Madras High Court
Sempatti vs The Chairman on 3 August, 2022
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P.(MD)No.17311 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 03.08.2022
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P.(MD)No.17311 of 2022
M/s.Sree Koppammal Cotton Spinning Mills Private Limited,
Represented by its Authorised Signatory G.Thirumeninathan
HTSC NO.079094620262,
Sempatti, Puliyuran (PO),
Aruppukottai-626 101,
Virudhunagar District. ... Petitioner
Vs
1.The Chairman,
Tamil Nadu Generation and Distribution Corporation Limited,
144, Anna Salai,
Chennai – 600 002.
2.The Superintending Engineer,
Tamil Nadu Generation and Distribution Corporation Limited,
Virudhunagar Electricity Distribution Circle,
Virudhunagar. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, to direct the respondents 1 & 2 to permit
the petitioner to pay the Additional Security Deposit of Rs.1,07,30,060/- alone
in 10 equal monthly installments along with the regular current consumption
charges.
For Petitioner : Mr.M.Sudalai Muthu
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W.P.(MD)No.17311 of 2022
For Respondents : Mr.S.Deenadhayalan
Standing Counsel
ORDER
Heard the learned counsel appearing for the writ petitioner and the learned Standing Counsel appearing for the respondents / TANGEDCO.
2. The petitioner is a consumer of electricity. The petitioner had been directed to pay the petition mentioned amount towards Additional Security Deposit. The petitioner expressed certain difficulties in making the payment at one go.
3. The learned counsel appearing for the petitioner draws my attention to the order dated 12.08.2020 made in W.P.No.10520 of 2020. A learned Judge of this Court had permitted the consumer to pay the amount in installments.
4. In view of the said decision, I permit the petitioner to pay the additional security deposit as claimed by the second respondent in six equal monthly installments. The first installment will commence from 13.08.2022 onwards. If in case the petitioner commits default in making the payments, it is always open to the respondents to initiate appropriate action in accordance with law.
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5. This writ petition is disposed of with the aforesaid direction. No costs.
03.08.2022
Index : Yes / No
Internet : Yes/ No
rmi
Note: Issue Order Copy on 08.08.2022
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W.P.(MD)No.17311 of 2022
G.R.SWAMINATHAN, J.
rmi
W.P.(MD)No.17311 of 2022
03.08.2022
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