BLOW PLAST INDUSTRIES Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Certiorari, calling for the records relating to the impugned bill dated 28.2.2011 of the second respondent, relating to the levy of audit short fall under clause 15 of Rs.3,13,162/- in respect of service connection No.1659 without providing any opportunity to the petitioner as directed by this Court and quash the same.

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

(3.) THE Writ Petition is allowed as prayed for. No costs. Consequently, connected miscellaneous petition is closed.