Madras High Court
Chemplast Sanmar Ltd vs Union Of India on 9 June, 2025
Author: N.Anand Venkatesh
Bench: N. Anand Venkatesh
WP No. 5012 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09-06-2025
CORAM
THE HONOURABLE MR JUSTICE N. ANAND VENKATESH
WP No. 5012 of 2013
MP Nos.1 to 3 of 2013
1. Chemplast Sanmar Ltd.,
Rep. By Executive Vice President Legal
Mr.T.Ravichandran, 9, Cathedral Road,
Chennai-68
Petitioner(s)
Vs
1. Union Of India, Rep. By
The Secretary, Ministry Of Power,
Shram Shakti Bhavan, Ministry Of
Power, New Delhi-1
2.State Of Tamilnadu
Through Its Secretary, Department Of
Energy, Fort St. George, Chennai-9
3.Central Electricity Regulatory
Commission, 3rd And 4th Floor,
Chanderlok Building, 36, Janpath,
New Delhi-110001
4.Tamilnadu Electricity
https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/06/2025 12:09:31 pm )
WP No. 5012 of 2013
Regulatory Commission, Through Its
Secretary, No.19a, Rukmini
Lakshmipathy Salai, Egmore,
Chennai-8
5.Tamilnadu Generation And
Distribution Corporation., Ltd., Rep.
By Its Chairman And Managing
Director, 144, Anna Salai, Chennai-
600 002
Respondent(s)
PRAYER
Writ petition has been filed for the issue of writ of certiorari to call for the
records comprised in Tamilnadu Electricity Regulatory Commission
(Renewable Energy Purchase Obligation (Amendment) Regulations 2011 by
Notification No.TNERC/ RPO/ 19/2 dated 29.7.11 and quash the same in so far
as it seeks to include consumers owning grid connected Captive Generating
Plants (CGPs) and open access consumers in the State of Tamilnadu, within the
definition of an obligated entity for the purposes of the Regulations as being
unconstitutional and ultra vires Section 86 (1)(e) of the Electricity Act 2003
For Petitioner(s): M/s.K.Harisankar
For Respondent(s): Mr.S.Sampath
For R1 and R3
Mr.E.Vijay Anand, Additional
Government Pleader for R2
Mr.L.Jai Venkatesh,
Standing counsel for R4 and R5
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WP No. 5012 of 2013
ORDER
The relief as sought for in the present writ petition will not survive at this length of time and accordingly, this writ petition is closed. Consequently, the connected miscellaneous petitions are closed.
09-06-2025 rka Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/06/2025 12:09:31 pm ) WP No. 5012 of 2013 To
1.Union Of India, Rep. By The Secretary, Ministry Of Power, Shram Shakti Bhavan, Ministry Of Power, New Delhi-1
2.State Of Tamilnadu Through Its Secretary, Department Of Energy, Fort St. George, Chennai-9
3.Central Electricity Regulatory Commission, 3rd And 4th Floor, Chanderlok Building, 36, Janpath, New Delhi-110001
4.Tamilnadu Electricity Regulatory Commission, Through Its Secretary, No.19a, Rukmini Lakshmipathy Salai, Egmore, Chennai-8
5.Tamilnadu Generation And Distribution Corporation Ltd., Rep. By Its Chairman And Managing Director, 144, Anna Salai, Chennai-600 002 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/06/2025 12:09:31 pm ) WP No. 5012 of 2013 N.ANAND VENKATESH J.
rka WP No. 5012 of 2013 09-06-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/06/2025 12:09:31 pm )