CETHAR INDUSTRIES LIMITED, REP BY ITS DEPUTY GENERAL MANAGER, K V R LAKSHMI NARAYANAN Vs. STATE OF TAMIL NADU, REP BY SECRETARY TO GOVERNMENT, ENERGY DEPARTMENT; TAMIL NADU ELECTRICITY BOARD, REP BY ITS CHAIRMAN AND SUPERINTENDENT ENGINEER

JUDGEMENT

(1.) This matter is covered by the judgment of a Division Bench of this Court in W.A. Nos. 1289 to 1293 of 1999, etc., batch and orders have been passed following that. One such order reads as follows:

(2.) Following the above cited judgment, this writ petition is disposed of with a direction to the respondent to consider the representation of the petitioner dated 22/4/1996 and pass orders accordingly. No costs. Consequently, the connected W.P.M. Ps are closed.