioner has sought the following relief: "1. to issue a writ order or direction in the nature of mandamus directing the respondents to refund Rs. 4214181 + interest+ 6 months interest on security to the petitioner on account of cancellation of 3200 KVA load on 22.11.2014 which was granted to the petitioner on 18.01.2011 to the petitioner for 3200 KVA on the ground that no objection certificate from the U.P. Pollution Control Board was not allowed."
(2.) The brief facts giving rise to this writ petition are: Initially petitioner applied for load of 2975 KVA but thereafter he made a request for enhancement of load to 3200 KVA. On 18.01.2011 the Managing Director of the Paschimanchal Vidyut Vitran Nigam Ltd. Meerut sanctioned the load of 3200 KVA on condition that "no objection certificate" from the U.P. Pollution Control Board shall be obtained by the petitioner failing which the sanction of the load shall stand automatically cancelled.
(3.) The petitioner applied for "no objection certificate" from the U.P. Pollution Control Board on 22.2.2011 depositing Rs. 15,00/- in the form of bank draft on 16.5.2011. The petitioner thereafter kept on enquiring from the Divisional Engineer Electricity Distribution Division-1 Mahavir Chawok Muzaffarnagar as to when the electricity connection shall be released.;