AMBATTUR CLOTHING LIMITED Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner has come up with the present writ petition challenging the proceeding of the third respondent dated 12.5.2010.

(2.) 2.1. The case of the petitioner is that it is involved in the manufacture of garments, having High Tension Electricity Supply in H.T.S.C. No.1745 within the jurisdiction of the third respondent. Violating the order made in M.P.No.42 of 2008 dated 28.11.2008, the third respondent issued a demand for payment of penal charges for exceeding the evening peak hour quota. The petitioner filed a writ petition before this Court in W.P. No.1973 of 2010, challenging the said demand. By its order, this Court had set aside the said notice and directed the second respondent to give opportunity to the petitioner to put forth their objections against such levy and pass orders after hearing the petitioner.

(3.) The learned counsel appearing for the petitioner mainly contended that,