Madras High Court
Lakshmi Card Clothing ... vs 4 Tamil Nadu Electricity ... on 26 October, 2021
W.P.No.22798 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 26.10.2021
CORAM :
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
Writ Petition No.22798 of 2021
and W.M.P.No.24020 of 2021
Lakshmi Card Clothing Manufacturing Co., Pvt Ltd
WF HTSC Nos.079204740007 & 079204740009
Lakshmi Plaza, 1089, Avanashi Road
Coimbatore – 641 037
Rep.by its DGM – Accounts K.Suresh ... Petitioner
-Vs-
1 Tamil Nadu Generation and Distribution
Corporation Ltd (TANGEDCO) 10th
floor 144 Anna salai chennai-600 002 Rep
by its Chairman Cum Managing Director
2 The Chief Engineer / NCES
TANGEDCO, 2nd Floor 144
Anna salai chennai-600002
3 The Superintending Engineer
Kanyakumari Electricity Distribution circle
Kanyakumari
4 Tamil Nadu Electricity Regulatory Commission
19-A Rukumini Lakshmipathy salai Egmore
Chennai-600008 Rep by its secretary
…. Respondents
Prayer : Writ Petition under Article 226 of the Constitution of India praying for the
issuance of a Writ of Mandamus directing the 1st and 2nd and 3rd respondent to
1/6
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W.P.No.22798 of 2021
allow utility change by terminating the existing Energy Purchase Agreements dated
28.02.2009 respectively and execute fresh Energy Wheeling Agreement for their own
Captive Consumption of the energy Generated in petitioners WF HTSC
Nos.079204740007 and 079204740009 as per the common order of the Honourble
High court of Judicature at Madras dated 30.8.2019 which was upheld by the
Honourable Division bench dated 18.2.2020 and also by the Honourable Supreme
court of India dated 24.9.2020 and consequently make payment of Rs.37,99,533/-
towards the wind energy sold from the petitioners WEG for the period from March
2020 to till date as per their respectively invoices along with interest at 1 Percentage
per month for any delay in payments.
For Petitioner : Mr.R.S.Pandiyaraj
For Respondents : Mr.M.Abul Kalam, Standing Counsel
ORDER
Heard Mr.R.S.Pandiyaraj, learned Counsel appearing for the petitioner and
Mr.Abul Kalam, learned Standing Counsel appearing for the respondents and perused
the documents available on record.
2. The issue involved in the present writ petition is for a direction against the
respondent nos.1, 2 & 3, to convert the existing EPA dated 28.02.2009 executed for
EWA for the arrangement of their own Captive Consumption of the wind energy of the
windmill having WF HTSC Nos.079204740007 and 079204740009.
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W.P.No.22798 of 2021
3. The learned counsel for the writ petitioner submitted that earlier, for the
similar prayer, a batch of writ petitions have been filed before this Court in W.P.Nos.
5196, 11725, 8459 & 8463 of 2019 and 6694 & 1275 of 2021. This Court by common
order dated 30.08.2019 allowed the writ petitions and granted relief to the
petitioners. Challenging the same, the respondent/TANGEDCO preferred an appeal
before this Court in W.A.Nos. 4189 of 2019 etc batch and the same was dismissed by
the First Bench of this Court by judgment dated 18.02.2020, confirming the order
passed in the writ petitions. It was further confirmed by the Hon'ble Supreme Court
by order dated 24.09.2020, wherein, the Special Leave Petition filed by TANGEDCO
was dismissed, confirming the order passed by this Court in Writ Petitions and Writ
Appeal.
4. In view of the above, the present writ petition deserves to be allowed with
the following directions;
i. the respondent/TANGEDCO are directed to permit the petitioner to
switch over to group captive consumption/group captive
consumption/third party sale, as the case may be, as per the
request made by the petitioner.
ii. the respondent/TANGEDCO are directed to settle the respective
dues to the petitioner as per their respective invoices raised by
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W.P.No.22798 of 2021
them, along with interest as per Clause 6(b), within a period of two
months from the date of receipt of a copy of this order.
iii. Consequently, in view of permitting the petitioners to migrate from
EPA to EWA, the proceedings dated 20.05.2017 issued by the 1st
respondent deciding not to concede any request for migration is set
aside.
5. In fine, with the above directions, the writ petition stands allowed. No costs.
Consequently, connected miscellaneous petition is closed.
26.10.2021
Index :Yes/No
Internet : Yes/No
KST
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W.P.No.22798 of 2021
To
1 The Chairman and Managing Director
Tamil Nadu Generation and Distribution
Corporation Ltd (TANGEDCO) 10th floor
144 Anna salai chennai-600 002.
2 The Chief Engineer
NCES, TANGEDCO
2nd Floor 144 Anna salai Chennai-600002
3 The Superintending Engineer
Kanyakumari Electricity Distribution circle
Kanyakumari
4 The Secretary, Tamil Nadu Electricity Regulatory Commission
19-A Rukumini Lakshmipathy salai Egmore
Chennai-600008 Rep by its secretary
http://www.judis.nic.in
W.P.No.22798 of 2021
N.ANAND VENKATESH, J.
kst
W.P.No.22798 of 2021
26.10.2021
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