K. MURUGAN Vs. CENTRAL EMPOWERED COMMITTEE, NEW DELHI

JUDGEMENT

(1.) IN this writ petition, the petitioner challenges the notice issued by the Junior Engineer, Distribution, TNGEDCO, Pudur dated 30.04.2012.

(2.) BY the impugned proceedings, the petitioner was informed that as per the orders of the Supreme Court in the case known as Godawarman Thirumalpad case, if the petitioner fails to get appropriate licence from the Forest Authority, the power connection given to the petitioner would be disconnected without any further instruction. Challenging the same, the petitioner came up with the writ petition.

(3.) IN the counter affidavit it is stated that the petitioner is running a Saw Mill in the name and style of Maheswaran Saw Mill under Tariff IIIB (Industrial Tariff). The service connection was requested only for Saw Mill and in the application column No.8.10, the petitioner demanded 10 H.P. load Saw Mill Motor and 1 H.P. load for Grinding, totally 11 H.P. and 525 Watts for light load. The application of the petitioner was processed and the service connection was given. In the mean while, the third respondent in his letter dated 30.04.2012, instructed the writ petitioner to close his Saw Mill and intimated the same to the competent authority and a copy of the letter has been sent to the Electricity Board requesting to disconnect the service connection of the petitioner's Saw Mill, working against the orders of the Suprme Court dated 30.10.2002. The Chief Engineer Commercial by letter dated 12.04.2012, instructed all Superintending Engineers/Electricity District Circle to issue Notice to the existing Saw Mill consumers for which service connections effected after 29.10.2002 to produce their licence issued by the competent authority within 7 days, failing which the power should be disconnected. Hence, the impugned notice has been issued.