Annaiah v. Karnataka Electricity Board

S.R Bannurmath, J.:— Sri. N.K Guptha, learned Standing Counsel for the KEB, is directed to take notice for the respondents.

2. Since the dispute in this writ petition is a short one, with the consent of the learned counsel for both parties, this petition is taken up for final disposal.

3. Electricity supply to the petitioner's Silk Twisting Factory has been disconnected by the respondent/KEB on the allegation of theft of energy. It is admitted that no demand notice has yet been issued and the process of calculation of the arrears is going on. It is stated that the petitioner is deprived of electricity for the last 13 days.

4. In the interest of the parties, the KEB is directed to restore power supply subject to the condition that the petitioner deposits tentatively a sum of Rs. 25,000/- in respect of the installation bearing RR. No. W3P-1821.

5. As it is contended that due to non supply of electricity the petitioner could not run the factory and has no business for the last 13 days and he may be granted 2 instalments to deposit the amounts.

6. Accordingly, the petitioner is permitted to deposit Rs. 13,000/- in respect of W3P-1821. The power restoration will be subject to the deposit of the 1st instalment in 2 weeks and the time for deposit of the 2nd instalment (Rs. 12,000/-) will be 3 weeks thereafter.

7. Accordingly, this writ petition stands disposed of.

8. Sri. N.K Guptha, learned Standing Counsel, is permitted to file his vakalath for the respondents within 2 weeks.