Madras High Court
M/S.Shrini Softex India Ltd vs The Chairman on 26 September, 2023
Author: N.Seshasayee
Bench: N.Seshasayee
W.P.No.2087 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 26.09.2023
CORAM
MR.JUSTICE N.SESHASAYEE
W.P.No.2087 of 2023
and W.M.P.No.2169 of 2023
M/s.Shrini Softex India Ltd.,
HTSC No.039094380221,
S.F.No.24/1B1, 24/2B, Sathy main Road,
Annur – 641 653,
Coimbatore District,
repd. By its Authorized Signatory
T.K.Murugan ... Petitioner
Vs.
1.The Chairman,
Tamil Nadu Generation and Distribution,
Corporation Limited, 144, Anna Salai,
Chennai-600 002.
2.The Director Finance
Tamil Nadu Generation and Distribution
Corporation Limited, 144, Anna Salai
Chennai-600 002.
3.The Superintending Engineer,
TANGEDCO,
Tiruppur Electricity Distribution Circle,
Tiruppur.
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https://www.mhc.tn.gov.in/judis
W.P.No.2087 of 2023
4.The Superintending Engineer,
TANGEDCO,
Dindigul Electricity Distribution Circle,
Dindigul. ... Respondents
PRAYER: The writ petition filed under Article 226 of the Constitution of
India, to issue a writ of Mandamus, forbearing the respondent and their men,
agents from collecting current consumption charges, deemed charges and any
arrears from the petitioner until the respondent makes payment of the
outstanding dues of Rs.24,73,252/- (from 2020 to 2022) payable to the
petitioner or give adjustment in the current consumption charges payable by
the petitioner till the entire amount is adjusted.
For Petitioner : Mr.S.P.Parthasarathy
For Respondents : Mr.S.Madhusudanan
Standing Counsel for TANGEDCO
ORDER
By consent, this writ petition is taken up for final disposal at the admission stage itself.
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2.The petitioner is a captive generator, and it has sold the surplus electricity it has generated to the TANGEDCO. In this regard, the TANGEDCO owes the petitioner a sum of Rs.24,73,252/- for the years 2020 to 2022.
3.Mr.S.Madhusudanan, the Standing Counsel for TANGEDCO takes notice for respondents 1 to 4.
4.There is a claim and a counter claim on either side. Inasmuch as the respondent / TANGEDCO has admitted the purchase of electricity from the petitioner and also a liability of Rs.24,73,252/- , it is only appropriate that the said sum is adjusted against any of its claim against the outstanding dues from its end to the petitioner. Till the accounts on either side is entirely reconciled, the respondent / TANGEDCO is prohibited from taking any coercive steps to realize its dues from the petitioner.
5.This writ petition is disposed of with the above directions. No Costs.
3/5https://www.mhc.tn.gov.in/judis W.P.No.2087 of 2023 Consequently, the connected miscellaneous petition is closed.
26.09.2023 Tsg Index : Yes / No Neutral citation : yes/no To
1.The Chairman, Tamil Nadu Generation and Distribution, Corporation Limited, 144, Anna Salai, Chennai-600 002.
2.The Director Finance Tamil Nadu Generation and Distribution Corporation Limited, 144, Anna Salai Chennai-600 002.
3.The Superintending Engineer, TANGEDCO, Tiruppur Electricity Distribution Circle, Tiruppur.
4.The Superintending Engineer, TANGEDCO, Dindigul Electricity Distribution Circle, Dindigul.
N.SESHASAYEE, J.
4/5https://www.mhc.tn.gov.in/judis W.P.No.2087 of 2023 Tsg W.P.No.2087 of 2023 and W.M.P.Nos.2169 of 2023 26.09.2023 5/5 https://www.mhc.tn.gov.in/judis