- (1.) Heard Shri B.C. Rai, learned counsel for the petitioner, learned Standing Counsel for the State respondents and Shri Anshul Singhal holding brief of Shri Chandan Agarwal for respondent nos. 2 and 3.
(2.) Petitioner, who is engaged in the business power loom, has approached this Court challenging the demand notices dated 10.09.2016, 22.09.2017 and 18.11.2017 issued by Executive Engineer, respondent no. 3 for recovery of outstanding arrears.
(3.) Learned counsel for the petitioner contends that the petitioner was 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.;