RAJA RATNA MILLS (P) LTD , NEIKARAPATTI KALAYAMPUTHUR POST, PALANI TALUK, DINDIGUL DISTRICT Vs. TAMIL NADU ELECTRICITY REGULATORY COMMISSION, NO 19-A, RUKMINI LAKSHMIPATHY SALAI, (MARSHALLS ROAD), EGMORE, CHENNAI -600008

JUDGEMENT

(1.) This order shall dispose of Writ Petition (MD) Nos. 10106 and 10107 of 2009, as common questions of law and facts are involved. For the sake of brevity, the facts are being taken from W.P.(MD)No.10106 of 2009.

(2.) The petitioner in both the petitions, is a Company registered under the Companies Act, and is consumer of electricity, having High Tension Electricity Supply in HT SC No.6.

(3.) The case of the petitioners, is that the respondent / Board being unable, to supply sufficient quantity of power, imposed unscheduled power cuts, and load shut downs, to the extent of 10 hours a day, which resulted in frequent fluctuations in supply, and interruptions in power, which delayed the delivery schedule of the petitioner.