Madras High Court
M/S.Manchester Textiles P. Ltd. Htsc ... vs Tamilnadu Generation And Distribution on 9 July, 2021
Equivalent citations: AIRONLINE 2021 MAD 1886
Author: D.Krishnakumar
Bench: D.Krishnakumar
W.P.Nos.9796, 9802 and 9806 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :09.07.2021
CORAM
THE HON'BLE MR.JUSTICE D.KRISHNAKUMAR
W.P.Nos. 9796, 9802 and 9806 of 2021
WMP.Nos. 10421, 10431 & 10435 of 2021
W.P.No.9796 of 2021
M/s.Manchester Textiles P. Ltd. HTSC No.375,
S.F.No.31/1A, 1B, 1C, 31/2, 32/6, 31/1A,
1B, 33/2, 35/2 & 27/3, 16,
Vellampalayam Village,
Kunnathur-Perundurai Road,
Perundurai, Erode-638 103 repd. By its
Authorized Signatory S.Dhayanidhi. .. Petitioner
Vs
1. Tamilnadu Generation and Distribution
Corporation Ltd (TANGEDCO)
Represented by its Chairman & Managing Director,
No.144, Anna Salai, Chennai -2.
2.The Chief Engineer,
Non-Conventional Energy Sources,
TANGEDCO,
2nd Floor, No.144, Anna Salai, Chennai -2.
3. The Superintending Engineer,
TANGEDCO,
Erode Electricity Distribution Circle, Erode.
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W.P.Nos.9796, 9802 and 9806 of 2021
4. The Superintending Engineer,
TANGEDCO,
Tirunelveli Electricity Distribution Circle,
Tirunelveli.
5. Tamilnadu Electricity Regulatory Commission,
19-A, Rukmani Lakshmipathy Salai,
Egmore, Chennai -600008,
Represented by its Secretary. .. Respondents
W.P.No. 9802 of 2021
Jayavarma Textiles (p) Ltd., HTSC No.080,
105, S.F.No.237/1, 239/2, 240/2C,
Sakthi Nagar (North), P.N.Road,
Pooluvapattu Post,
Tiruppur-641 603, repd by its
Authorized Signatory S.Dhayanidhi .. Petitioner
Vs
1. Tamilnadu Generation and Distribution
Corporation Ltd (TANGEDCO)
Represented by its Chairman & Managing Director,
No.144, Anna Salai, Chennai -2.
2.The Chief Engineer,
Non-Conventional Energy Sources,
TANGEDCO,
2nd Floor, No.144, Anna Salai, Chennai -2.
3. The Superintending Engineer,
TANGEDCO,
Gobi Electricity Distribution Circle, Gobichettipalayam.
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W.P.Nos.9796, 9802 and 9806 of 2021
4. The Superintending Engineer,
TANGEDCO,
Tirunelveli Electricity Distribution Circle,
Tirunelveli.
5. Tamilnadu Electricity Regulatory Commission,
19-A, Rukmani Lakshmipathy Salai,
Egmore, Chennai -600008,
Represented by its Secretary. .. Respondents
W.P.No. 9806 of 2021
Jayavarma Textiles (p) Ltd., HTSC No.080,
105, S.F.No.237/1, 239/2, 240/2C,
Sakthi Nagar (North), P.N.Road,
Pooluvapattu Post,
Tiruppur-641 603, repd by its
Authorized Signatory S.Dhayanidhi .. Petitioner
Vs
1. Tamilnadu Generation and Distribution
Corporation Ltd (TANGEDCO)
Represented by its Chairman & Managing Director,
No.144, Anna Salai, Chennai -2.
2.The Chief Engineer,
Non-Conventional Energy Sources,
TANGEDCO,
2nd Floor, No.144, Anna Salai, Chennai -2.
3. The Superintending Engineer,
TANGEDCO,
Gobi Electricity Distribution Circle, Gobichettipalayam.
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W.P.Nos.9796, 9802 and 9806 of 2021
4. The Superintending Engineer,
TANGEDCO,
Tirunelveli Electricity Distribution Circle,
Tirunelveli.
5. Tamilnadu Electricity Regulatory Commission,
19-A, Rukmani Lakshmipathy Salai,
Egmore, Chennai -600008,
Represented by its Secretary. .. Respondents
Prayer in W.P.No.9796 of 2021: Writ Petition filed under Article 226 of the
Constitution of India praying to issue a Writ of Mandamus directing the 2nd
and 3rd Respondents to give the adjustment of the excessively collected
Banking charge of Rs.2,19,776/- (Period from 01.08.2012 to 31.03.2016)
based on the working instructions issued by the 1st Respondent dated
3.10.2017 in the matter of implementation of the order of the State
Commission (TNERC) issued in RA. NO 6/2013 dated 31.3.2016.
Prayer in W.P.No.9802 of 2021: Writ Petition filed under Article 226 of the
Constitution of India praying to issue a Writ of Mandamus directing the 2nd
and 3rd Respondents to give the adjustment of the excessively collected
Banking charge of Rs.16,54,466/- (Period from 01.08.2012 to 31.03.2016)
based on the working instructions issued by the 1st Respondent dated
3.10.2017 in the matter of implementation of the order of the State
Commission (TNERC) issued in RA. NO 6/2013 dated 31.3.2016.
Prayer in W.P.No.9806 of 2021: Writ Petition filed under Article 226 of the
Constitution of India praying to issue a Writ of Mandamus directing the 2nd
and 3rd Respondents to give the adjustment of the excessively collected
Banking charge of Rs.4,68,952/- (Period from 01.08.2012 to 31.03.2016)
based on the working instructions issued by the 1st Respondent dated
3.10.2017 in the matter of implementation of the order of the State
Commission (TNERC) issued in RA. NO 6/2013 dated 31.3.2016.
