BINNY LIMITED Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THIS is the second writ petition filed by the petitioner to challenge the order passed by the Tamil Nadu Electricity Board against the demand of Rs.1,17,50,174/-. The consumption charges of the petitioner company were revised from Tariff HT I to HT Tariff VI and accordingly, a demand of Rs.1,17,50,174/- was raised. The petitioner, being dissatisfied with the demand, approached this Court by filing Writ Petition No.19882 of 1994, which was decided on 09.07.2003.

(2.) THE relevant portions of the judgment necessary for adjudication of this case are reproduced here under:-

(3.) THE positive direction issued by this Court was that the respondents have to consider the liability of the petitioner on the basis of actual state of affairs in the petitioner's mill and have to assess whether machinery could be operated without the aid of overhead lighting and whether the supply adjudged as non-industrial could be segregated.