AMIR AHMAD Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Mr. Meraj Ahmad Khan, learned advocate appears on behalf of petitioner and Mr. Pranjal Mehrotra, learned advocate, for respondent Nos. 2 to 4 (the supply company). Mr. Raj Mohan Upadhyay, learned advocate, Additional Chief Standing Counsel appears on behalf of State.

(2.) The writ petition was moved on 9/9/2025. Paragraph 1 from order made that day is reproduced below.

(3.) Today, Mr. Mehrotra relies on clauses 4.3 (f) (i) and (viii) in chapter 4 of U.P. Electricity Supply Code, 2005, reproduced below.