Madras High Court
Sree Ayyanar Spinning And Weaving Mills ... vs Tamil Nadu Electricity Regulatory ... on 18 September, 2019
Author: T.Raja
Bench: T.Raja
W.P.No.7936 of 2012
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 18.09.2019
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
W.P.No.7936 of 2012
and MP No.2 of 2012
Sree Ayyanar Spinning and Weaving Mills Limited
Mill Premises, Mallanginar, Pin Code 626 109
Near Virudhunagar – Represented by
its Manager Finance N. Selvaraj ... Petitioner
-vs-
1. Tamil Nadu Electricity Regulatory Commission (TNERC),
Represented by its Secretary,
19-A, Rukmini Lakshmipathy Salai (Marshall's Road),
Egmore, Chennai – 600 008.
2. Tamil Nadu Generation and Distribution Corporation
Limited (TANGEDCO),
Represented by its Chairman and Managing Director,
144, Anna Salai, Chennai – 600 002.
3. Superintending Engineer,
TANGEDCO
Virudhunagar Electricity Distribution Circle,
Virudhunagar ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of
India praying this Court to issue a Writ of Certiorarified Mandamus to
call for the records of the 3rd respondent culminating in the Bill dated
03.03.2012 issued for the petitioner's HT SC No.28 in so far as it
relates to levy of penalty in the form of excess demand charges in
Serial No.13(f) of the said Bill, quash the same as illegal, arbitrary,
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W.P.No.7936 of 2012
without jurisdiction and authority of law, refund all amounts so
collected from the petitioner and consequently forbear the 2nd and 3rd
respondents from taking energy adjusted instead of energy available
to the credit of the petitioner for the purpose of equivalent demand
calculation till power cut and load shedding are in force.
For Petitioner : Mr.Sathish Parasaran
For R.1 : No appearance
For R.2 and R.3 : Mr.S.K. Rameshwar
Standing Counsel
ORDER
This Writ Petition is filed by the petitioner seeking for issuance of a Writ of Certiorarified Mandamus to call for the records of the 3rd respondent culminating in the Bill dated 03.03.2012 issued for the petitioner's HT SC No.28 in so far as it relates to levy of penalty in the form of excess demand charges in Serial No.13(f) of the said Bill, quash the same as illegal, arbitrary, without jurisdiction and authority of law, refund all amounts so collected from the petitioner and consequently forbear the 2nd and 3rd respondents from taking energy adjusted instead of energy available to the credit of the petitioner for the purpose of equivalent demand calculation till power cut and load shedding are in force.
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2. When the matter is taken up for hearing, the learned counsel for the petitioner submitted that the matter is pending before the Appellate Tribunal for Electricity.
3. Recording the submissions made by the learned counsel for the petitioner, as the matter is seized of by the Appellate Tribunal for Electricity, this Court directs that the parties shall abide by the result of the Appellate Tribunal for Electricity. Accordingly, the writ petition is disposed of. No costs. Consequently, connected Miscellaneous Petition is closed.
18.09.2019
Index : Yes/No
sr
To
1. Tamil Nadu Electricity Regulatory Commission (TNERC), Represented by its Secretary, 19-A, Rukmini Lakshmipathy Salai (Marshall's Road), Egmore, Chennai – 600 008.
2. Tamil Nadu Generation and Distribution Corporation Limited (TANGEDCO), Represented by its Chairman and Managing Director, 144, Anna Salai, Chennai – 600 002.
3. Superintending Engineer, TANGEDCO Virudhunagar Electricity Distribution Circle, Virudhunagar 3/4 http://www.judis.nic.in W.P.No.7936 of 2012 T.RAJA,J.
sr W.P.No.7936 of 2012 18.09.2019 4/4 http://www.judis.nic.in