SYED ALI Vs. ASSISTANT EXECUTIVE ENGINEER, DISTRIBUTION

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned order dated 17.10.2020 passed by the respondent calling upon the petitioner to pay Rs.12,65,275/- and Rs.11,99,172/- as compensation charges payable by him for re-connection of two electricity service connections maintained by him.

(2.) It is the case of the petitioner that the impugned order has been passed by the respondent without adhering to the principles of natural justice. According to him, no notice was received by him prior to passing of the impugned order. It is also his case that he has been operating his water plant by following the Rules and Regulations laid down by the Central and State Governments.

(3.) It is also his case that he has not committed any theft of electricity and the case lodged against him in Crime No.412 of 2020 on 08.10.2020 on the file of the Tiruchendur Police Station under Section 135(1) of the Electricity Act, 2003, is a false one. In such circumstances, this writ petition has been filed.