SONAL VYAPAR LIMITED Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Special Government Pleader for the respondents.

(2.) THIS writ petition is filed for a direction to the respondents to refund the monthly minimum charges of Rs. 1,60,000/- collected illegally from the petitioner vide the 3rd respondent's bill dated 29. 09. 2002 against the provisions of Regulation 31 (5) of the Tamil Nadu Electricity Distribution Code, 2004.

(3.) IT is not in dispute that the petitioner company namely M/s. Sonal Vyapar Limited has given an application in the year 1987 for new HTSC for a maximum demand of 3200 KVA for the proposed industry at Nattamangalam Main Road, Maniyanoor, Salem ? 636 010. The service connection was also given in the year 1987 and the petitioner has availed tariff concession. Thereafter, on 3. 10. 1994, the petitioner has applied for new service connection with physical separations as Unit II and that was effected on 3. 10. 1994 and the service connection number was assigned as 147. In respect of the service connection 147 also, the petitioner has availed tariff concession again.