- (1.) Heard Shri B.C. Rai, learned counsel for the petitioners, learned Standing Counsel for the State respondents and Shri Ajay Kumar, learned counsel for respondent nos. 3 and 4.
(2.) Petitioners, engaged in the business of power loom, have approached this Court challenging the demand notices dated 27.08.2016 and 12.09.2016 issued by Executive Engineer, respondent no. 4 for recovery of outstanding arrears.
(3.) Learned counsel for the petitioners 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.;