Madras High Court
M/S.Jeppiaar Furnace And Steels ... vs The Chairman on 11 August, 2022
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.20972 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 11.08.2022
CORAM:
THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE
W.P.No.20972 of 2022
M/s.Jeppiaar Furnace And Steels Private Ltd.,
New No.158,
Kunnavakkam Village, Panruti (Post),
Kancheepuram – 631 604,
repd. By its Authorized Signatory,
V.Sekarsalamon ... Petitioner
vs.
1.The Chairman, Tamil Nadu Generation
and Distribution Corporation Limited,
144, Anna Salai, Chennai-600 002.
2.The Superintending Engineer,
TANGEDCO,
Chengalpattu Electricity Distribution Circle,
Chengalpattu ...Respondents
Prayer: Petition filed under Article 226 of the Constitution of India praying
to issue Writ of Mandamus directing respondents 1 and 2 to permit the
petitioner to pay the Additional Security Deposit of Rs.1,38,83,063/- alone
in 06 equal monthly installments along with the regular current consumption
charges.
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https://www.mhc.tn.gov.in/judis
W.P.No.20972 of 2022
For Petitioner : Mr.R.S.Pandiyaraj
For Respondents : Mr.Abul Kalam,
standing counsel
ORDER
This writ petition has been filed for a Mandamus seeking for a direction to the respondents to permit the petitioner to pay additional security deposit in six equal monthly installments along with regular current consumption charges.
2. Mr.Abul Kalam, learned standing counsel accepts notice on behalf of the respondents. By consent of both the parties, this writ petition has been taken up for final disposal at the admission stage itself.
3. Heard Mr.R.S.Pandiyaraj, learned counsel for the petitioner and Mr.Abul Kalam, learned standing counsel appearing for the respondents.
4. The petitioner is having high tension power supply. They claim that already security deposit is available with the respondents and for the Financial Year 2021-2022, the respondents have demanded a sum of Rs.1,38,83,063/- as additional security deposit.
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5. According to the petitioner, they have been called upon to pay the additional security deposit in one lump sum amount, which is not financially possible.
6. Learned counsel for the petitioner drew the attention of this Court to various orders passed by learned Single Judges of this Court granting payment of additional security deposit in six equal monthly instalments:
i) WP No.16246 of 2016 dated 29.04.2016 (M/s Sonal Vyapar Ltd vs The Chairman, TANGEDCO and another)
ii)W.P.No.9971 of 2020 dated 31.07.2020 (Parani Spinning Mills (P) Ltd vs The Chairman, TANGEDCO and another)
iii)W.P.No.10858 of 2021 dated 29.04.2021 (V.R.Foundries vs The Chairman, TANGEDCO and another)
iv)W.P.No.14688 of 2021 dated 19.07.2021 (Sangeeth Textile Pvt.Ltd vs The Chairman, TANGEDCO and another)
7. Since the petitioner is similarly placed, the same order can be passed in respect of this petitioner also.
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8. Learned standing counsel appearing for the respondents has not raised any serious objection in granting the relief as sought for in this writ petition.
9. For the foregoing reasons, this Court directs the petitioner to pay the additional security deposit as stated supra to the respondents in six equal monthly installments along with regular current consumption charges on or before 15 th of every English calendar month.
10. With the aforesaid direction, this writ petition is disposed of. No costs.
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1.The Chairman, Tamil Nadu Generation and Distribution Corporation Limited, 144, Anna Salai, Chennai-600 002.
2.The Superintending Engineer, TANGEDCO, Chengalpattu Electricity Distribution Circle, Chengalpattu.
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