SRI VINAYAGA ALLOYS (P) LTD REP BY THE MANAGING DIRECTOR Vs. STATE OF TAMIL NADU REP BY SECRETARY TO GOVERNMENT ENERGY DEPARTMENT

JUDGEMENT

(1.) THE petitioner has projected this Writ of Mandamus praying for an issuance of an order by this Court in directing the third respondent/Superintending Engineer, TNEB-Mettur Electricity Distribution Circle, Mettur Dam to furnish the entire period wise particulars of Lr.No.PR. /A/cs.Br./HT/A2/BF.119/2006 dated 12.10.2006. Also, the petitioner has sought a consequential direction to be issued to the third respondent/Superintending Engineer, TNEB-Mettur Electricity Distribution Circle, Mettur Dam not to disconnect the Electricity supply until the particulars are given.

(2.) IT is the case of the petitioner's company that they received the notice dated 12.10.2006 from the third respondent/Superintending Engineer, TNEB-Mettur Electricity Distribution Circle, Mettur Dam, demanding Electricity Taxes of Rs.56,61,698/-. Also, the petitioner has averred that Electricity Tax demand for the same period of demand dated 12.10.2006 is a different amount from the demand raised on earlier occasions.

(3.) THE third respondent issued a demand notice dated 12.10.2006 intimating the petitioner that on failure to pay Electricity Taxes as demanded on or before 20.10.2006 would lead to disconnection of High Tension supply without any further notice.