R NATARAJAN Vs. ASSISTANT ENGINEER TAMIL NADU ELECTRICITY BOARD COIMBATORE ELECTRICITY DISTRIBUTION COIMBATORE

JUDGEMENT

(1.) HEARD Mr.V. Ilangovan learned counsel for the petitioner and Mr.G.Vasudeval learned counsel appearing for the respondent / Tamil Nadu Electricity Board. The demand notice issued by the respondent herein in K. No. Vu. Po./Va.Vaa./Mi.E.A.423/361 dated 11.02.2008 has been challenged by the petitioner, seeking to quash the same.

(2.) THE learned counsel for the petitioner, while making his submissions on the basis of the pleadings stated that the petitioner is running a small industry manufacturing of PVC pipes. Petitioner has obtained electricity service connection (Industrial) in S.C. No: 423 for 6 H.P. Motor. THEreafter, additional load for 17 H.P. Motor was obtained in the year 2006. Since the load was heavy a new meter was fixed on 08.11.2006 and reading was taken periodically from December 2006 onwards and there was no arrears of payment of electricity bills.

(3.) I have heard the learned counsel on either side and perused the material documents annexed in the typed set of papers.