MARAGATHAM RAJAN Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing respondents to permit the petitioner to pay a sum of Rs.12,11,663/- in 10 equal monthly installments.

(2.) MR.G.Vasudevan, learned counsel takes notice on behalf of the respondents electricity board. By consent of both parties, the writ petition is taken up for final disposal.

(3.) IN the impugned notice 15 days' time has been given to the petitioner from the date of receipt of the notice to show cause as to why the penalty amount should not be collected. The authority also given an opportunity to the petitioner to appear before the authority and give their objections. Without doing so, the petitioner has come forward before this court for payment of the penalty charges in installments. The counsel for the petitioner pleaded that the petitioner wants to make the payment in installments.