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Judgment
T.R.Ravi, J
Admit.
Standing Counsel takes notice for respondents.
This writ petition has been filed seeking facility of instalment for payment of electricity dues.
I have heard the learned counsel for the petitioner and the learned Standing Counsel for the Electricity department.
The amount due as on today is Rs.28,31,233/-. In view of the limited prayer made in this writ petition, this writ petition is disposed of directing the petitioner to pay a sum of Rs.7,00,000/- (Rupees Seven Lakhs Only) within two weeks from today and the balance amount shall be paid in six (06) equal monthly instalments, the 1st instalment becoming payable on or before 01-07-2024 and the subsequent instalments becoming payable on or before the 1st working day of the succeeding months.
The respondents shall be entitled to proceed further with the coercive steps, if the petitioner fails to pay two consecutive instalments.