N.G.A.Steels Private Limited vs The Superintending Engineer
2025 Latest Caselaw 8805 Mad

Madras High Court

N.G.A.Steels Private Limited vs The Superintending Engineer on 21 November, 2025

Author: M.S.Ramesh

Bench: M.S. Ramesh

                                                                                       W.A.No.3521 of 2025
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 21.11.2025

                                                        CORAM :

                                   THE HONOURABLE MR. JUSTICE M.S. RAMESH

                                                             and

                                   THE HONOURABLE MR. JUSTICE R.SAKTHIVEL

                                               W.A.No.3521 of 2025
                                            and C.M.P.No.28921 of 2025



                     N.G.A.Steels Private Limited
                     Pappamankadu
                     Karukkampalayam Village
                     Morur 637 304
                     By its Managing Director
                     Rep. By N.Rajarajan                                                  ... Appellant



                                                              Vs.

                     1.The Superintending Engineer
                     Mettur Electricity District Circle
                     Mettur 636 401

                     2.The Chairman / Managing Director
                     TANGEDCO

                     Page 1 of 5




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                                                                                       W.A.No.3521 of 2025
                     800, Anna Salai
                     Chennai 600 002

                     3.The Secretary
                     Tamil Nadu Electricity Regulatory Commission
                     Egmore, Chennai 600 008                                           ... Respondents




                     Prayer: Writ Appeal filed under Clause 15 of Letters Patent, praying to set

                     aside the conditional interim order dated 24.10.2025 to pay a sum of Rs.2

                     Crores in W.M.P.No.44793 of 2025 in W.P.No.39872 of 2025.



                                   For Appellant                  : Mr.R.Parthasarathy
                                                                    Senior Counsel
                                                                    for M/s.A.S.Balaji

                                   For Respondents                : Mr.Wilson
                                                                    Senior Counsel
                                                                    for Mr.I.Syed Sibghatulla
                                                                    Standing Counsel - TNEB



                                                      JUDGMENT

M.S.RAMESH, J.

and R.SAKTHIVEL, J.

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On the only ground that the electricity service connection stands in

the name of ‘Krishna Alloys’, which is a separate entity, the appellant

claims that he is not liable to pay the claim of Rs.19,28,31,124/- made by

the respondent Board, which is towards alleged theft of energy together

with interest.

2.The learned Single Judge, had taken note of the fact that the firm

M/s.Krishna Alloys stands in the name of the petitioner’s father

viz.Anbalagan, who also happens to be the Director of the petitioner

company. Even though, the total claim was around 19 Crores, the learned

Single Judge, had ordered for a deposit of Rs.2 Crores only.

3.The issue as to whether the ‘Krishna Alloys’ can be considered as

a separate entity, could be adjudicated during the course of final

arguments in the Writ Petition. Since the learned Single Judge had

rendered a prima facie view and directed for deposit, we do not find any

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justifiable reasons for interfering with the same.

4.Accordingly, the writ appeal stands dismissed. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                           [M.S.R, J.]                  [R.S.V, J.]
                                                                                           21.11.2025
                     kas

                     Index: Yes / No
                     Neutral Citation
                     Speaking / Non Speaking




                                                                                              M.S.RAMESH, J.
                                                                                                        and
                                                                                             R.SAKTHIVEL, J.

                                                                                                               kas



                     To.





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1.The Superintending Engineer Mettur Electricity District Circle Mettur 636 401

2.The Chairman / Managing Director TANGEDCO 800, Anna Salai Chennai 600 002

3.The Secretary Tamil Nadu Electricity Regulatory Commission Egmore, Chennai 600 008

21.11.2025

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