SMITHA GAULECHCHA Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner has approached this Court with the prayer for issuance of a writ in the nature of Certiorari, to quash the imposition of penalty of Rs.1,22,000/- (Rupees one lakh twenty two thousand only) on the petitioner on alleged excess use of electricity by violating quota fixed for use of the electricity during power cut period.

(2.) . The petitioner is woman entrepreneur who started small scale unit in the year 2008 under the name and style of "Mercury Cable". The petitioner took lease of the Industrial shed bearing No.7, III Lane, Wood wharf, Wall Tax Road, Chennai 600 079 and procured the machinery and erected it over a period of time and trial production was started on job work basis.

(3.) THE relevant clause of circular reads as under: