N K KUMAR Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) Heard the learned counsels appearing on behalf of the parties concerned.

(2.) Even though various averments have been made and many grounds had been raised in the affidavit filed in support of the writ petition, the main grievance of the petitioners is that the impugned demand notice/bill in respect of the peak hour penalty has been issued by the second respondent, without due notice being given to the petitioners and without affording sufficient opportunity of hearing to the petitioners.

(3.) The learned counsel appearing on behalf of the petitioners has stated that the second respondent has no authority, under the relevant provisions of the law, to levy the penalty, without the prior approval of the Tamil Nadu Electricity Regulatory Commission, which is the competent statutory authority, established in accordance with the Electricity Act, 2003.