K G MILLS Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) he petitioner has come up with the present writ petition challenging the proceeding of the third respondent dated 10.05.2010 and consequently forbear respondents 1 and 3 from demanding or collecting penalty charges for the alleged excess demand and energy consumption over and above the quota during the peak hours without granting an opportunity of hearing to the petitioner.

(2.) 1. The case of the petitioner is that it is a spinning mill within the area jurisdiction of the third respondent. Violating the order made in M.P. No. 42 of 2008 dated 28.11.2008, the third respondent issued a demand for payment of penal charges for exceeding the evening peak hour quota. The petitioner filed a writ petition before this Court in W.P. No. 1250 of 2010, challenging the said demand. By its order, this Court had set aside the said notice and remitted the matter to the third respondent with liberty to the third respondent to pass orders afresh after giving due notice to the petitioner and after hearing the petitioner.

(3.) The learned Counsel appearing for the petitioner mainly contended that,