Madras High Court
Vijayalakshmi Textiles vs The Chairman Cum Managing Director on 13 June, 2023
Author: M.Dhandapani
Bench: M. Dhandapani
W.P.No.17518 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13.06.2023
CORAM :
THE HONOURABLE MR. JUSTICE M. DHANDAPANI
W.P.No.17518 of 2023
and
WMP.No.16655 of 2023
Vijayalakshmi Textiles,
Rep. By its Managing Partner,
S.Vijayalakshmi,
HT SC No.049094360133,
128, Mathampalayam Village & Post,
Punjai Puliampatti (Via) – 638 459.
Sathy Taluk, Erode District. ...Petitioner
vs.
1. The Chairman cum Managing Director,
Tamil Nadu Generation and Distribution
Corporation Limited (TANGEDCO),
144, Anna Salai, Chennai - 600 002.
2. The Superintending Engineer,
Gobi Electricity Distribution Circle,
Tamil Nadu Generation and Distribution
Corporation Limited (TANGEDCO),
132-D Cutcherry Street,
Gobichettialayam – 638 452. ...Respondents
Page No.1 of 6
https://www.mhc.tn.gov.in/judis
W.P.No.17518 of 2023
Petition filed under Article 226 of the Constitution of India praying
to issue a Writ of Mandamus, directing the 2nd respondent to permit the
petitioner to pay the Additional Current Consumption Deposit amount of
Rs.9,75,008/- (Rupees Nine Lakhs Seventy Five Thousand and Eight
only) for the petitioner Mill service connection H.T.S.C.
No.049094360133 at 128, Mathampalayam Village & Post, Punjai
Puliampatti (Via) – 638 459, Sathy Taluk, Erode District in six equal
monthly instalments.
For Petitioner : Mr.M.Kamalanathan
For Respondents : Mr.I.Syed Sibghatulla
ORDER
The petitioner has come up with this Writ Petition seeking direction to the 2nd respondent to permit the petitioner to pay the Additional Current Consumption Deposit amount of Rs.9,75,008/- for the petitioner Mill service connection H.T.S.C.No.049094360133, in six equal monthly installments.
2. Learned counsel for the petitioner 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 Page No.2 of 6 https://www.mhc.tn.gov.in/judis W.P.No.17518 of 2023 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) and permitted the petitioner therein to pay the additional security deposit in six equal monthly installments along with regular current consumption charges.
Since the issue involved in the present case is identical to the one involved in the aforesaid case, this Court is inclined to grant similar relief to the petitioner herein.
3. Accordingly, this Writ Petition is allowed and the petitioner is directed to pay the Additional Current Consumption Deposit amount of Rs.9,75,008/- to the 2nd respondent 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 to initiate appropriate action against the petitioner in accordance with law. No costs. Consequently, connected Miscellaneous petition is closed.
13.06.2023 Page No.3 of 6 https://www.mhc.tn.gov.in/judis W.P.No.17518 of 2023 skt Index : Yes/No Speaking order : Yes/No NCC : Yes/No Note to office: Issue order copy on 14.06.2023.
To
1. The Chairman cum Managing Director, Tamil Nadu Generation and Distribution Corporation Limited (TANGEDCO), 144, Anna Salai, Chennai - 600 002.
2. The Superintending Engineer, Gobi Electricity Distribution Circle, Tamil Nadu Generation and Distribution Corporation Limited (TANGEDCO), 132-D Cutcherry Street, Gobichettialayam – 638 452.
Page No.4 of 6https://www.mhc.tn.gov.in/judis W.P.No.17518 of 2023 M.DHANDAPANI., J.
skt W.P.No.17518 of 2023 and WMP.No.16655 of 2023 Page No.5 of 6 https://www.mhc.tn.gov.in/judis W.P.No.17518 of 2023 13.06.2023 Page No.6 of 6 https://www.mhc.tn.gov.in/judis