SHRI PARIYUR AMMAN KRAFT PAPERS PVT. LTD. Vs. TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION LIMITED

JUDGEMENT

(1.) The impugned demand notice passed by the second respondent dtd. 13/5/2015 and 12/5/2015 respectively, are sought to be quashed in these writ petitions and a further direction is also sought to forbear the 2nd respondent from in any manner levying, demanding and/or collecting surcharges for not providing the harmonic controls from the petitioners, who are connected with 11 KV supply line.

(2.) The relief sought for in the present writ petitions is similar to the relief sought for by the writ petitioners in a batch of writ petitions in W.P.NO.25 OF 2015 [M/S.S.PALANIYANDI MUDALIAR MEMORIAL HOSPITAL VS. TANGEDCO] ETC. AND BATCH, which was decided by this Court on 5/6/2017.

(3.) The relevant paragraphs of the said order are extracted hereunder :