RAJESWARI MILLS LIMITED Vs. CHAIRMAN

JUDGEMENT

(1.) THIS writ petition has been filed praying for a Writ of Certiorarified Mandamus to call for and quash the show cause notice, dated 21.1.2010, issued by the third respondent, said to have been received by the petitioner, on 8.2.2010.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing for the petitioner Unit had submitted that certain proceedings are pending before the Board for Industrial and Financial Reconstruction and that the petitioner Unit has been declared, as a sick unit, by its order, dated 1.5.2008. Therefore, there is a bar under Section 22(1) of the Sick Industrial Companies Sick Industrial Companies (Special Provisions) Act, 1985, for the recovery of the money from the petitioner Unit. It has also been stated that the petitioner Unit had filed a writ petition before this Court, in W.P.No.18713 of 2009, challenging the demand made by the respondent Tamil Nadu Electricity Board, with regard to the usage of electricity by the petitioner Unit, without following the evening peak hour restrictions imposed by the respondent Board.

(3.) IN view of the submissions made by the learned counsels appearing on behalf of the parties concerned, the writ petition filed by the petitioner Unit cannot be maintained, in view of the fact that the petitioner Unit has challenged only the show cause notice issued by the respondent Tamil Nadu Electricity Board, dated 21.1.2010. Hence, the writ petition stands dismissed.