Madras High Court
Govindaraja Mills Limited “A” Unit vs Tamilnadu Electricity Regulatory ... on 9 June, 2022
Author: R.Vijayakumar
Bench: R.Vijayakumar
W.P.(MD).No.2143 of 2012
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.06.2022
CORAM
THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR
W.P.(MD).No.2143 of 2012 and
M.P.(MD).No.1 of 2012
Govindaraja Mills Limited “A” UNIT,
represented by its President
S.Bharani Maheswaran,
HTSC No.194,
Melakannamangalam,
Tamilpadi (PO) – 626 129,
Aruppukottai. ... Petitioner
Vs.
1.Tamilnadu Electricity Regulatory Commission (TNERC),
represented by its Secretary,
19-A, Rukmany Lakshmipathy Salai,
Marshall's Road, Egmore,
Chennai- 600 008.
2.Tamilnadu Generation and Distribution Corporation
Limited (TANGEDCO),
represented by its Chairman,
144, Anna Salai, Chennai- 600 002.
3.The Superintending Engineer,
Virudhunagar Electricity Distribution Circle,
Tamil Nadu Generation and Distribution
Corporation Limited,
Virudhunagar. ... Respondents
1/5
https://www.mhc.tn.gov.in/judis
W.P.(MD).No.2143 of 2012
PRAYER : Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Declaration, to declare that
the 2nd and 3rd respondents are not legally entitled to initiate any action
alleging theft of electricity or unauthorized use of electricity by the
petitioner for use of HT electricity for the petitioner's canteen (kitchen
and dining hall), creche, rest sheds, first aid and ambulance room,
gardening, etc., in their Unit having HT SC No.194 without obtaining
appropriate orders from the 1st respondent relating to authorized and
unauthorized use of power supplied for HT Tariff.
For Petitioner : Mr.N.Sudalaimuthu
for Mr.S.Karunakar
For R-1 : No representation
For R-2 & R-3 : Mr.S.Deenadhayalu
*****
ORDER
The Writ Petition has been filed by Govindaraja Mills, seeking Declaration that the Electricity Department cannot initiate any action for extending the HT service connection to their Canteen, Rest house, etc.
2.It is the contention of the petitioner that the respondent Board was insisting the petitioner Mills to take a separate LT commercial service connection for utilizing the same for Canteen, Rest house, etc and 2/5 https://www.mhc.tn.gov.in/judis W.P.(MD).No.2143 of 2012 the HT service connection given to the Mills cannot be extended to canteen (kitchen and dining hall), creche, rest sheds, first aid and ambulance room, etc. Hence, the present Writ Petition is filed.
3.Pending the Writ Petition, Tamilnadu Electricity Regulatory Commission (TNERC), has passed an order in Order No.1 of 2012, dated 30.03.2012, to the effect that the HT service connection for the factories/mills can be extended to the employees' Canteen, Rest house, etc.
4.Based on the said order of the Tamilnadu Electricity Regulatory Commission (TNERC), now, the petitioner Mills have restored the Electricity service connection to their Canteens.
5.The standing Counsel appearing for the Electricity Board confirms that they will not initiate any action as against the petitioner Mills for extending the HT service connection to the employees' Canteen (kitchen and dining hall), creche, rest sheds, first aid and ambulance 3/5 https://www.mhc.tn.gov.in/judis W.P.(MD).No.2143 of 2012 room, gardening, etc., in the factory premesis.
6.Recording the said undertaking, the Writ Petition is disposed of.
No costs. Consequently connected miscellaneous petition is closed.
09.06.2022
(3/4)
Index : Yes / No
Internet : Yes / No
Tmg
Note :
In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.
4/5https://www.mhc.tn.gov.in/judis W.P.(MD).No.2143 of 2012 R.VIJAYAKUMAR ,J.
Tmg Order made in W.P.(MD).No.2143 of 2012 09.06.2022 (3/4) 5/5 https://www.mhc.tn.gov.in/judis