ANOOP GEORGE Vs. ASSISTANT ENGINEER

JUDGEMENT

(1.) The 1st petitioner is a tenant occupying premises owned by the 2nd petitioner. With respect to the electric connection provided in the premises, penalty under Section 126 of the Electricity Act, 2003 was imposed pursuant to an inspection and detection of unauthorised additional connected load. The 2nd petitioner raised objection against provisional assessment, which was finalised through Ext.P5.

(2.) Learned counsel for the petitioners conceded that the petitioners are not intending to file any statutory appeal against Ext.P5. On the other hand, they are ready and willing to make payment of the amount, in installments. But the respondents are not permitting payment of the amounts in installments. Hence he made an appeal to this court to permit payment of the amount due in easy installments, considering the acute financial condition of the petitioners.

(3.) Heard; counsel appearing for the petitioners and Standing counsel appearing for the respondents. Considering the fact that the only relief sought for is with respect to allowing installment facility, I am of the view that indulgence can be shown in permitting payment of the amounts in reasonable installments.