- (1.) WRIT Petition is filed praying to issue a Writ of Mandamus, directing the second respondent to permit the petitioner to pay the Additional Security Deposit of Rs.47,20,409/ - alone in 12 equal monthly installments along with the regular current consumption charges.
(2.) MR .G.Vasudevan, learned counsel takes notice on behalf of the respondents electricity board. By consent of both parties, the writ petition is taken up for final disposal. Petitioner holds an HT Service Connection in Service No.175. Based on the current consumption, a sum of Rs.69,72,321/ - has been deposited as current consumption deposit. Thereafter, on 6.5.2011, an additional current consumption deposit has been demanded in terms of Section 5(5)(ii)(a) of the Tamil Nadu Electricity Supply Code, based on the current consumption during 12 months period relevant.
(3.) THE grievance of the petitioner is that the petitioner HT Industry is facing great crisis due to power cut and they are also suffering from financial liquidity. The additional current consumption deposit demanded as lumpsum payment will cause great hardship and prejudice to the industry and inasmuch as the unit will come to a standstill for want of financial liquidity.;