Madras High Court
M/S.Aruna Alloy Steels (P) Ltd vs Tangedco on 13 April, 2023
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.P.No.1144 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13.04.2023
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No.1144 of 2017
and
W.M.P.No.1106 of 2017
M/s.Aruna Alloy Steels (P) Ltd.,
HTSC No.185,
Narasingampatty, Melur Road,
Madurai – 625 112.
Represented by its Authorised Signatory,
Mr.S.R.Chidambaram. ...Petitioner
Vs.
1.TANGEDCO,
Rep.by its Chairman & Managing Director,
No.144, Anna Salai,
Chennai – 02.
2.The Chief Financial Controller (Revenue)
TANGEDCO,
144, Anna Salai,
Chennai – 02.
3.The Superintending Engineer,
Madurai Electricity Distribution Circle,
TANGEDCO, Madurai.
4.The Superintending Engineer,
Tirunelveli Electricity Distribution Circle
TANGEDCO, Tirunelveli. ..Respondents
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W.P.No.1144 of 2017
Prayer : Writ Petition filed Under Article 226 of the Constitution of India,
to issue a Writ of Mandamus, directing the 2nd Respondent to issue working
instructions in order to implement the Hon'ble TNERC order in DRP No.19
of 2013 dated 19.1.2015 which has also be confirmed by the Hon'ble
APTEL in Appeal No.53 of 2016 and also to implement the order of 3 rd
respondent Hon'ble TNERCs order in R.A. No.06 of 2013 dated 31.03.2016
in so far as REC windmill adjustments are concerned and consequently
direct the 3rd respondent to give adjustment of 3186365 Units of REC Wind
energy generated in the petitioner's REC WEG No.4043, which was illegally
allowed to lapse for the period from 04/2012 to 04/2016.
For Petitioner : Mr.Saravanakumar
For R1 to R4 : No appearance
ORDER
The relief sought for in the present writ petition is for a direction to direct the 2nd Respondent to issue working instructions in order to implement the Hon'ble TNERC order in DRP No.19 of 2013 dated 19.1.2015 which has also be confirmed by the Hon'ble APTEL in Appeal No.53 of 2016 and also to implement the order of 3rd respondent Hon'ble TNERCs order in R.A. No.06 of 2013 dated 31.03.2016 in so far as REC windmill adjustments are concerned and consequently direct the 3rd respondent to give adjustment of https://www.mhc.tn.gov.in/judis 2/8 W.P.No.1144 of 2017 3186365 Units of REC Wind energy generated in the petitioner's REC WEG No.4043, which was illegally allowed to lapse for the period from 04/2012 to 04/2016.
2. The petitioner company has invested in establishing wind farms in the State of Tamil Nadu of a total capacity of about 4.075 MW. Of this total capacity of 1 No is REC windmill (WEG/WTG) and 4 Nos are Non-REC windmills (WEGs/WTGs). All the 5 WEGs are wholly owned by the petitioner for its captive use. As per the Energy Wheeling Agreement (EWA) executed in respect of the first 4 WEGs, the surplus energy after adjustment is banked into the account of the petitioner, which is eligible for utilization during lean seasons of wind and even if energy is left out at the closure of the financial year, it is entitled for encashment @ 75% of preferential tariff (i.e., 75% of Rs.2.90). With respect to the last WEG, the surplus energy after adjustment is to be treated as sold to electricity Board at the pooled price cost under REC scheme as follows:
Make Capacity Wind Date of Scheme
KW Fan Commissioning
HTSC
No.
1 NEPC 225KW 1324 15.10.2006 Wheeling to their own
2 NEPC 225KW 1325 15.10.2006 captive consumption at
their units bearing HTSC
3 MICON 750KW 2226 19.10.2010 No.185 with an
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W.P.No.1144 of 2017
Make Capacity Wind Date of Scheme
KW Fan Commissioning
HTSC
No.
4 VESTAS 1650KW T-12 02.11.2009 arrangement to bank the
surplus energy in the
account of the petitioner.
5 GAMESA 2000KW 4043 17.03.2012 Wheeling to their own
captive consumption at
their units bearing HTSC
No.185 with an
arrangement to sell the
surplus energy to the
respondents under REC
scheme.
3. All the wind mills set up are for captive consumption with adjustment through respective wheeling agreements. The petitioner accordingly, wheels and adjusts the energy so generated from the wind mills and is being paid for the units that remained unadjusted at the end of the financial year at applicable and specified rates in accordance with the regime pertaining to the date of commissioning of WEG except for the 5th windmill. The 5th windmill is covered under REC mechanism, which is not originally eligible for the banking arrangement of surplus energy as per the orders of the TNERC in Order No.6/2012 dated 31.07.2012 and however reversed by the Appellate Tribunal for Electricity, New Delhi to provide banking through its order dated 24.05.2013 in Appeal No.208 of 2012 and accordingly, the matter has been reviewed by the State Commission in R.A.No.6 of 2013 https://www.mhc.tn.gov.in/judis 4/8 W.P.No.1144 of 2017 dated 31.03.2016 and the benefit of one year banking facility has been extended to REC Captive users as well and encashment of lapsed unit at 75% of the applicable rate of REC users.
4. With reference to the above facts, the similar issue raised are considered by this Court and an order has been passed in W.P.No.5322 of 2017 dated 31.10.2022 as follows:
“5. The learned counsel appearing for the petitioner submitted that the second respondent has not issued any working instruction for implementing the order of the State Commission passed in D.R.P.No.19 of 2013. This act of the second respondent clearly shows that the intention of the second respondent is to avoid adjustment/payments to the REC WEGs and however, to collect charges erroneously when orders are issued by the State Commission in other issues.
6. The learned Standing Counsel appearing for the respondents submitted that he is not disputing the order passed by the Tamil Nadu Regulatory Commission in T.R.P.No.19 of 2013. He further submitted that the dispute in question has reached its finality and in fact, before the Hon'ble Supreme Court, in Civil Appeal No.15618/2017, TANGEDCO also agreed to adopt the procedure laid down in the Notification dated 21.03.2022 for adjustment priority among WEGs under https://www.mhc.tn.gov.in/judis 5/8 W.P.No.1144 of 2017 REC and non-REC with effect from 01.08.2012 retrospectively.
The abovementioned Notification dated 21.03.2022 shall be adopted prospectively for other energy sources of the High Tension Consumers.
7. Submission of the learned Standing Counsel for the respondents is recorded.
8. In the result, this writ petition is disposed of, directing the respondents to either adjust 580526 units of REC wind energy generated in the petitioner's REC WEG No.2200 or encash the same towards the future bills. No costs. Consequently, the connected Miscellaneous Petition is closed.”
5. In view of the order cited supra, the present writ petition stands disposed of, directing the respondents either to adjust 3186365 units of REC wind energy generated in the petitioner's REC WEG No.4043 or encash the same towards the future bills. No costs. Consequently, connected miscellaneous petition is closed.
13.04.2023 Index : Yes Speaking order Neutral Citation:Yes kak https://www.mhc.tn.gov.in/judis 6/8 W.P.No.1144 of 2017 To
1.The Chairman & Managing Director, TANGEDCO, No.144, Anna Salai, Chennai – 02.
2.The Chief Financial Controller (Revenue) TANGEDCO, 144, Anna Salai, Chennai – 02.
3.The Superintending Engineer, Madurai Electricity Distribution Circle, TANGEDCO, Madurai.
4.The Superintending Engineer, Tirunelveli Electricity Distribution Circle TANGEDCO, Tirunelveli.
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