Madras High Court
Shreebhadugaseva Trust vs The Executive Engineer on 3 March, 2023
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P.(MD)No.2408 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 03.03.2023
CORAM
THE HONOURABLE MR. JUSTICE G.R.SWAMINATHAN
W.P(MD).No. 2408 of 2023
and
W.M.P(MD)Nos.2192 and 2193 of 2023
ShreeBhadugaSeva trust,
represented by its Correspondent
J.Ilayarajan,
Trichy-Chennai Main Road,
Konalai, Mannachanallur TK,
Trichy District. ... Petitioner
Vs
1.The Executive Engineer,
Operation and Maintenance,
The Tamilnadu Electricity Board,
Trichy.
2.The Assistant Executive Engineer,
Operations and Maintenance,
The Tamilnadu Electricity Board,
TANGEDCO, Samayapuram,
Trichy. ... Respondents
Prayer:- Writ Petition is filed under Article 226 of Constitution of India to issue a Writ
of Certiorarified Mandamus to call for the records on the file of the
_________
Page 1 of 4
https://www.mhc.tn.gov.in/judis
W.P.(MD)No.2408 of 2023
respondent (Rank not mentioned) pertaining to the impugned proceedings in
the mail dated 05.01.2023 and quash the same as illegal and to direct the
respondents to avail the net meter which is required for the installation of
solar roof top project based on the petitioner representation dated
09.01.2023.
For Petitioner : Ms.Sujatha
For Respondents : Mr.S.Deenadhyalan
Standing counsel
ORDER
Heard the learned counsel for the petitioner and the learned Standing Counsel for the TANGEDCO.
2. The petitioner wants the benefit of net metering for installing the solar roof top project. In this regard, he has given representation dated 09.01.2023. The respondents took the stand that the petitioner's application will be considered and processed only if the petitioner pays a sum of Rs.2,02,520/- towards compounding charges along with interest.
3. The impugned communication dated 19.09.2022, refers to W.P. (MD)No.13670 of 2012. This was followed by communication dated 05.01.2023 informing the petitioner that the petitioner's application dated _________ Page 2 of 4 https://www.mhc.tn.gov.in/judis W.P.(MD)No.2408 of 2023 05.08.2022 has been cancelled. This communication was put to challenge in this writ petition. The said writ petition was allowed on 13.10.2022. Therefore, the demand set out in the impugned communication no longer holds good.
4.In this view of the matter, this writ petition is allowed and the impugned order is set aside. The respondents are directed to permit the petitioner to avail the benefit of net metering for installing the solar roof top project. I make it clear that the rights of the petitioner will abide by the outcome of the writ appeal which they may file against the order dated 13.10.2022 in W.P.(MD)No.13670 of 2012. Consequently, connected miscellaneous petitions are closed. No costs.
03.03.2023 NCC : Yes/No Index:Yes/No Internet:Yes pnn _________ Page 3 of 4 https://www.mhc.tn.gov.in/judis W.P.(MD)No.2408 of 2023 G.R.SWAMINATHAN, J.
pnn To
1.The Executive Engineer, Operation and Maintenance, The Tamilnadu Electricity Board, Trichy.
2.The Assistant Executive Engineer, Operations and Maintenance, The Tamilnadu Electricity Board, TANGEDCO, Samayapuram, Trichy.
W.P.(MD)No.2408 of 2023
03.03.2023 _________ Page 4 of 4 https://www.mhc.tn.gov.in/judis