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Madras High Court

M/S.Mod Forge P Ltd vs Tamilnadu Generation And Distribution on 4 March, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

    2024:MHC:1079


                                                                            W.P.No.5398 of 2024



                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                Dated: 04.03.2024

                                                    CORAM

                                  THE HONOURABLE DR. JUSTICE ANITA SUMANTH

                                              W.P.No.5398 of 2024
                M/s.MOD Forge P Ltd.,
                103, Sidco Aiema Tower,
                #1, 1st Main Road, Ambattur Industrial Estate,
                Chennai – 600 058
                Repd by its General Manager S.Krishnamurthy                ... Petitioner

                                                    Vs
                1.Tamilnadu Generation and Distribution
                  Corporation Ltd, (TANGEDCO)
                  10th Floor, 144, Anna Salai,
                  Chennai – 600 002.
                  Represented by its Chairman
                  Cum Managing Director.

                2.The Chief Engineer, NCES,
                  TANGEDCO, 2nd Floor,
                  144, Anna Salai, Chennai – 600 002

                3.The Superintending Engineer,
                  TANGEDCO,
                  Tirunelveli Electricity Distribution Circle,
                  Tiruvelveli.                                           .... Respondents
                PRAYER: Writ Petition filed under Article 226 of the Constitution of India
                praying to issue a Writ of Mandamus directing the 2nd and 3rd respondent to
                effect migration in Petitioner's WEG Nos.079224723212 from sale to board to
                own captive consumption in their industry bearing HTSC No.019094041787 by
                executing a fresh Energy Wheeling Agreement as per Petitioner's application
https://www.mhc.tn.gov.in/judis
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                                                                                     W.P.No.5398 of 2024

                dated 09.04.2023 and consequential representation dated 11.10.2023 on
                payment of necessary charges.

                                  For Petitioner   : Mr.S.P.Parthasarathy

                                  For Respondents : Ms.R.Rebacca Vasanthini Percy
                                                    for Mr.D.R.Arun Kumar
                                                    Standing Counsel

                                                       ORDER

Ms.R.Rebacca Vasanthini Percy, learned counsel appearing on behalf of Mr.D.R.Arunkumar, learned Standing Counsel accepts notice for the respondents and states that in similar circumstances, this Court in W.P.No.23788 of 2023, has passed the following order:

The petitioner has purchased a windmill from M/s.Powerica Limited. It requires name transfer and migration from sale to TANGEDCO to captive consumption of the petitioner. The second respondent has called for a NOC from the third respondent and this too has been made available by the third respondent and the papers are now pending before the second respondent.

2.Mr.D.R.Arun Kumar, learned Standing Counsel for Tamil Nadu Electricity Board takes notice for the respondents.

3.The second respondent is now required to take a call on the representation of the petitioner for transfer and migration vis- a-vis the consumption of the energy to be generated within a period of six (6) weeks, if the papers are otherwise in order. If the second respondent contemplates any rejection of the request, it is directed that he shall give a personal audience to the petitioner's representation and shall decide the issue through a detailed speaking order.

4.The Writ Petition is disposed of accordingly. No costs. https://www.mhc.tn.gov.in/judis 2/4 W.P.No.5398 of 2024

2. In addition, the petitioner would point out that the decision of TANGEDCO not to accept similar request from Wind Energy Generators and to terminate the Energy Purchase Agreement and not allow migration from sale to board to Group Captive/third party use would be effective only from 30.06.2023.

3. The application of the petitioner for migration and sale is prior to 30.06.2023, i.e., on 09.04.2023, which has been recommended by the Superintending Engineer, Tirunelveli on 27.04.2023. Under the same order, he confirms that there are no dues payable by the petitioner.

4. This aspect of the matter will also be taken into account by the respondents while disposing petitioner's representation dated 09.04.2023 and 11.10.2023, after hearing the petitioner. Let this exercise be completed within a period of four (4) weeks from date of receipt of a copy of this order and having regard to the position as captured in the preceding paragraphs.

5. This Writ Petition is disposed in the aforesaid terms. No costs.

04.03.2024 Index : Yes / No Speaking order Neutral citations:Yes sl https://www.mhc.tn.gov.in/judis 3/4 W.P.No.5398 of 2024 Dr.ANITA SUMANTH,J.

sl To

1.Tamilnadu Generation and Distribution Corporation Ltd, (TANGEDCO) 10th Floor, 144, Anna Salai, Chennai – 600 002.

Represented by its Chairman Cum Managing Director.

2.The Chief Engineer, NCES, TANGEDCO, 2nd Floor, 144, Anna Salai, Chennai – 600 002

3.The Superintending Engineer, TANGEDCO, Tirunelveli Electricity Distribution Circle, Tiruvelveli.

W.P.No.5398 of 2024

04.03.2024 https://www.mhc.tn.gov.in/judis 4/4