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[Cites 2, Cited by 0]

Madras High Court

M/S. Anangoor Textiles Mills (P) Ltd vs The Chairman And Managing Director on 8 June, 2023

Author: M.Dhandapani

Bench: M. Dhandapani

                                                                    W.P.Nos.16863 of 2023 etc., batch of cases

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 08.06.2023

                                                        CORAM :

                                  THE HONOURABLE MR. JUSTICE M. DHANDAPANI

                       W.P.Nos.16863, 16867, 16870, 16874, 16876, 16877, 16878, 16884,
                        16887, 16889, 16892, 16886, 16888, 16891, 16898, 16901, 16904,
                        16905, 16907, 16910, 16912, 16938, 16941, 16942, 16944, 16946,
                      16947, 16948, 17046, 17047, 17049, 17051, 17048, 17050 & 17052 of
                                                     2023


                     W.P.No.16863 of 2023:

                     M/s. Anangoor Textiles Mills (P) Ltd., Unit II,
                     S.F.No.579, Veeranampalayam Village,
                     Pagavathipalayam Nall Road, Kangeyam Taluk,
                     Tirupur District-638 701,
                     Rep. by its Authorized Signatory,
                     R. Ganeshmoorthy                                          ...Petitioner

                                                            vs.

                     1.      The Chairman and Managing Director,
                             Tamil Nadu Generation and Distribution
                             Corporation Limited,
                             144, Anna Salai, Chennai - 600 002.

                     2.      The Superintending Engineer,
                             (TANGEDCO),
                             Palladam Electricity Distribution Circle,
                             Palladam.                                          ...Respondents



                     Page No.1 of 6
https://www.mhc.tn.gov.in/judis
                                                                         W.P.Nos.16863 of 2023 etc., batch of cases




                     Prayer in W.P.No.16863 of 2023: Petition filed under Article 226 of the
                     Constitution of India praying to issue a Writ of Mandamus, directing the
                     1st & 2nd respondent to permit the petitioner to pay the Additional
                     Security Deposit of Rs.68,47,883/- alone in 10 equal monthly
                     installments, along with the regular current consumption charges.


                                  For Petitioner         : Mr.R.S.Pandiyaraj
                                                   (in all W.P's.)

                                  For Respondents : Mr.L.Jaivenkatesh, SC
                                              (in W.P.Nos.16863, 16867, 16870,
                                              16877, 16878, 16884, 16886, 16888,
                                              16891, 16898, 16905, 16907, 16912 &
                                              17047, 17051 & 17052 of 2023)

                                              : Mr.I.Syed Sibghatulla,SC
                                                (in W.P.Nos.16876, 16889, 16892,
                                                16901, 16904, 16938, 16941, 16942,
                                                16947, 17046, 17048 to 17050 of 2023)

                                              : Mr.S.Madhusudanan,
                                               (in W.P.Nos.16874, 16887 & 16910 of
                                               2023)

                                              : Mr.S.Kalaiselvan
                                               (W.P.Nos.16944, 16946 & 16948 of 2023)



                                                     COMMON ORDER


Page No.2 of 6 https://www.mhc.tn.gov.in/judis W.P.Nos.16863 of 2023 etc., batch of cases Since the issue involved in all these Writ petitions are similar in nature, they are disposed of by way of this common order.

2. The petitioners have come up with these Writ Petitions seeking direction to the 1st & 2nd respondents to permit the petitioners to pay their respective Additional Security Deposit in 10 equal monthly installments, along with the regular current consumption charges.

3. Learned counsel for the petitioners has brought to the notice of the Court an earlier order passed by this Court in W.P.No.11500 of 2017, in which, the learned Single Judge has followed the decision of the Division Bench of this Court in Tamil Nadu Electricity Board Vs. Mani Spinning Mills (P) Limited reported in [CDJ 2012 MHC 4380] - (W.A.(MD) Nos.407 to 412 of 2012 dated 02.08.2012) and permitted the petitioner therein to pay the additional security deposit in six equal monthly installments along with regular current consumption charges. Since the issue involved in these cases are identical to the one involved in the aforesaid case, this Court is inclined to grant similar relief to the Page No.3 of 6 https://www.mhc.tn.gov.in/judis W.P.Nos.16863 of 2023 etc., batch of cases petitioners herein.

4. Accordingly, these Writ Petitions are allowed and the petitioners are directed to pay their respective Additional Security Deposit to the respective second respondent in six equal monthly installments along with the regular current consumption charges, commencing from 1st July, 2023 and shall pay the installments on or before 10th of every succeeding English Calendar month, failing which, it is open to the respondents to initiate appropriate action against the petitioners in accordance with law. No costs.



                                                                                                 08.06.2023

                     skt

                     Index             : Yes/No
                     Speaking order    : Yes/No
                     NCC         : Yes/No

                     To

1. The Chairman and Managing Director, Tamil Nadu Generation and Distribution Page No.4 of 6 https://www.mhc.tn.gov.in/judis W.P.Nos.16863 of 2023 etc., batch of cases Corporation Limited, 144, Anna Salai, Chennai - 600 002.

2. The Superintending Engineer, (TANGEDCO), Palladam Electricity Distribution Circle, Palladam.

Note to office: Issue order copy on 12.06.2023.

M.DHANDAPANI., J.

skt W.P.Nos.16863, 16867, 16870, 16874, 16876, 16877, 16878, 16884, 16887, 16889, 16892, 16886, 16888, 16891, 16898, 16901, 16904, 16905, 16907, 16910, 16912, 16938, 16941, 16942, 16944, 16946, 16947, 16948, 17046, 17047, 17049, 17051, 17048, 17050 & 17052 of 2023 Page No.5 of 6 https://www.mhc.tn.gov.in/judis W.P.Nos.16863 of 2023 etc., batch of cases 08.06.2023 Page No.6 of 6 https://www.mhc.tn.gov.in/judis