ARPEE ELECTRICAL PVT LTD Vs. CHIEF GENERAL MANAGER

JUDGEMENT

(1.) The Petitioner is represented by its Managing Director who has appeared in person and is aged more than 80 years.

(2.) The above Writ Petition is filed seeking the following reliefs:

(3.) It is the case of the Petitioner that, it is a Small Scale Industrial Unit in plot bearing No.A-56, Peenya, Bengaluru, started in the year 1978-79. That he made an application to the erstwhile Karnataka Electricity Board (KEB) presently Bangalore Electricity Supply Company Limited (BESCOM) (hereinafter referred to as the 'Respondent') on 28/5/1987 for 200 KVA of electricity to establish a new industrial unit. Pursuant to which, as demanded by the Respondent, he paid deposit of a total sum of Rs.1,78,292.00. Thereafter, on 25/5/1991, he addressed a letter to the competent authority to permit installation of 2 diesel generator sets of 100KVA each to start production since no power connection has been given by the Respondent. That in the year 1992-93, he addressed various letters to the Respondent to refund the amount deposited with interest.