Madras High Court
M/S.Bildon Steels P.Ltd vs Tamil Nadu Generation And Distribution on 6 January, 2022
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.No.1830 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.01.2022
Coram
The Honourable Mr.Justice Krishnan Ramasamy
W.P.No.1830 of 2017
and
W.M.P.Nos.1815 & 1816 of 2017
M/s.Bildon Steels P.Ltd.,
HTSC No.217, S.F.No.212/3, 214/2, 220/1, 220/2,
Kanur Village, Chinnakanur Post, Cheyur Via,
Avinashi TK, Tirupur,
Rep.by its Authorized Signatory
Prakash E Warrier. ...Petitioner
Vs.
1.Tamil Nadu Generation and Distribution
Corporation Limited (TANGEDCO),
Rep.by its Chairman and Managing Director,
144, Anna Salai, Chennai – 600 002.
2.The Superintending Engineer,
Tirupur Electricity Distribution Circle,
TANGEDCO, Tirupur.
3.Central Electricity Authority (CEA),
Rep.by its Chairperson,
6th floor, Sewa Bhawan, R.K.Puram, New Delhi – 110 066.
4.Tamil Nadu Electricity Regulatory Commission (TNERC),
Rep.by its Secretary,
19-A, Rukmini Lakshmipathy Salai (Marshall's Road),
Egmore, Chennai – 600 008. ...Respondents
1/6
https://www.mhc.tn.gov.in/judis
W.P.No.1830 of 2017
PRAYER: Writ Petition filed under Article 206 of the Constitution of India
praying for the issuance of a Writ of Certiorarified Mandamus, Calling for
the records of the 2nd Respondent culminating in the impugned letter
bearing Lr. No. SE/ TEDC/ TPR/ AEE.GL/ AEII/ F Harmonics/ D.3053A/
16 dated 24.10.2016 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 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.217 either through the CC Bills or in any other
manner who is connected with 22 kv supply line.
For Petitioner : M/S.R.S.Pandiyaraj
For Respondents : Mr.Abdul Kalam
Standing Counsel for R1 to R3
No appearance for R4
ORDER
The challenge in this Writ Petition is to the notice, dated 24.10.2016, issued by the 2nd respondent towards the levy of harmonic compensation charges and to quash the same as illegal, arbitrary, and against the regulation 2007 framed by the 2nd respondent and consequently, forbearing the 1st the 2nd respondent from in any manner levying, demanding and collecting surcharges for not providing the harmonic controls from the 2/6 https://www.mhc.tn.gov.in/judis W.P.No.1830 of 2017 petitioner, who is connected with 22 KV supply line.
2. The learned counsel appearing for the petitioner submitted that, as per CEA Regulations, the Industries, which are connected to the power supply of 33 KV and above, are required to install the equipment, Harmonic Filters and since the petitioner-Industry has been connected only to the power supply of 22 KV, there is no need for the petitioner-Industry to install the harmonic filters. Further, the learned counsel submits that the issued involved in the present case is covered by a decision of this Court, in a batch of Writ Petitions, in W.P.Nos. 25, 1900 to 1903 of 2015 & etc batch, dated 05.06.2017 and he also produced the copy of the said order for reference of this Court.
3. The learned Standing Counsel for respondent-TANGEDCO would submit that as per the CEA Regulation, the Industries, which are connected to the supply of 33 KV and above are bound to install the Harmonic Filters. However, he fairly admitted that since the petitioner-Industry is connected only to the power supply of 22 KV, but not connected to harmonic filters. 3/6 https://www.mhc.tn.gov.in/judis W.P.No.1830 of 2017
4. Heard the learned counsel for the petitioner and the respondent and perused the materials on record.
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 clarified that :-
(i) The condition of voltage and current harmonic as prescribed under Part IV is applicable only to the 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). '' 5.1 Thus, in view of the fact that the respondent-TANGEDCO 4/6 https://www.mhc.tn.gov.in/judis W.P.No.1830 of 2017 themselves have admitted that the petitioner-Industry is connected only to 22kv power supply, and as per the clarification issued to Part IV of CEA Regulations, there is no necessity for the petitioner to install Harmonic Filters, in their Industry, as they are connected to 22 KV and taking into consideration of the fact that the issue involved in this Writ Petition is covered by the decision rendered by this Court, in W.P. Nos.25, 1900 to 1903 of 2015 & etc batch, dated 05.06.2017, this Court is of the view that the impugned order passed by the respondent-TANGEDCO is not sustainable and liable to be quashed.
6. In the result, the Writ Petition is allowed and the impugned order is set aside. No costs. Consequently, connected Miscellaneous Petitions are closed.
06.01.2022 Pns Index : yes/no Speaking Order/Non speaking order Krishnan Ramasamy,J., 5/6 https://www.mhc.tn.gov.in/judis W.P.No.1830 of 2017 Pns To
1.Chairman and Managing Director, Tamil Nadu Generation and Distribution Corporation Limited (TANGEDCO), 144, Anna Salai, Chennai – 600 002.
2.The Superintending Engineer, Tirupur Electricity Distribution Circle, TANGEDCO, Tirupur.
3.Chairperson, Central Electricity Authority (CEA), 6th floor, Sewa Bhawan, R.K.Puram, New Delhi – 110 066.
4.The Secretary, Tamil Nadu Electricity Regulatory Commission (TNERC), 19-A, Rukmini Lakshmipathy Salai (Marshall's Road), Egmore, Chennai – 600 008.
W.P.No.1830 of 2017
and W.M.P.Nos.1815 & 1816 of 2017 06.01.2022 6/6 https://www.mhc.tn.gov.in/judis