LAWS(MAD)-2020-5-25

THANGARAJAR MILLS PVT.LIMITED Vs. TAMIL NADU GENERATION

Decided On May 26, 2020
Thangarajar Mills Pvt.Limited Appellant
V/S
TAMIL NADU GENERATION Respondents

JUDGEMENT

(1.) W. P(MD). No. 6162 of 2020 and W. P(MD). No. 6233 of 2020 have been filed by Thiagarajar Mills Private Limited, W. P(MD). No. 6166 of 2020 has been filed by Tamil Nadu Spinning Mills Association and W. P(MD). No. 6208 of 2020 has been filed by the Southern India Mills Association.

(2.) Heard arguments in extension through video conferencing from the learned counsels Mr. Rahul Balaji, Mr. S. Parthasarathy and Mr. Raghuvaran Gopalan appearing for the petitioners and from Mr. P. H. Aravaind Pandian, learned Additional Advocate General appearing on behalf of the respondents.

(3.) W. P(MD). No. 6162 of 2020 came to be filed first in this Court. The grievance raised by the petitioner was that they had the benefit of an order dated 04. 05. 2020 passed by the Tamil Nadu Electricity Regulatory Commission, which is a Commission established by the State Government and the further grievance was that the Commission had taken suo motu note of Regulation 6 of the Electricity Rules more particularly, Rule 6 (b) in conjunction with the COVID-19 pandemic situation, and inspite of the same, the respondents had issued bills for March-2020 and April-2020 and are seeking payment of 100% of the Electricity charges.