SPIKE POWER PROTECTION SYSTEMS AND TECHNOLOGIES Vs. TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION LIMITED

JUDGEMENT

(1.) The writ petition has been filed for a mandamus seeking for a direction to allow the Petitioner Company to give effect to the Petitioner's termination letter dtd. 13/11/2021 and terminate the current arrangement of sale of electricity generated to the TANGEDCO and allow the petitioner to effect "Change in Utililty" i.e., to move from the category to Sale To Board to the category of Sale of Power to Captive Consumption/Third Party' in terms of its right of open access to utilise the electricity generated and also release all dues pending for power supplied to the respondents from the petitioner's generating unit bearing HTSC No.3152 April 2020 to August 2021 and HTSC No.1090 July 2020 to November 2021, together with the mandated interest on delayed payment.

(2.) Mr.L.Jai Venkatesh, learned Standing Counsel for TANGEDCO accepts notice on behalf of the respondents.

(3.) By consent of both parties, the writ petition is taken up for final disposal in the admission stage itself.