Madras High Court
S.Ranganathan vs The Chairman on 28 August, 2019
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.13557 of 2012
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.08.2019
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.No.13557 of 2012
and
M.P.Nos.1 and 2 of 2012
S.Ranganathan ...Petitioner
Vs.
1.The Chairman
Tamilnadu Electricity Board
144, Anna Salai, Chennai 600 002
2.The Assistant Executive Engineer, South
Operation & Maintenance Chengalpattu,
Chengalpattu Electricity Distribution
Circle South, Chengalpattu. ... Respondents
Prayer: The writ petition filed under Article 226 of the Constitution of
India, to issue a writ of Certiorari, to call for the records of the second
respondent in Lr.No.AEE/O&M/S/CGL/FDOC/D dated 26.04.2012 and
quash the same as illegal, arbitrary and as against the provisions of
the Electricity Act, 2003 and the Regulations of the Supply Code, 2004.
For Petitioner : Mr.A.Lakshminarasimhan
For Respondents : Mr.M.Varunkumar for R1 & R2
ORDER
The petitioner filed this Writ Petition, to issue a writ of Certiorari, to call for the records of the second respondent in 1/7 http://www.judis.nic.in W.P.No.13557 of 2012 Lr.No.AEE/O&M/S/CGL/FDOC/D dated 26.04.2012 and quash the same as illegal, arbitrary and as against the provisions of the Electricity Act, 2003 and the Regulations of the Supply Code, 2004.
2.The learned counsel appearing for the petitioner would submit that the matter related to the theft of electricity. At the time of identifying the theft, the authorities initiated proceedings under Section 135 of the Act and proceeded with the civil liability by imposing penalty and the petitioner paid the compounding fee of Rs.4,000/-.
Subsequently, the Division Bench of this court has passed an order in similar writ petitions to proceed with the civil liability. Hence, the counsel on instructions would submit that the petitioner may be permitted to deposit the remaining amount without any BPSC charges and penal interest and requests this Court to grant some reasonable time to deposit the same.
3. The learned counsel appearing for the respondent Board admitted the fact that the petitioner has paid some portion of the amount and this court may pass appropriate orders.
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4.The said issue has been squarely covered by the decision of the Division Bench of this Court in batch of cases in W.A.Nos.1808, 1811 of 2009, W.P.Nos.29882 of 2004 and 3013 of 2014 and W.P.No.(MD) Nos.2360 and 2361 0f 2008, as follows:
28.It was also stated that Section 185 of the Act, 2003 cannot come to the rescue of the Electricity Board, as the action has been initiated only after the Act, 2003 came into existence and no proceedings initiated under the Old provisions / Repealed Act cannot be continued. Further, the Board cannot initiate proceedings under Clause 8.01 and 8.02 of the Terms and Conditions of Supply of Electricity (Electricity Supply Act 1948) with regard to theft of energy, as those clauses are no longer in vague as on the date of initiation of proceedings, the Old Act got repealed and the Act 2003 had came into force. Clause 8.01 and 8.02 of the Terms and Conditions of Supply of Electricity (Electricity Supply Act 1948) in the repealed Act reads as follows:
8.00 Theft of Energy and Extra Levy:
8.01 Any consumer who dishonestly abstracts or uses energy shall be deemed to have committed theft within the meaning of Indian Electricity Act, 1910 as amended by the Tamil Nadu Government and the Indian Penal Code and the existence of artificial means for such abstractions shall be prima facie evidence of such dishonest abstraction. Illegal restoration of supply to a disconnected service connection will fail under this category.3/7
http://www.judis.nic.in W.P.No.13557 of 2012 8.02 Extra levy for theft of energy by tampering of meters / meter seals will be made at the rates given below:
(a)for a period of twelve months; or
(b)for a period from the date of prior inspection if any by the APTS or MRT wing to the date of detection; or
(c)for a period from the date of replacement of meter to the date of detection; or
(d)for a period from the date of service connection to the date of detection whichever period of the above is less.
For other cases of theft of energy, the extra levy will be made for a period of twelve months or from the date of service connection to the date of detection whichever period if less at the same rates given below:
(i)For Energy:
(a) Low Tension Service Connection : Highest Low Tension tariff rate x3: The charges arrived at will be rounded off to the next higher rupees.
(b)High Tension Service Connection:
Highest High Tension Tariff rate x 4 the charges arrived at will be rounded off to the next higher rupee
(ii) For maximum demand: (In High Tension Service Connection):
Highest High Tension tariff rate for maximum demand x 4. Extra levy for illegal restoration of supply to a disconnected service connection will be made for a period of twelve months, immediately preceding the date of detection of the violation or for the period from the date of disconnection of the service 4/7 http://www.judis.nic.in W.P.No.13557 of 2012 connection to the date of detection of the illegal restoration, whichever period is less, at the rates given above..”
29.The above submission made by the learned Senior Counsel for the petitioners cannot be accepted, because once there is a saving clause provided under the New Act, then there is no impediment or bar for the Department to proceed under the Old Act in the absence of proof that it is inconsistent with the provisions of the Act, 2003. More so, quoting a wrong provision of the Act will not entitle a wrong doer to escape from the clutches of law, especially when Section 126 of the Act, 2003 extends power to the Department / Board / Authorities to ensure that the electricity consumed unauthorizedly is calculated and necessary charges are paid by the defaulter. In the decision, Hitech Mineral Industries (P) Ltd., Salem V.TNERC, Chennai, reported in 2010 (3) MLJ 697, it is inter alia, observed that the persons who steal energy or use energy unauthorisedly have to be punished.
5.In view of the above decision held by the Division Bench of this Court in batch cases, this Court is inclined to direct the petitioner to pay the amount as demanded in the impugned notice dated 26.04.2012 after adjusting the amount already paid if any without BPSC and penalty within a period of eight weeks from the date of receipt of a copy of this order.5/7
http://www.judis.nic.in W.P.No.13557 of 2012
6.With the above direction, this writ petition stands disposed of. No costs. Consequently, connected miscellaneous petitions are also closed.
28.08.2019 vkr Index:Yes/No Internet:Yes/No Speaking Order/Non-speaking order To
1.The Chairman Tamilnadu Electricity Board 144, Anna Salai, Chennai 600 002
2.The Assistant Executive Engineer, South Operation & Maintenance Chengalpattu, Chengalpattu Electricity Distribution Circle South, Chengalpattu.
6/7http://www.judis.nic.in W.P.No.13557 of 2012 M.DHANDAPANI, J.
vkr W.P.No.13557 of 2012 and M.P.Nos.1 and 2 of 2012 28.08.2019 7/7 http://www.judis.nic.in