Madras High Court
M/S.Thangavel Spinning Mills Ltd vs The Chairman on 8 September, 2022
W.P.No.24269 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 08.09.2022
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
W.P.No.24269 of 2022
M/s.Thangavel Spinning Mills Ltd.,
Rep. By Venkatesh Manager,
50/N4, Dharmapuri Road,
Dharmapuri District. ..Petitioner
Vs.
1.The Chairman,
Tamil Nadu Generation and Distribution
(TANGEDCO) Corporation Limited,
144, Anna Salai, Chennai – 600 002.
2.The Superintending Engineer,
TANGEDCO,
Dharmapuri Electricity Distribution Circle,
Dharmapuri – 5. ..Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
seeking issuance of Writ of Certiorarified Mandamus, calling for the records
in LR.No.SED/DEDC/DFC/DP1/E.HT SC No.0890942200105/D.No.268
2022 dated 24.08.2022 quash the same as illegal and consequently direct the
respondents to permit the petitioners to pay the additional security deposit a
sum of Rs.82,28,808/- in 10 equal monthly installments along with the regular
current consumption charges.
1/4
https://www.mhc.tn.gov.in/judis
W.P.No.24269 of 2022
For Petitioner : Mr.A.S.Balaji
For Respondents : Ms.V.Revathy for
Mr.M.Abul Kalam,
Standing Counsel
ORDER
This Writ Petition is admitted.
2.Mr.M.Abul Kalam, learned Standing Counsel takes notice for the
respondents. This Writ Petition is taken up for disposal at the admission
stage itself with the consent of the parties.
3.The prayer in the Writ Petition reads as follows:-
“calling for the records in LR.No.SED/DEDC/DFC/DP1/E.HT
SC No.0890942200105/D.No.268 2022 dated 24.08.2022 quash
the same as illegal and consequently direct the respondents to
permit the petitioners to pay the additional security deposit a
sum of Rs.82,28,808/- in 10 equal monthly installments along
with the regular current consumption charges.”
4.The issue in the Writ Petition is covered by the judgments of this
https://www.mhc.tn.gov.in/judis
W.P.No.24269 of 2022
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.
5.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.
08.09.2022
kkn
Index:No
Internet:Yes
Speaking
Note: Issue order copy on 12.09.2022.
R.SUBRAMANIAN, J.
https://www.mhc.tn.gov.in/judis
W.P.No.24269 of 2022
KKN
To:-
1.The Chairman,
Tamil Nadu Generation and Distribution
Corporation Limited,
144, Anna Salai, Chennai – 600 002.
2.The Superintending Engineer,
TANGEDCO,
Dharmapuri Electricity Distribution Circle,
Dharmapuri – 5.
W.P.No.24269 of 2022
08.09.2022
https://www.mhc.tn.gov.in/judis
