- (1.) Heard Shri B.C. Rai, learned counsel for the petitioners, learned Standing Counsel for the State respondents and Shri Chandan Agarwal for respondent nos. 2 and 3.
(2.) Petitioner, who is engaged in the business power loom, have approached this Court challenging the demand notices issued by Executive Engineer, respondent no. 3 for recovery of outstanding arrears.
(3.) Learned counsel for the petitioner contends that the petitioners were covered under Rate Schedule LMV-6, which makes a provision for supply of electricity to power looms on flat rate in accordance with the Government Order dated 14.06.2006 and the order passed by U.P. Electricity Regulation Commission dated 11.07.2006.;