P SUBBASETTY Vs. KARNATAKA ELECTRICITY BOARD

JUDGEMENT

(1.) In this petition, the petitioner has questioned the legality of the demand of Rs. 29,175-90by the respondents against the petitioner.

(2.) The petitioner has come up for preliminary hearing after notice to the respondents. Byconsent of the Counsel appearing for the parties,it is taken up for hearing.

(3.) The impugned endorsement reads: