Sivaguru Spinning Mills Pvt. Ltd vs The Chairman
2022 Latest Caselaw 15328 Mad

                                                                                W.P.No.24866 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 14.09.2022

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                                W.P.No.24866 of 2022

                     Sivaguru Spinning Mills Pvt. Ltd.,
                     7/120A&B, Subrampalayam Road,
                     Arasur Post, Coimbatore – 641 407,
                     Rep. by its Managing Director G.Sivakumar
                                                                                     ..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,
                       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.26,44,295/- alone in 6 equal monthly instalments along with the regular
                     current consumption charges.



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https://www.mhc.tn.gov.in/judis
                                                                                          W.P.No.24866 of 2022




                                                  For Petitioner    : Mr.M.Saravanakumar
                                                  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.26,44,295/- alone in 6 equal monthly instalments 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.24866 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 19th of every Engligh calendar month. No costs.

                                                                                            14.09.2022
                     dsa
                     Index    : No
                     Internet : Yes
                     Speaking order


                     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, Coimbatore.

https://www.mhc.tn.gov.in/judis W.P.No.24866 of 2022

R.SUBRAMANIAN, J.

dsa

W.P.No.24866 of 2022

14.09.2022

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