M ANNAKALANJIYAM Vs. EXECUTIVE ENGINEER; ASSISTANT ACCOUNTS OFFICER

JUDGEMENT

(1.) The Petitioner has projected the present Writ of Certiorari to call for the records of the Second Respondent relating to the order in Letter No. AAO/KKN/RB/As.12/A/c. No. 240-08-326/D.No.167/2005 dated 03.03.2005 and quash the same.

(2.) The Petitioner is the owner of the industrial plot bearing No. 48/1/2, Kasi Industrial Estate, VOC Street, Valasaravakkam, Chennai 87. For the period from 01.02.2003 till 13.9.2004, one J.M. Polymers was the tenant of the premises under the Petitioner. As a matter of fact, the Petitioner entered into a Lease Agreement with the tenant, J.M. Polymers, under which they are liable to pay all electricity dues. The said tenant vacated the premises on 30.9.2004.

(3.) The plea of the Petitioner is that to her shock, on 16.02.2005, the First Respondent told her that there was a short collection of Rs.5060/- for the month of July 2003 and called upon her to produce the Meter Card. On the same day, she received one more letter from the First respondent mentioning that a sum of Rs.41,120/- was due in respect of January 2004 and a further sum of Rs.5531/- was due for the month of July 2004. After receipt of letter, she wrote immediately to the First Respondent on 25.02.2005 explaining her difficult circumstance and requested for permission being granted to her to pay the said amount in twenty instalments.