- (1.) BY The Court.- Heard Shri B.C. Rai, learned counsel for the petitioners in all the writ petitions. Shri Pankaj Kumar Shukla appears for the Pashchimanchal Vidyut Vitran Nigam Ltd. & Anr. (PVVNL), the successor of U.P. State Electricity Board and U.P. Power Corporation Ltd.
(2.) M /s Raman Ispat (P) Ltd., a private limited company registered under the Companies Act, 1956 filed the Writ Petition No.27290 of 2008 with a prayer to restrain the Executive Engineer, Electricity Urban Distribution Division-1, PVVNL, Muzaffar Nagar from disconnecting the power supply of the petitioner company (service connection No.LP-38) on account of the demand of arrears of electricity charges, outstanding against Singh Alloys (P) Ltd. and further to restrain the Executive Engineer-respondent No.2 from encashing cheque No.501910 dated 31.5.2008 amounting to Rs.50,34,016/- drawn on HDFC Bank, Muzaffar Nagar. By the second prayer the petitioner sought information from the Executive Engineer-respondent No.2 to provide details under which by the order dated 26.5.2008 the petitioner company was forced to submit the cheque of Rs.5034016/- against electricity charges due to Singh Alloys Pvt. Ltd. On 5.6.2008 learned Single Judge hearing the matter in vacations, passed an order restraining the respondents from encashing the cheque and further restraining it from disconnecting the electricity connection of the petitioner for non payment of any outstanding arrears of electricity charges against Sai Steel Industries (a unit of Singh Alloys (P) Ltd.) through its Director Mohd. Ahsan son of Mohd. Meharban resident of 29, Jassi Pura, Ghaziabad.
(3.) IN Writ Petition No.16149 of 2009 filed on 23rd March, 2009 Shri Ram Pal Singh (R.P. Singh) son of late Shri Nawab Singh resident of 65-D, New Mandi, District Muzaffarnagar has prayed for directions to quash the order dated 09.3.2009 of the Executive Engineer, Electricity Distribution Division (1), Town Hall, Muzaffarnagar rejecting the representation of Raman Ispat Pvt. Ltd. for depositing the bills payable by M/s Singh Alloys Pvt. Ltd., Meerut Road, Muzaffarnagar for its unit M/s Sai Steels, which was liable to pay the electricity dues of Rs.50.38 lacs. The representation was decided by the Executive Engineer in pursuance to the directions issued by the High Court in Writ Petition No.6006 of 2009. The petitioner has also prayed for restraining the respondents from making recovery proceedings including any coercive measures against the petitioner towards recovery of electricity dues of M/s Sai Steel. The writ petition was directed to be connected with Writ Petition No.27290 of 2008 and was thereafter nominated by Hon'ble the Chief Justice to be heard by this Bench.;