MOUNTAIN SPINNING MILLS LIMITED Vs. THE DIRECTOR (DISTRIBUTION) TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION LIMITED AND ORS.

JUDGEMENT

(1.) The petitioner is a Spinning Mill and this Writ Petition is for issuance of a Writ of Mandamus to direct the respondents/TANGEDCO to forthwith provide uninterrupted power supply to the petitioner Mill, having a High Tension Service connection bearing HT SC No. 92 to the exception of schedule load shutting and any contingency like grid failure, overloading etc., by considering the petitioner's representation dated 12.09.2015, which has been submitted by the petitioner based on the judgment of the Hon'ble Division Bench of this Court in W.A. No. 190 of 2015, dated 05.03.2015.

(2.) Heard Mr.G.Ravikumar, learned counsel for the petitioner and Mr.A.H. Aravindh Pandian, learned Additional Advocate General assisted by Mr.S.K. Rameshkumar, learned counsel for the TANGEDCO and perused the materials placed on record.

(3.) The petitioner Spinning Mill was established during 1992 engaged in production of cotton yarn for domestic as well as international markets and it is stated to employ 200 Workmen. The petitioner would state that their customers are very important and they are bound to effect supply of material to their customers on time and therefore, the petitioner requires uninterrupted power supply and with such request, they approached TANGEDCO to ensure that the power supply is not interrupted and the voltage is properly maintained. The petitioner would state that they had to approach the respondent for uninterrupted power supply, as there were unscheduled tripping for several months besides scheduled load shedding and peak hours restrictions resulting in loss of production and consequently resulting in financial loss.