S BASKAR Vs. ASSISTANT EXECUTIVE ENGINEER

JUDGEMENT

(1.) This writ petition has been filed praying for a certiorarified mandamus to call for and quash the proceedings of the respondent, dated 26.08.2010, along with the worksheet enclosed therewith and to consequently direct the respondent to restore electricity supply, in S.C.No.203/V, to the petitioner's petty shop located on the Main Road, Erandam Pulikadu Post, Pattukottai Taluk, Thanjavur District and to refund the amount of Rs.4,000/- collected from the petitioner, as compounding charges.

(2.) Mr.M.Suresh Kumar takes notice on behalf of the respondent.

(3.) Mr.A.Thirumurthy, learned counsel appearing on behalf of the petitioner had submitted that the respondent is running a petty shop and it is not possible for him to consume the amount of electricity, as assessed by the respondent in the impugned order. Therefore, the impugned order is arbitrary, illegal and void.