GREEN AUTO COMPONENTS Vs. ASSISTANT ENGINEER (O & M) IE/THIRUMUDIVAKKAM TAMIL NADU ELECTRICITY GENERATION & DISTRIBUTION CORPORATION

JUDGEMENT

(1.) This writ petition is directed against the impugned proceedings dtd. 6/2/2019 issued by the Assistant Engineer (O&M), IE/Thirumudivakkam, TANGEDCO, Chennai calling upon the petitioner to pay a sum of Rs.28,16,365.00 within 15 days from the date of receipt of the letter, citing a reason that the petitioner had exceeded the permitted maximum demand of 112KW for the months of May, June, July and August, 2018.

(2.) Learned counsel for the petitioner, assailing the impugned order, submitted that there was no notice whatsoever given before issuing the impugned order calling upon the petitioner to pay a huge amount.

(3.) Heard the learned standing counsel for the respondent.