S GIRIDHARAN Vs. ASSISTANT EXECUTIVE ENGINEER OPERATION AND MAINTENANCE CHENNAI ELECTRICITY DISTRIBUTION CIRCLE SOUTH CHENNAI

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner challenging the final assessment order, dated 30/1/2010, passed by the respondent.

(2.) THE main contention of the learned counsel appearing on behalf of the petitioner is that the respondent had passed the final assessment order, without passing a provisional assessment order and without giving an opportunity to the petitioner to raise his objections to such assessment. As such, the respondent had not followed the procedure contemplated, under Section 126 of the Electricity Act, 2003.

(3.) ACCORDINGLY, the writ petition is disposed of, with the above directions. No costs. Consequently, connected M.Ps are closed.