Madras High Court
Arkay Energy(Rameswaram) Limited vs Tamil Nadu Generation And Distribution on 17 December, 2018
Author: R.Subramanian
Bench: R.Subramanian
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BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 17.12.2018
CORAM :
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
W.P(MD)No.15248 of 2016
Arkay Energy(Rameswaram) Limited,
Valathur Village,Valantharavai Post,
Ramnad District-623 536
represented by its
President (Commercial and Amin)
Authorised Signatory ... Petitioner
Vs.
1.Tamil Nadu Generation and Distribution
Corporation Limited,
Represented by its Chairman & Managing Director,
No.144, Anna Salai, Chennai-2.
2.Tamil Nadu Transmission Corporation Lomited,
Represented by its Chairman & Managing Director,
No.144, Anna Salai, Chennai-2.
3.The Director Finance,
TANGEDCO,
No.144, Anna Salai, Chennai-2.
4.The Director,
Distribution, TANGEDCO,
No.144, Anna Salai, Chennai-2.
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5.The Chief Finance Controller,
Revenue, TANGEDCO,
No.144, Anna Salai, Chennai-2.
6.The State Load Despatch Centre (SLDC),
Represented by Director (Operations)
No.144, Anna Salai, Chennai-2.
7.The Superintending Engineer,
Ramnad Electrical Distribution Circle,
Ramnad, Ramnad District.
8.Dr.M.Saikumar, I.A.S.
Chairman & Managing Director,
Tamil Nadu Generation and Distribution
Corporation Limited (TANGEDCO),
144, Anna Salai, Chennai-2.
9.Tamil Nadu Electricity Regulatory Commission,
19-A, Rukmani Lakshmipathy Salai,
Egmore, Chennai-8. ....Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of
India, praying for issuance of a Writ of Mandamus directing the
respondents to consider the representation of the petitioner dated
04.08.2016, followed by letter dated 08.08.2016 and pass appropriate
orders granting permission for Inter State Sale of Power to the tune of
20 MW.
For Petitioner : Mr.V.Malaiyendran
for Mr.F.B.Benjamin George
For R1 to R7 & R9 : Mr.S.Dhayalan
for R8 : No Appearance
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ORDER
The learned counsel appearing for the petitioner made the following endorsement:-
“The petitioner may be permitted to withdraw this case”.
2.In view of the above, this Writ Petition is dismissed as withdrawn. No costs.
19.12.2018
Index : Yes/No
Internet : Yes/No
tsg
Note: Issue Order Copy by 20.12.2018 http://www.judis.nic.in 4 R.SUBRAMANIAN, J., tsg W.P(MD)No.15248 of 2016 19.12.2018 http://www.judis.nic.in