M/S.Sri Sundaraganapathy ... vs The Chairman
2021 Latest Caselaw 19971 Mad

                                                                        W.P.No.20836 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 29.09.2021

                                                   CORAM :

                               THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                             WP No.20836 of 2021
                                           and WMP No.22106 of 2021


              M/s.Sri Sundaraganapathy Spinning Mills (P) Ltd.,
              Represented by its Managing Director,
              No.26, Ammapet,
              Salem – 636 003
              Salem District                                    ….      Petitioner

                                                     -Vs-

              1 The Chairman
                Tamil Nadu Electricity Board
                and Distribution Corporation (TANGEDCO),
                No.144, Anna Salai,
                Chennai 600 002.

              2 The Superintending Engineer,
                Salem Electricity Distribution Circle,
                Salem – 636 014

                3. The Assistant Engineer,
                   (Operation and maintenance),
                   Tamil Nadu Electricity Generation
                   and Distribution Corporation (TANGECO),
                   Salem                                           ….   Respondents

                                                      1/4

https://www.mhc.tn.gov.in/judis/
                                                                           W.P.No.20836 of 2021



              Prayer Writ Petition under Article 226 of the Constitution of India

              praying for the issuance of a Writ of Mandamus directing the

              respondents to consider the letters dated 05.06.2021 and 23.07.2021

              pertaining to levy of demand charges and collecting any compensation

              charges etc., for low Power Facture or for not maintaining the

              stipulated Power Factor limit during the lock down and restricted

              working period imposed by the Government from petitioners and

              consequently direct the respondents to re-calculate in the demand

              charges and delete PF for May and June 2021 in the light the judgment

              of this Court in a batch of writ petitions in WP No.7678 & 7679 of 2020.


                                   For Petitioner :     Mr.S.Sivanandam
                                   For Respondents :    Mr.M.Abul Kalam,
                                                        Standing counsel

                                                       ORDER

The issue that has been raised in the present writ petition is

covered by the orders passed by this Court in the batch of Writ Petitions

in WP. Nos.7678, 7679, 9141, 9312, 9537, 9538, 9550, 10012,

10042, 10044, 10031, 9825, 9831, 10087, 10091, 10110, 10164,

https://www.mhc.tn.gov.in/judis/ W.P.No.20836 of 2021

8852 and 9689 of 2020 dated 14.08.2020. Consequently, the

directions given by this Court will equally apply to the present writ

petition also.

2. Accordingly this Writ Petition is allowed. No costs.

Consequently, connected miscellaneous petition is closed.

29.09.2021

rka

N.ANAND VENKATESH, J.

https://www.mhc.tn.gov.in/judis/ W.P.No.20836 of 2021

rka To

1 The Chairman Tamil Nadu Electricity Board and Distribution Corporation (TANGEDCO), No.144, Anna Salai, Chennai 600 002.

2 The Superintending Engineer, Salem Electricity Distribution Circle, Salem – 636 014

3. The Assistant Engineer, (Operation and maintenance), Tamil Nadu Electricity Generation and Distribution Corporation (TANGECO), Salem

WP No.20836 of 2021 and WMP No.22106 of 2021

29.09.2021

https://www.mhc.tn.gov.in/judis/