LES ATELIERS DE PONDICHERRY PVT LTD , REPRESENTED BY DIRECTOR ADITYA GOENKA Vs. PONDICHERRY ELECTRICITY DEPARTMENT REPRESENTED BY THE SUPERVISOR

JUDGEMENT

(1.) Heard Mr. R. Sankaranarayanan, learned Counsel for the Petitioner; Mr. D. Sreenivasan, learned Government Pleader (Pondicherry) for the First Respondent and Mr. Jayesh B. Dolia, learned Counsel for the Second Respondent.

(2.) A notice in No.523, dated 15.10.2011, issued by the First Respondent in exercise of the powers vested with the Pondicherry Electricity Department /EHV, under Sections 10 to 19 of the Indian Telegraph Act, 1885 read with Section 42 of the Electricity (Supply) Act, 1948, as amended up-to-date, has been called in question in this Writ Petition, seeking to quash the same and for a consequential direction to the Respondents to adopt the final proposal conveyed by their letter SR-II/PDY/CAO/F-PED/2009 2420, dated 29.9.2009.

(3.) The case of the Petitioner is as follows: