- (1.) WRIT Petition is filed praying to issue a Writ of Mandamus, directing the second respondent to permit the petitioner to pay the balance Additional Security Deposit of Rs.27,47,000/ - alone in 12 equal monthly installments along with the regular current consumption charges.
(2.) MR .P.Srinivas, 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.1012. Based on the current consumption, a sum of Rs.1,29,87,800/ - has been deposited as current consumption deposit. Thereafter, on 20.4.2011, an additional current consumption deposit in a sum of Rs.41,20,700/ - 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 to the case. Petitioner made a representation to pay the above amount by installments. The respondent department by proceedings dated 10.5.2011 directed the petitioner to pay the said amount in three equal monthly installments. The present writ petition has been filed seeking further time pleading financial hardship and inability to pay the balance additional current consumption deposit.
(3.) LEARNED counsel for the petitioner submitted copies of interim order dated 1.6.2011 passed by this Court in M.P.No.1 of 2011 in W.P.No.12970 of 2011 rendered by V.Ramasubramaniam,J., and the final order dated 19.5.2011 passed in W.P.No.12407 of 2011 rendered by S.Rajeswaran,J., permitting the payment of additional current consumption deposit in installments.;