Madras High Court
Pioneer Nf Forgings India Pvt Ltd vs The Tamil Nadu Generation & ... on 22 January, 2021
Author: B.Pugalendhi
Bench: B.Pugalendhi
W.P.No.1277 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED:22.01.2021
Coram
The HONOURABLE MR.JUSTICE B.PUGALENDHI
W.P.No.1277 of 2021
and WMP No.1425 of 2021
PIONEER NF FORGINGS INDIA PVT LTD
HTSC No.307,
No.D-8, Industrial Area, Maraimalai Nagar,
Chengalpattu Taluk,
Kancheepuram District,
repd. by its Manager – Finance Srinivasaprasad ...... Petitioner
vs.
1. The Tamil Nadu Generation & Distribution
Corporation Ltd (TANGEDCO),
Represented by its Chairman & Managing Director,
10th Floor, No.144, Anna Salai, Chennai – 600 002.
2. The Chief Engineer, (Commercial),
TANGEDCO,
7th Floor, No.144, Anna Salai,
Chennai – 600 002.
3. The Superintending Engineer,
TANGEDCO,
Chengalpattu Electricity Distribution Circle,
Chengalpattu. .... Respondents
Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus directing the respondents to
extend the benefit of the order of this Court dated 14.08.2020 passed
in W.P.No.7678 of 2020, in a similar batch matter and to apply the
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W.P.No.1277 of 2021
order of this Court as per Article 14 of the Constitution of India to the
Petitioner also and consequently direct the 3rd respondent to cause to
issue the fresh CC bills for the months of March 2020-September 2020
falling in the lock down period and also to further direct the
respondents to refund the excessively collected demand charges from
the petitioner.
For Petitioner .. Mr.R.S.Pandiyaraj
For Respondents .. Mr.P.Gunaraj
Standing Counsel
ORDER
The petitioner Industry is involved in the manufacture of steel related products and having High Tension Electricity Supply and the Industry was lock down due to the orders of the Government on account of the Covid-19 pandemic situation. During the complete lock down period from 24.03.2020 upto September 2020 also, the 3rd respondent raised invoices by calculating the amount at the rate of 90% of the sanctioned demand, even though the petitioner was not running the industry during the said period.
2. Learned counsel for the petitioner, by relying upon the order passed by this Court in W.P.No.7678/2020 dated 14.08.2020 submitted that as per the relevant provisions under section 6(b) of the 2/6 W.P.No.1277 of 2021 Supply Code, the respondents shall claim only 20% of the sanctioned demand or the actual usage during the period of similar nature.
3. Considering the relevant provisions, this Court has allowed similar batch of writ petitions on the following terms:
45. The above discussion leads this Court to the only conclusion that the maximum demand charges and the compensation charges levied by TANGEDCO against the petitioners who are HT consumers, is illegal, unsustainable and in violation of the statutory regulations. Accordingly, the Maximum Demand Charges and the compensation towards low PF that have been questioned in the impugned bills raised by the TANGEDCO for each of the consumers who are parties in these batch of writ petitions, is hereby quashed. The following directions are also issued by this Court:
a) TANGEDCO shall issue a revised bill to the petitioners by applying Regulation 6(b) of the Supply Code for the entire period when the establishment was under shut down;
b) If TANGEDCO has already recovered the entire dues from any of the petitioners, the bill shall be reworked in accordance with the direction given 3/6 W.P.No.1277 of 2021 in Clause (a) and the excess amount shall be adjusted towards the future bills;
c) If the demand made by TANGEDCO has been adjusted from the security deposit and any of the petitioner has been asked to pay any amount towards additional security deposit on that count, the said claim shall be withdrawn forthwith and the calculation of the additional security deposit shall be independently done under Regulation 5 of the Supply Code and demand/ adjustment shall be done in accordance with the said Regulation;
d) The TANGEDCO shall not levy compensation charges towards low PF from the petitioners during the period of lockdown. Even if such levy is made in future, show cause notice shall be issued to the consumer and an opportunity shall be given to the consumer before levying any compensation under Clause 6.1.1.6 of the Tariff Regulation;
e) If any amount has already been recovered towards levy of compensation charges for low PF from any of the petitioners, the said amount shall be adjusted towards future bills;
f) These directions will apply only for the period during which the establishment was under total lockdown due to the orders issued by the Government and it is made clear that it pertains 4/6 W.P.No.1277 of 2021 only to the Minimum Charges payable under Regulation 6(b) of the Supply Code and there is no exemption or concession insofar as the charges payable for the actual consumption of electricity (Energy Charges); and
g) If any of the establishments continue to be under lockdown due to the Government Orders passed in this regard, the minimum charges alone shall be collected till the lifting of the lockdown.
4. However, the learned Standing Counsel for the Electricity Board raised certain objections and submitted that the order passed by this Court in W.P.No.7678/2020 etc. batch have been challenged by way of Writ Appeal before the Division Bench of this Court.
5. Considering the relevant provisions of law and the order passed by this Court and that the Industries were not permitted to function on account of lock down announced by the Government, this Writ Petition is allowed in terms of the order passed in W.P.Nos.7678/2020 etc. batch dated 14.08.2020. No costs. Consequently connected miscellaneous petition is closed.
22.01.2021 vsi Index:Yes/No Internet:Yes 5/6 W.P.No.1277 of 2021 B.PUGALENDHI,J.
vsi To
1. The Tamil Nadu Generation & Distribution Corporation Ltd (TANGEDCO), Represented by its Chairman & Managing Director, 10th Floor, No.144, Anna Salai, Chennai – 600 002.
2. The Chief Engineer, (Commercial), TANGEDCO, 7th Floor, No.144, Anna Salai, Chennai – 600 002.
3. The Superintending Engineer, TANGEDCO, Chengalpattu Electricity Distribution Circle, Chengalpattu.
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