Madras High Court
Maravankulam Village vs The State Of Tamil Nadu on 29 September, 2021
W.P.No. 20817 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.09.2021
CORAM :
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
Writ Petition Nos.20817 of 2021
and W.M.P.Nos. 22083 & 22085 of 2021
The Metal Powder Company Ltd
HTSC No. 059094520020
Maravankulam Village, Thirumangalam
Madurai
repd. By its Chief Executive Officer
Sri A.Kasirajan ... Petitioner
-Vs-
1. The State of Tamil Nadu,
Rep. By its Secretary to Government,
Energy Department,
Fort St. George,
Chennai-600009.
2. The Chairman and Managing Director,
TANGEDCO Ltd.,
144, Anna Salai, Chennai-600002
3. The Superintending Engineer,
TANGEDCO,
Madurai Electricity Distribution Circle,
Madurai.
... Respondents
Prayer: Writ Petition under Article 226 of the Constitution of India praying for the
issuance of a Writ of Mandamus or any other appropriate writ, order or direction in
the nature of writ of mandamus, forbearing the 2nd and 3rd respondents, from
demanding and collecting the tax on maximum demand charges from the petitioner in
H.T.Sc.No. 059094520020, as per the orders of the Hon'ble Supreme Court of India,
1/5
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W.P.No. 20817 of 2021
New Delhi on 31.08.2012 in SLP (C) No.24993 of 2012 and 25522 of 2012 etc. Batch in
M/s.Sri Krishna Alloys & Etc. Vs. Union of India and others etc.
For Petitioners : Mr. R.S.Pandiyaraj
For Respondents : Mr. L.Jai Venkatesh
Standing Counsel
ORDER
This writ petition have been filed for the issue of writ of Mandamus forbearing
the respondents 2 and 3 from demanding and collecting tax on maximum demand
charges from the petitioner.
2. It is brought to the notice of this Court that a batch of Special Leave
petitions are pending before the Hon'ble Supreme Court and the Hon'ble Supreme
Court has passed an interim order dated 31.08.2012, restraining the respondents from
taking any coercive steps for disconnecting supply of electricity subject to the
petitioner paying all the charges/dues except the tax calculated on the basis of
maximum demand.
3.This Court had an occasion to deal with a similar issue in WP No.19104 of
2020 and final orders were passed on 17.02.2021. The relevant portions in the order
are extracted hereunder :-
5. Mr.N.Damodaran, learned Standing Counsel, who took notice
on behalf of the respondents would submit that by following the orders
of the Hon'ble Supreme Court, a Division Bench of this Court has
http://www.judis.nic.in
W.P.No. 20817 of 2021
disposed of issue on the following terms:-
“In view of the issue raised in the present writ
appeal / writ petition being settled against the appellant
/ petitioner in terms of the Division Bench judgment in
W.P.Nos. 159 of 2008 etc.(Batch) decided on 15.06.2012
and thereafter, the Hon'ble Supreme Court having
entertained the Special Leave Appeals against the said
judgment bearing Special Leave Appeal (Civil) Nos.
24685 to 24719 of 2012 dated 31.08.2012, with an
interim direction restraining the respondent from taking
any coercive steps for disconnecting the supply of
electricity to the premises of the petitioner therein,
subject to that petitioner paying all the charges / dues
except tax calculated on the basis of maximum demand,
it is agreed that the present writ appeal and writ petition
be disposed of in terms aforesaid, with the agreement
that the ultimate fate of the matter before the Hon'ble
Supreme Court would also govern the present appellant
and the writ petitioner and the same interim order would
continue to enure for the benefit of the writ appeal and
writ petitioner during the pendency of the Special Leave
Appeals.
2. Writ Appeal and Writ Petition, accordingly, stand
disposed of. No costs. Consequently, W.A.M.P.No. 969 of
2004 stands closed.”
6. On the issue of collecting tax on maximum demand charges
from the petitioner in the High Tension Service Connection, the Hon'ble
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W.P.No. 20817 of 2021
Supreme Court and a Division Bench of this Court has already issued a
direction, restraining the respondents from taking any coercive steps for
disconnecting supply of electricity to the premises of the petitioner
subject to the petitioner paying all the charges / dues except tax
calculated on the basis of maximum demand.”
4. The above order will also ensure to the benefit of the petitioner. In view of
the same, this writ petition is disposed of in terms of the interim order passed by the
Hon'ble Supreme Court and the subsequent Hon'ble Division Bench order passed in
W.A No.547 of 2004 dated 02.06.2015. No costs. Consequently, the connected
miscellaneous petition are closed.
29.09.2021
Index : Yes/No
Internet : Yes/No
rka/sha
To
1. The State of Tamil Nadu,
Rep. By its Secretary to Government,
Energy Department,
Fort St. George,
Chennai-600009.
2. The Chairman and Managing Director,
TANGEDCO Ltd.,
144, Anna Salai, Chennai-600002
3. The Superintending Engineer,
TANGEDCO,
http://www.judis.nic.in
W.P.No. 20817 of 2021
Madurai North Electricity Distribution Circle,
Madurai.
N.ANAND VENKATESH, J.
rka/sha
Writ Petition Nos.20817 of 2021
and W.M.P.Nos. 22083 & 22085 of 2021
29.09.2021
http://www.judis.nic.in
