Madras High Court
M/S.Sak Industries Private Limited vs The State Of Tamil Nadu on 30 September, 2022
Author: T.Raja
Bench: T.Raja, D.Krishnakumar
W.P.No.31892 of 2012
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30.09.2022
CORAM :
THE HON'BLE MR.T.RAJA, ACTING CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE D.KRISHNAKUMAR
W.P.No.31892 of 2012
M/s.SAK Industries Private Limited,
rep. by its Vice President R.Raghu,
No.B-49/W, SIPCOT Industrial Complex,
Gummidipoondi-601 201. .. Petitioner
[Cause-title amended as per the order
in M.P.Nos.1&1 of 2014 in W.P.Nos.31892 and
31893 of 2012 dated 11.6.2014]
Vs
1.The State of Tamil Nadu,
rep. by its Secretary to Government,
Energy Department,
Fort St. George,
Chennai-600 009.
2.The Tamil Nadu Electricity Regulatory
Commission (TNERC),
No.19A, Rukmini Lakshmipathy Salai,
Egmore, Chennai – 600 008.
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W.P.No.31892 of 2012
3.The Tamil Nadu Electricity Board (TNEB),
rep. by its Chairman,
800, Anna Salai,
Chennai-600 002.
4.The Tamil Nadu Electricity General and
Distribution Corporation Limited (TANGEDCO),
rep. by its Assistant Executive Engineer,
O&M/Gummidipoondi, CEDC/North,
Gummidipoondi-601 201.
5.Indian Bank,
rep. by its Authorized Officer,
Asset Recovery Management Branch-II,
IV Floor, No.55, Ethiraj Salai,
Chennai-600 008.
6.Madras Electro Castings Private Limited,
No.C-703, Commander-in-Chief Road,
Sivalaya C Block,
Ethiraj Salai,
Chennai – 600 105. .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of India
praying for a writ of declaration declaring that the Notification
No.TNERC/SC/7/25 dated 18.03.2011 called the Tamil Nadu
Electricity Supply (Amendment) Code, 2011 is ultra vires and
Electricity Act, 2003 and illegal.
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W.P.No.31892 of 2012
For the Petitioner : Mr.N.L.Rajah
Senior Counsel
for M/s.K.R.Arun Shabari,
D.Pazhani
For the Respondents : Mr.P.Muthukumar
State Government Pleader
for respondent No.1
: Mr.L.Jaivenkatesh
Standing Counsel
for respondent Nos.2 to 4
: Mrs.Rita Chandrasekaran
for M/s.Aiyar & Dolia
for respondent No.5
: No Appearance
for respondent No.6
ORDER
(Order of the Court was made by the Hon'ble Acting Chief Justice) When the writ petition is taken upon for hearing, learned counsel appearing for the petitioner sought permission of this Court to withdraw the writ petition. He has also made an endorsement to that effect.
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2. Recording the submission made by learned counsel for the petitioner, the writ petition is dismissed as withdrawn. There will be no order as to costs.
(T.R., ACJ.) (D.K.K., J.) 30.09.2022 Index : Yes/No bbr To
1.The Secretary to Government, State of Tamil Nadu, Energy Department, Fort St. George, Chennai-600 009.
2.The Tamil Nadu Electricity Regulatory Commission (TNERC), No.19A, Rukmini Lakshmipathy Salai, Egmore, Chennai – 600 008.
3.The Chairman, Tamil Nadu Electricity Board (TNEB), 800, Anna Salai, Chennai-600 002.
4.The Assistant Executive Engineer, Tamil Nadu Electricity General and Distribution Corporation Limited (TANGEDCO), O&M/Gummidipoondi, CEDC/North, Gummidipoondi-601 201.
5.The Authorized Officer, Indian Bank, Asset Recovery Management Branch-II, IV Floor, No.55, Ethiraj Salai, Chennai-600 008.
____________ Page 4 of 6 https://www.mhc.tn.gov.in/judis W.P.No.31892 of 2012 ____________ Page 5 of 6 https://www.mhc.tn.gov.in/judis W.P.No.31892 of 2012 T.RAJA, ACJ.
AND D.KRISHNAKUMAR, J.
bbr W.P.No.31892 of 2012 30.09.2022 ____________ Page 6 of 6 https://www.mhc.tn.gov.in/judis