BAJARANGABALI STEELS Vs. EXECUTIVE ENGINEER TAMIL NADU ELECTRICITY

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and Mr. R. Subbiah the learned counsel appearing for the respondents.

(2.) THE brief facts of the case, as stated by the petitioner, are as follows: the petitioner is a small steel industry having Low Tension Electricity Supply with a sanctioned load of 128 H. P. with Electricity Service No. L. T. Sc. No. 03:01:96. The petitioner has been paying the consumption charges to the respondents regularly and there has been no violation of any of the provisions of The Indian Electricity Supply Act and the terms and conditions of supply framed by the Electricity Board.

(3.) THE petitioner had applied for an additional load of 15 H. P. , on 25. 3. 1998, and had paid Rs. 4,500/- as earnest money deposit and it was registered as I-No. 006 of 97-98. In order to report readiness for availing the additional load, the petitioner had purchased motors, on 1. 6. 1998, for installation and some of them to be used as spare motors. On 4. 6. 1998, the petitioner's service connection was inspected by the Assistant Executive Engineer and the Assistant Engineer of the Anti Power Theft Squad of the respondent Board. After the inspection, it was alleged that the petitioner had exceeded 26 H. P. against the sanctioned load of 128 H. P. A show cause notice had been issued, on 6. 7. 1998. The petitioner had replied stating that there was no violation in the said service and the connected load was only 128 H. P. The petitioner had also sought for details of the alleged violation.