HINDUJA FOUNDRIES LIMITED Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THIS Writ Petition is filed praying to issue a Writ of Certiorarified Mandamus, calling for the records relating to the communication of the second respondent dated 26.04.2012 bearing Letter No.SE/CEDE/CGL/DFC/RCS/AS/ /D403/2012, along with the consequential communication of the second respondent dated 26.05.202, quash the same and forebear the respondents from disconnecting the electricity connection to the petitioner's plant situated at Plot No.K-2, SIPCOT Industrial Estate, Phase II, Arneri Village, Sriperumbudur 602 105.

(2.) HEARD Mr.G.Rajagopalan, learned senior counsel appearing for the petitioner representing M/s.G.R.Associates, and M/s.G.Vasudevan, P.Gunaraj, S.K.Rameshwar and M.Varunkumar, learned counsel appearing for the respondents electricity Board 1 to 3 and Mrs.Narmadha Sampath, learned counsel for the fourth respondent.

(3.) ON the issue relating to claim of additional current consumption deposit, it has already been held in W.P.No.15238 of 2012 etc. batch by a common order dated 23.7.2012 that as long as the Petitioner is the owner of the building and structure, he will fall within the definition of "owner" as per Section 2(51) of the Electricity Act, 2003 and Regulation 2(l) of the Tamil Nadu Electricity Distribution Code, 2004. Relevant portion of the decision in paras 34 to 41 reads as follows:-