Madras High Court
M/S.Sivasakthi Threads vs Tamil Nadu Generation And Distribution on 2 January, 2023
Author: Anita Sumanth
Bench: Anita Sumanth
W.P.Nos.6048 & 6049 of 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 02.01.2023
CORAM
THE HONOURABLE DR. JUSTICE ANITA SUMANTH
W.P.Nos.6048 & 6049 of 2015
and M.P.Nos.1, 1, 2 and 2 of 2015
WP.No.6048 of 2015
M/s.Sivasakthi Threads, H.TSC.No.224,
No.172, Viakattuthottam, Sultanpet,
Mangalam, Thiruppur-641 663,
repd. by its Partner Mr.P.Sengottuvel ... Petitioner
Vs
1.Tamil Nadu Generation and Distribution
Corporation Limited (TANGEDCO),
Represented by its Chairman and Managing Director,
144, Anna Salai, Chennai - 600 002.
2.The Superintending Engineer,
Coimbatore Electricity Distribution Circle/South,
Coimbatore-641 012.
3.Central Electricity Authority (CEA),
Represented by its Chairperson,
6th Floor, Sewa Bhawan, R.K.Puram,
New Delhi - 110 066.
4.Tamil Nadu Electricity,
Regulatory Commission (TNERC),
https://www.mhc.tn.gov.in/judis
1
W.P.Nos.6048 & 6049 of 2015
Represented by its Secretary,
19-A, Rukmini Lakshmipathy Salai (Marshall's Road),
Egmore, Chennai-600 008. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Certiorarified Mandamus calling for the records of the
2nd Respondent culminating in the impugned letter bearing No.SE/CEDC/S
AEE.GI/AEG2/F. Harmonics/D.No.2745/14 dated 18.12.2015, quash the same
and forbear the 1st and 2nd Respondents, their men, officers, agents, servants,
representatives and/or any one claiming through or under them and/or any other
person from in any manner insisting on harmonic control and levying, demanding
and/or collecting charges and compensation for harmonics dumping from the
Petitioner for their HT SC No.224 either through the CC Bills or in any other
manner who is connected with 11 KV supply line.
AND
WP.No.6049 of 2015
Shri Sakthi Papers India Pvt. Ltd.,
HTSC.No.124,
S.F.No.541/3, 533/3 Kothamangalam - Post
Bhavani Sagar (via),
Sathyamangalam - 638 451
repd. by its Director,
Mr.P.Swaminathan ... Petitioner
Vs
1.Tamil Nadu Generation and Distribution
Corporation Limited (TANGEDCO),
Represented by its Chairman and Managing Director,
144, Anna Salai, Chennai - 600 002.
2.The Superintending Engineer,
https://www.mhc.tn.gov.in/judis
2
W.P.Nos.6048 & 6049 of 2015
Gobi Electricity Distribution Circle,
Gobichettipalayam.
3.Central Electricity Authority (CEA),
Represented by its Chairperson,
6th Floor, Sewa Bhawan, R.K.Puram,
New Delhi - 110 066.
4.Tamil Nadu Electricity,
Regulatory Commission (TNERC),
Represented by its Secretary,
19-A, Rukmini Lakshmipathy Salai (Marshall's Road),
Egmore, Chennai-600 008. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Certiorarified Mandamus calling for the records of the
2nd Respondent culminating in the impugned letter bearing
No.Lr.No.SE/GEDC/AEE.GL/FA/F.Harmonics/D.No.700/15 dated 20.02.2015,
quash the same and forbear the 1st and 2nd Respondents, their men, officers,
agents, servants, representatives and/or any one claiming through or under them
and/or any other person from in any manner insisting on harmonic control and
levying, demanding and/or collecting charges and compensation for harmonics
dumping from the Petitioner for their HT SC No.124 either through the CC Bills
or in any other manner who is connected with 11 KV supply line.
(In both WPs)
For Petitioners : Mr.R.S.Pandiyaraj
For Respondents : Mr.I.Syed Sitghatulla
Standing Counsel
https://www.mhc.tn.gov.in/judis
3
W.P.Nos.6048 & 6049 of 2015
COMMON ORDER
Both learned counsel Mr.R.S.Pandiyaraj, learned counsel appearing for the petitioners and Mr.I.SyedSibghatulla, learned standing counsel for the respondents/TANGEDCO and its officials would agree upon the position that the issue that arises in these Writ Petitions, being challenge to letters issued on various dates calling upon the petitioners to install harmonic equipment, is covered by a decision of this Court in W.P.Nos.25 of 2015 etc. batch dated 05.06.2017 that has been followed consistently by this Court subsequently as well.
2. The petitioners seek a direction as well to the respondents to desist from levying, demanding or collecting harmonic control charges or compensation for harmonics dumping in respect of their HT connections.
3. The aforesaid batch of Writ Petitions was decided in favour of the consumers/petitioners therein referring to a clarification issued by Central Electricity Authority in terms of Part IV of CEA Regulations, reading as follows:
5.At this stage, it is beneficial to refer to Part IV of the CEA Regulations, which is reproduced as here under:-
"Clarification w.r.t. Part IV of CEA Regulations- Applicability;
"This has reference to the Part IV of the CEA (Technical Standards for connectivity to the Grid) Regulations, 2007. It is clarrified that:-
(i) The condition of voltage and current harmonic as prescribed under Part IV is applicable only to the https://www.mhc.tn.gov.in/judis 4 W.P.Nos.6048 & 6049 of 2015 contention of the consumers, which are identified as bulk consumers and drawing power at 33 kv and above.
(ii) For the purpose of bulk consumer means a consumer, who avails supply at voltage of 33 kv or above.
Therefore, Part IV of CEA Regulations is applicable only to consumers drawing power at 33 KV or above and any consumer, who is drawing power below 33 KV shall not be covered under Part IV of CEA (A (Technical Standards for connectivity to the Grid) Regulations, 2007)."
4. In light of the above clarification that the levy in question would apply only to consumers drawing power at 33 KV or above and any consumer who is drawing power below 33 KV would not be covered under Part IV of CEA (Technical Standards for connectivity to the Grid) Regulations, 2007, the prayer of the petitioners is liable to be accepted and I do so.
5. The impugned orders are set aside and these Writ Petitions are allowed. No costs. Connected Miscellaneous Petitions are closed.
02.01.2023 Index : Yes / No Speaking Order vs To https://www.mhc.tn.gov.in/judis 5 W.P.Nos.6048 & 6049 of 2015
1.Tamil Nadu Generation and Distribution Corporation Limited (TANGEDCO), Represented by its Chairman and Managing Director, 144, Anna Salai, Chennai - 600 002.
2.The Superintending Engineer, Coimbatore Electricity Distribution Circle/South, Coimbatore-641 012.
3.Central Electricity Authority (CEA), Represented by its Chairperson, 6th Floor, Sewa Bhawan, R.K.Puram, New Delhi - 110 066.
4.Tamil Nadu Electricity, Regulatory Commission (TNERC), Represented by its Secretary, 19-A, Rukmini Lakshmipathy Salai (Marshall's Road), Egmore, Chennai-600 008.
5.The Superintending Engineer, Gobi Electricity Distribution Circle, Gobichettipalayam.
https://www.mhc.tn.gov.in/judis 6 W.P.Nos.6048 & 6049 of 2015 Dr.ANITA SUMANTH,J.
vs W.P.Nos.6048 & 6049 of 2015 and M.P.Nos.1, 1, 2 and 2 of 2015 02.01.2023 https://www.mhc.tn.gov.in/judis 7