Sudhir Agarwal, J. - (1.) Heard Sri Vivek Prakash Mishra, learned counsel for petitioner, learned Standing Counsel for respondents and perused the record.
(2.) This writ petition has been filed under Article 226 of Constitution of India by M/s Three Star Paper Mills Pvt. Ltd. (a company having its registered office at Gautam Buddha Nagar, U.P.) registered under Companies Act, 1956 (hereinafter referred to as "Act, 1956"), being aggrieved by orders dated 29.04.2014 passed by Consumer Redressal Forum, Meerut and 21.05.2015 passed by Ombudsman (Electricity), U.P., Lucknow. It has further sought a writ of mandamus commanding respondents to pay 10% rebate of electricity bills in the light of law laid down in M/s Pawan Alloys and Casting Pvt. Ltd., Meerut etc. Vs. U.P. State Electricity Board and others, 1997 7 SCC 251.
(3.) Facts in brief giving rise to present writ petition, are as under.;