Ajit Kumar, J. - (1.) Heard learned counsel for petitioners, Sri Ashok Mehta, learned Senior Advocate assisted by Sri Anshul Kumar Singhal for U.P. Power Corporation Ltd. (hereinafter to be referred as 'UPPCL') and Sri Nripendra Mishra, learned counsel for Paschimanchal Vidyut Vitaran Nigam Ltd. (hereinafter to be referred as 'PVVNL').
(2.) Petitioners before this Court are industrial entrepreneurs and are consumers of respondents for supply of electricity to industrial units being run by them. Grievance raised by petitioners is that they are running industrial units and entitled to uninterrupted power supply i.e. 24 x 7 from respondents as per policy of State Government and consequentially issued Government Order dated 21.09.2012. By order impugned, passed by third respondent, though in the form of communication, they are deprived of uninterrupted power supply and resultantly their industrial units are prejudiciously affected as consequentially issued order dated 30.01.2015 has reversed status of 11 KV Makhiali feeder from Industrial feeder to Rural feeder.
(3.) The contention of petitioners is that under Industrial Policy of 2012, those industrial consumers who are having supply from industrial feeder, catering more than 75% industrial load was exempted from power cut but in view of impugned directions issued by third respondent, exemption stands withdrawn and inaction on the part of first respondent on the representation of petitioners, has forced them to file present writ petition.;