H M I INDUSTRIES REPRESENTED BY ITS PROPRIETOR Vs. SUPERINTENDING ENGINEER, CHENNAI DISTRIBUTION CIRCLE (NORTH) TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a Writ of Certiorari, calling for the records relating to the order of the first respondent in his letter No.SE/CEDC/North/AAO/R/A6/HT/A/C No.1728/D 403/02 dated 7.5.2002 and quash the same.

(2.) HEARD Mr.P.M.Bakthavatsalam, learned counsel for the petitioner and Mr.G.Vasudevan, learned counsel for the respondents.

(3.) THE above said plea has been raised in the grounds. No counter has been filed by the respondents till date. The writ petition is disposed of on the short issue that the impugned proceedings suffers on account of violation of principles of natural justice and no opportunity was given to the petitioner for demanding the said amount.