CHOUDHARY NAGAPPA ENTERPRISES Vs. KARNATAKA ELECTRICITY BOARD

JUDGEMENT

(1.) at the stage of preliminary hearing, the respondents are notified. Accordingly, they have put in appearance through Sri ashok r. Kalyana shetty, Advocate and have filed statement of objections also.

(2.) as this petition can be disposed of on a short ground, Rule is issued and it is heard for final disposal.

(3.) in this petition under article 226 of the constitution, the petitioner has sought for quashing the demand notice dated 7-11-1989 bearing No. Aeee. Bsd. 3: aa 01:saii:7597-602 assistant (Annexure-A) issued by the assistant executive engineer (electrical), k.e.b., e.s.d. 3, Bangalore-1. In the impugned demand notice, the respondents have called upon the petitioner to pay a sum of Rs. 4,03,903-00 being the back-billing charges from June 1987 to October 1989.