ABDUL SALEEM Vs. ASSISTANT ENGINEER

JUDGEMENT

(1.) EXT .P1 bill issued by the 1st respondent and P4 order passed by the 2nd respondent in appeal, followed by Ext.P5 disconnection notice, are under challenge in this writ petition.

(2.) THE petitioner is running a timber mill with power supply having Consumer No. 10122 under LT IV tariff. There was a surprise inspection by the 'APTS' wing of the Board on 24.09.2011, pursuant to which, some incriminating circumstances came to light, leading to the issuance of Ext.P1 bill dated 20.10.2011, demanding a sum of Rs.2,92,000.00 (Rupees two lakhs ninety two thousand). Being aggrieved of the said order, the petitioner preferred an appeal before the 2nd respondent. After considering the case projected by the petitioner/appellant, interference was declined and the appeal was dismissed as per Ext.P4 order, which in turn forms the subject matter of challenge in this writ petition.

(3.) WHEN the matter came up for consideration before this Court on 28.05.2012, the petitioner was directed to satisfy a sum of Rs.70,000.00(Rupees seventy thousand), which is stated as complied with.