A.KAMAKSHI MENON Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) The demand notice dtd. 3/12/2018 issued by the 3rd respondent in respect of the consumption charges to be paid, is under challenge in the present writ petition.

(2.) The learned counsel appearing on behalf of the writ petitioner made a submission that the petitioner is a Registered Consumer of a Low Tension Electricity connection under LTM III-B category at the factory premises situated at S.No.415/2A, Building 3A, Kundrathur Main Road, Kovur, Chennai - 600 128, which is owned by her Son and Daughter. The said premises has given on rent from the date of availing of the electricity service on 24/9/2005, by entering into the 11 month valid lease agreements with various parties and accordingly, the building has been under the possession and enjoyment of the respective tenants.

(3.) The grievances of the writ petitioner is that the meter fixed in the premises of the writ petitioner was defective and even after the change of meter on three occasions, the meter was not functioning properly. On account of the defective meter charges, the authorities on doubtful circumstances, demanded consumption charges. Thus, the petitioner claims that the demand notice has been issued on account of the irregular activities of the respondents and not at the instance of the writ petitioner. Thus,the demand notice is liable to be scrapped.