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W.P.Nos.9796, 9802 and 9806 of 2021
For Petitioner : M/S. S.P.Parthasarathy
(In all WPs)
For Respondents : Mr. D.Krishna Padeep.
(In both Wps) Standing Counsel for TNEB
COMMON ORDER
The petitioners are owning windmills and they have entered into an Energy Wheeling Agreement with the respondent Board and they are entitled for adjustment of the energy so generated from the windmills for his captive consumption at this Spinning Mills as fixed by the Tamil Nadu Electricity Regulatory Commission.
2. Heard the learned counsel appearing for the petitioners and the learned Standing Counsel appearing for the respondents.
3. The learned counsel for the petitioners relied upon by the final orders passed by this Court in similar matter in W.P.No.3987 of 2021, dated 30.03.2021 and agreed to pass orders on the same line. The relevant paragraphs of the said order is extracted below:
5/10https://www.mhc.tn.gov.in/judis/ W.P.Nos.9796, 9802 and 9806 of 2021 “4. This Court by an order, dated 5/4/2017, directed the respondents 1 to 3 therein to implement the order of the State Commission (TNERC) in R.A.No.6 of 2013, dated 31/3/2016, within a period of eight weeks, from the date of receipt of a copy of the order, dated 5/4/2017. Thereafter, the second respondent has issued a circular in Memo No.CFC/REV/DFC/REV/AS.3/D.No.384/17 dated 3/10/2017, by referring the orders of this Court and passed an order as follows:-
“While revising the CC bills from 1/8/2012 to 31/3/2016 in respect of the wind energy captive user, if any refund of banking charges and other charges arising, the same may be allowed for adjustment in the ensuing CC bill (s) in 10 instalments. Similarly, if any collection of CC charges is arising, the same shall be collected separately by issuing separate demand with 15 days notice and if not paid, the same may be included in the ensuing CC bill after giving appropriate notice to the respective consumers. Instalments if any requested can be acted up on suitably without exceeding three monthly instalments.” 6/10 https://www.mhc.tn.gov.in/judis/ W.P.Nos.9796, 9802 and 9806 of 2021
5. Though the circular has been issued on 3/10/2017, the same has not been implemented by the first respondent and therefore, the petitioner has made several representations and thereafter, approached this Court for a writ of mandamus, directing the second and third respondents to give adjustment of the excessively collected banking charge of Rs.25,44,093/-
which is for the period from 1/8/2012 to 31/3/2016 based on the working instructions issued by the first respondent dated 3/10/2017.
....
8. 12 (2) of the Tamil Nadu Electricity Supply Code, reads as follows:-
“Where it is found that the consumer has been over charged, the excess amount paid in such cases will be adjusted against future current consumption charges. If, even after such adjustment against future current consumption charges for two assessment periods, there is still a balance to be refunded, the refund will be made by cheque.”
9. It appears that the respondents have charged excess amount and failed to adjust the same in future current consumption charges, despite the 7/10 https://www.mhc.tn.gov.in/judis/ W.P.Nos.9796, 9802 and 9806 of 2021 orders of APTEL and the order of this Court made in W.P.No.3979 of 2017 and the Circular issued in No.CFC/REV/DFC/REV/AS.3/ D.No.384/17 dated 3/10/2017. Therefore, this writ petition is allowed, with a direction to the respondents, to refund the excess amount due to the petitioner, as per Clause 12 (2) of the Tamil Nadu Electricity Supply Code, 20014, within a period of four weeks, from the date of receipt of a copy of this order.”
4. The learned counsel appearing for the petitioners fairly submitted before this Court that the entire excess amount payable to the petitioners can be adjusted in the ensuing CC Bills.
5. The learned standing counsel appearing for the respondent board, on instructions, has also agreed to adjust the excess amount with future CC Bills after the same is approved by the respondent board.
6. In view of the statement made by the learned counsel appearing for the parties, this Court is inclined to direct the respondent board to adjust the 8/10 https://www.mhc.tn.gov.in/judis/ W.P.Nos.9796, 9802 and 9806 of 2021 excess amount payable to the petitioners in the future Consumption Charges Bills, based on the working instructions issued by the first respondent dated 03.10.2017.
7. With the above directions, these writ petitions are disposed of. No costs. Consequently, connected Miscellaneous Petitions are closed.
09.07.2021 Index : Yes/No Internet :Yes Jvm To
1.The Chairman & Manaing Director, Tamilnadu Generation and Distribution Corporation Ltd (TANGEDCO) No.144, Anna Salai, Chennai -2.
2.The Chief Engineer, Non-Conventional Energy Sources, TANGEDCO, 2nd Floor, No.144, Anna Salai, Chennai -2.
3. The Superintending Engineer, TANGEDCO, Erode Electricity Distribution Circle, Erode.
9/10https://www.mhc.tn.gov.in/judis/ W.P.Nos.9796, 9802 and 9806 of 2021 D.KRISHNAKUMAR,J.
Jvm
4. The Superintending Engineer, TANGEDCO, Gobi Electricity Distribution Circle, Gobichettipalayam.
5. The Superintending Engineer, TANGEDCO, Tirunelveli Electricity Distribution Circle, Tirunelveli.
6.The Secretary, Tamilnadu Electricity Regulatory Commission, 19-A, Rukmani Lakshmipathy Salai, Egmore, Chennai -600008.
W.P.Nos. 9796, 9802 and 9806 of 2021 09.07.2021 10/10 https://www.mhc.tn.gov.in/judis/