HARIHAR ALLOYS PRIVATE LIMITED Vs. SUPERINTENDING ENGINEER PUDUKOTTAI ELECTRICITY DISTRIBUTION CIRCLE, TANGEDCO (FORMERLY TNEB), PUDUKOTTAI

JUDGEMENT

(1.) This writ petition has been filed by the Petitioner for a writ of Certiorarified Mandamus to call for the records of the Respondent culminating in his impugned proceedings bearing Lr. No. SE/PEDC/PDKT/DEV/AEII/F.HT/D. No. 429/11 dated 03.08.2011, quash the same and direct the Respondent to forthwith provide the Petitioner Additional demand of 190 KVA HT services as sought for by the Petitioner vide his application dated 25.07.2011 and or any additional energy demands that the Petitioner may be eligible for in this service.

(2.) Heard Mr. N.L. Rajah, Learned Counsel for the Petitioner and Mr. S.M.S. Johny Basha, Learned Counsel who takes notice for the Respondent.

(3.) By consent, the writ petition itself is taken up for final disposal.