JAIN PACKIAMANI Vs. SUPERINTENDING ENGINEER MADURAI ELECTRICITY DISTRIBUTION CIRCLE TAMIL NADU ELECTRICITY BOARD MADURAI

JUDGEMENT

(1.) THE Writ Petition has been filed by the Petitioner seeking to quash the Proceedings of the Respondent dated 15.02.2002 whereby the appeal filed by the Petitioner was rejected.

(2.) THE Petitioner herein is the owner of the property situated in Door No.12-1-6, Kulamangalam Road, Madukkathan, Madurai-17. In the said property, the Petitioner has put up a small Wet Grinding Unit. THE Petitioner has been given service connection for the above said property by the Respondent.

(3.) MR.Karl Marx, the learned counsel for the Petitioner has submitted that the impugned order is liable to be set aside since the same has been passed contrary to the provision contained in Sec.26(6) of Indian Electricity Act, 1910. The inspection has been made behind the back of the Petitioner. The Petitioner has not been given sufficient opportunities before passing the order impugned as directed by this Hon'ble Court. It is the further case of the Petitioner that there is no basis indicated for levying the demand. Therefore, the learned counsel has submitted that under those circumstances, the Writ Petition will have to be allowed.