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Judgment
Murali Purushothaman, J
The petitioner was running a workshop and during 2002, the KSEB squad conducted inspection in the work shop and found unauthorised additional load of 30KW and demanded an amount of Rs.62,415/-. Though the petitioner challenged the same up to this Court, the petitioner was not successful. Now, revenue recovery proceedings have been initiated for an amount of Rs.2,17,122/- towards recovery of the aforesaid amounts due to K.S.E.B. The petitioner submits that the petitioner is in financial crisis and the petitioner is not in a position to pay the amount in lump sum. The limited prayer of the petitioner is to permit the petitioner to pay the amount demanded in Ext.P3 in instalments.
Heard the learned Counsel for the petitioner and the learned Government Pleader.
Having regard to the facts and circumstances of the case, the submissions made across the Bar and the limited nature of the relief sought for by the petitioner, the petitioner is permitted to remit the amount demanded in Ext.P3, along with future interest, in twelve equal monthly instalments, commencing from 01.04.2022. In case, the petitioner makes default in payment of any of the instalments as aforesaid, the recovery proceedings shall revive and continue. Till such time the petitioner makes payment of the amounts demanded, all further recovery proceedings shall stand deferred.
The writ petition is disposed of accordingly.