Shri Muthuram Export Private ... vs The Chairman
2022 Latest Caselaw 14992 Mad

                                                                                W.P.No.24174 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 07.09.2022
                                                      CORAM:
                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                               W.P.No.24174 of 2022

                     Shri Muthuram Export Private Limited,
                     S.F.No.361/5, Kombakkadupdur,
                     Somanur, Tirupur
                     Rep. By its Authorized Signatory, R.Leo                          ..Petitioner

                                                         Vs.

                     1.The Chairman,
                       Tamil Nadu Generation and Distribution
                              Corporation Limited,
                       144, Anna Salai, Chennai – 600 002.

                     2.The Superintending Engineer,
                       TANGEDCO,
                       Coimbatore South Electricity Distribution Circle,
                       Tatabad, Coimbatore.                                       ..Respondents



                     Prayer: Writ Petition filed under Article 226 of the Constitution of India
                     seeking issuance of Writ of Mandamus, directing the 1st and 2nd respondents
                     to permit the petitioner to pay the Additional Security Deposit of
                     Rs.13,03,196/- alone in 06 equal monthly installments along with the
                     regular current consumption charges.




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                           W.P.No.24174 of 2022




                                               For Petitioner      : Mr.S.P.Parthasarathy
                                               For Respondents : Ms.V.Revathy for
                                                                    Mr.M.Abul Kalam,
                                                                    Standing Counsel


                                                            ORDER

The prayer in the Writ Petition reads as follows:-

directing the 1st and 2nd respondents to permit the petitioner to pay the Additional Security Deposit of Rs.13,03,196/- alone in 06 equal monthly installments along with the regular current consumption charges.

2.The issue in the Writ Petition is covered by the judgments of

this Court W.P.No.16246 of 2016 dated 29.04.2016, W.P.No.9971 of 2020

dated 31.07.2020, W.P.No.10858 of 2021 dated 29.04.2021 and

W.P.No.14688 of 2021 dated 19.07.2021. In the said judgments, this Court

had extended the benefit of instalment payment for payment of Additional

Security Deposit by similarly placed persons. I do not see any reason to

take a different view.

https://www.mhc.tn.gov.in/judis W.P.No.24174 of 2022

3.Hence, this Writ Petition is disposed of with a direction that the

petitioner will be permitted to pay the Additional Security Deposit in six (6)

monthly instalments along with regular current consumption charges on or

before 15th of every Engligh calendar month. No costs.

07.09.2022 kkn

Index:No Internet:Yes Speaking

To:-

1.The Chairman, Tamil Nadu Generation and Distribution Corporation Limited, 144, Anna Salai, Chennai – 600 002.

2.The Superintending Engineer, TANGEDCO, Coimbatore South Electricity Distribution Circle, Tatabad, Coimbatore.

https://www.mhc.tn.gov.in/judis W.P.No.24174 of 2022

R.SUBRAMANIAN, J.

KKN

W.P.No.24174 of 2022

07.09.2022

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