Madras High Court
The Tamil Nadu Generation & ... vs M/S.Ai Ameen Green Energy Private ... on 2 August, 2022
W.A.No.82 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 02.08.2022
Coram:
THE HONOURABLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
AND
THE HONOURABLE MRS.JUSTICE N.MALA
W.A.No.82 of 2022
and
C.M.P.No.738 of 2022
--
1.The Tamil Nadu Generation & Distribution Corporation Limited
(TANGEDCO), Rep. by its Director,
2nd Floor, Eastern Wing, No.144, Anna Salai,
Chennai-600 002.
2.The Chairman,
Tamil Nadu Electricity Board (TNEB),
No.800, Anna Salai, chennai-600 002.
3.The Chief Engineer/Non Conventional Energy Sources (NCES),
2nd Floor, Eastern Wing, NPKRR Maligai,
No.144, Anna Salai, Chennai-600 002.
.. Appellants
Vs.
1.M/S.AI Ameen Green Energy Private Limited,
Rep. by its Chairman M.Basheer Ahamed,
Green Palace Complex,
No.67, Ramaswamy Street,
Mannady, Chennai-600 001.
2.The State of Tamil nadu,
Rep. by its Secretary to Government,
Energy Department, Secretariat,
Fort St. George, Chennai-600 009.
3.The Tamil Nadu Electricity Regulatory Commission (TNERC),
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W.A.No.82 of 2022
Rep. by its Chairman, 2nd Floor,
Eastern Wing, No.144, Anna Salai,
Chennai-600 002.
.. Respondents
Writ Appeal is filed under Clause 15 of the Letter Patents Act against the
order dated 06.03.2020 passed by the learned Single Judge, in W.P.No.4178 of
2019 on the file of this Court.
For Appellants : Mr.J. Ravindran
Additional Advocate General
Assisted by Mr.N.Damodaran
For Respondents : M/s.S.Haja Mohideen Gisthi for R-1
Mr.P.Muthukumar, State Govt. Pleader for R-2
JUDGMENT
(The Judgment of the Court was made by The Honourable Chief Justice)
The Writ Appeal is argued by both the parties at length. However, the
learned Additional Advocate General appearing for the writ appellants has agreed
to comply with the direction of the learned Single Judge for passing appropriate
orders on the representation of the writ petitioner dated 26.09.2018. The order
would be passed by the appellants within two weeks, and therefore, nothing
would survive to contest the Writ Appeal. However, it is stated that the contempt
proceedings have been initiated in Cont.P.No.445 of 2019 and Sub.A.No.542 of
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W.A.No.82 of 2022
2021.
2. Looking into the fact that the writ appellants would pass orders in
compliance of the impugned order of the learned Single Judge, we stay the
contempt proceedings and dispose of the present Writ Appeal with a direction
to the writ appellants to pass appropriate orders, as directed by the learned
Single Judge, within a period of two weeks.
3. There shall be no order as to costs. Consequently, C.M.P. is closed.
(M.N.B., C J) (N.M.,J)
02.08.2022
Speaking Order: Yes/no
cs
To
1.The Secretary to Government,
The State of Tamil nadu,
Energy Department, Secretariat,
Fort St. George, Chennai-600 009.
2.The Tamil Nadu Electricity Regulatory Commission (TNERC),
Rep. by its Chairman, 2nd Floor,
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W.A.No.82 of 2022
Eastern Wing, No.144, Anna Salai,
Chennai-600 002.
3.The Tamil Nadu Generation & Distribution Corporation Limited
(TANGEDCO), Rep. by its Director,
2nd Floor, Eastern Wing, No.144, Anna Salai,
Chennai-600 002.
4.The Chairman,
Tamil Nadu Electricity Board (TNEB),
No.800, Anna Salai, chennai-600 002.
5.The Chief Engineer/Non Conventional Energy Sources (NCES),
2nd Floor, Eastern Wing, NPKRR Maligai,
No.144, Anna Salai, Chennai-600 002.
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W.A.No.82 of 2022
THE HONOURABLE CHIEF JUSTICE
and
N.MALA, J
cs
W.A.No.82 of 2022
02.08.2022
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