PANCHASHEEL ALLOYS CONSTRUCTION PVT LTD Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) BY consent of the learned cousel on either side, this writ petition is taken up for final disposal.

(2.) THIS writ petition is filed challenging the impugned demand issued by the by the 2nd respondent in Lr. No: SE/CEDC/N/AAO/HT/A4/ D2581/2012 dated 16.06.2012 to the petitioner in H.T. Sc. No: 1602 and to quash the same as illegal, arbitrary and against the Regulation 5 (5) (ii) (a) of the Tamil Nadu Electricity Supply Code, 2004 and to further direct the 2nd respondent to adjust the excess amount paid towards additional current consumption deposit in the monthly bill of the petitioner.

(3.) HEARD Mr. K. Jayachandran learned counsel appearing for the petitioner and Mr. G. Vasudevan learned counsel appearing for the respondents 1, 2 and 4.