PACIFIC ROOFINGS (P) LIMITED Vs. TAMIL NADU ELECTRICITY BOARD REP BY ITS CHAIRMAN; EXECUTIVE ENGINEER, O AND M NORTH, TAMIL NADU ELECTRICITY BOARD AND ASSISTANT EXECUTIVE ENGINEER, RURAL NORTH, TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner has filed the above writ petition praying to issue a writ of Certiorari to call for the records comprised in proceedings in Lr. No. EE/O&M/N/K/PI/FD/D.739/2000 dated 10.02.2001 and quash the same.

(2.) The brief facts that are necessary for the disposal of the above writ petition is as follows:

(3.) Learned counsel appearing for the petitioner factory submitted that inasmuch as in W.P.No.1657 of 1996, the Division Bench of this Court has quashed the notice issued by the respondent, that the first incident referred to in that notice is no longer in existence. Therefore, that cannot be considered as first incident. But in the present impugned notice, the first incident has also been referred to stating that on 22.8.98 once again violations were detected, earlier violations was theft of electricity on 25.1.96. Therefore, within a period of five years, the petitioner has violated the agreement for the second time and, therefore, he was informed that the petitioner's HT SC NO.119 will be disconnected after the expiry of the 7 days notice.