Madras High Court
M/S.Sonal Irons Industry (P) Ltd vs The Chairman on 14 June, 2023
Author: M.Dhandapani
Bench: M. Dhandapani
W.P.Nos.17523, 17525, 17528, 17530, 17533, 17535, 17537 & 17539 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 14.06.2023
CORAM :
THE HONOURABLE MR. JUSTICE M. DHANDAPANI
W.P.Nos.17523, 17525, 17528, 17530, 17533, 17535,
17537 & 17539 of 2023
W.P.No.17523 of 2023
M/s.Sonal Irons Industry (P) Ltd.,
Kotha Jagur Village, Komaranapalli Panchayat,
Denkanikottai Taluk, Hosur, repd. by its
Authorized Signatory D.S.Sudharsan ... Petitioner
vs.
1.The Chairman,
Tamil Nadu Generation and Distribution
Corporation Limited, 144, Anna Salai,
Chennai – 600 002.
2.The Superintending Engineer,
TANGEDCO,
Krishnagiri Electricity Distribution Circle,
Krishnagiri. ... Respondents
Prayer in W.P.No.17587 of 2023: Petition filed under Article 226 of the
Constitution of India praying to issue a writ of Mandamus, directing the
1st and 2nd respondent to permit the petitioner to pay the Additional
Security Deposit of Rs.90,45,783/- alone in 10 equal monthly
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W.P.Nos.17523, 17525, 17528, 17530, 17533, 17535, 17537 & 17539 of 2023
installments, along with the regular current consumption charges.
For Petitioner : Mr.R.S.Pandiyaraj
(in all WPs)
For Respondents : Mr.S.Madhusudanan
(in W.P.No.17523
of 2023)
For Respondents : Mr.S.Kalaiselvan
(in W.P.Nos.17525, Standing Counsel
17530, 17533 &
17539 of 2023)
For Respondents : Mr.I.Syed Sibghatulla
(in W.P.Nos.17528 & Standing Counsel
17537 of 2023)
For Respondents : Mr.L.Jai Venkatesh
(in W.P.No.17535 Standing Counsel
of 2023)
******
COMMON ORDER
Since the issue raised in these writ petitions is one and the same, with the consent of the learned counsel appearing for both sides, these writ petitions were heard together and disposed of by this common order.
2. Mr.S.Madhusudanan, learned counsel takes notice on behalf Page No.2 of 4 https://www.mhc.tn.gov.in/judis W.P.Nos.17523, 17525, 17528, 17530, 17533, 17535, 17537 & 17539 of 2023 of the respondents in W.P.No.17523 of 2023. Mr.S.Kalaiselvan, learned Standing Counsel takes notice on behalf of the respondents in W.P.Nos.17525, 17530, 17533 and 17539 of 2023. Mr.I.Syed Sigbhatulla, learned Standing Counsel takes notice on behalf of the respondents in W.P.Nos.17528 and 17537 of 2023. Mr.L.Jai Venkatesh, learned Standing Counsel takes notice on behalf of the respondents in W.P.No.17535 of 2023.
3. The learned counsel for the respective petitioners has brought to the notice of the Court, an earlier order passed by this Court in W.P.No.11500 of 2017, in which, the learned Single Judge has followed the decision of the Division Bench of this Court in Tamil Nadu Electricity Board Vs. Mani Spinning Mills (P) Limited reported in [CDJ 2012 MHC 4380] - (W.A.(MD) Nos.407 to 412 of 2012 dated 02.08.2012). Since the issue involved in these cases is identical to the one involved in the aforesaid case, this Court is inclined to grant similar relief to the petitioners herein.
M.DHANDAPANI, J.
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4. Accordingly, the Writ Petitions are disposed of and the petitioners are directed to pay the respective Additional Security Deposit to the second respondent in respective writ petitions in six equal monthly installments along with the regular current consumption charges, commencing from 1st July, 2023 and shall pay the installments on or before 10th of every succeeding English Calendar month, failing which, it is open to the respondents in respective writ petitions to initiate appropriate action against the petitioners in accordance with law. No costs.
14.06.2023 Index : Yes/No Speaking order / Non-speaking order Neutral Citation Case : Yes/No Note: Issue order copy on 14.06.2023.
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