GORADIA SPECIAL STEELS LTD. Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Petition under Article 226 of the Constitution of India, the Petitioner before us has challenged the decision of 22nd March 2019, a copy of which is at Exhibit "A" to this Petition. This decision is a communication from the Department of Industry, Energy and Labour, Government of Maharashtra to the Chairman of the Maharashtra State Electricity Distribution Company Limited ("MSEDCL"). It says that the Chairman should act in accordance with the Government's communication of 19th March 2019 and the order of this Court dated 25th January 2019. It says that the earlier letter of 7th February 2019 of the Government should be treated as non-est and cancelled.

(2.) The Petitioner appears to be aggrieved by this because following this, on 3rd May 2019, the MSEDCL came to disconnect its electricity supply. That is a communication dated 24th April 2019.

(3.) Since heavy reliance is placed upon certain previous legal proceedings, to appreciate the argument of Mr Aney, learned Senior Advocate appearing for the Petitioner, it would be advantageous to set out the complete facts.