THE CHAIRMAN TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION LTD., ANNA SALAI, CHENNAI Vs. M/S. TALENT ALLOYS (P) LTD.

JUDGEMENT

(1.) Whether the Tamil Nadu Electricity Supply Code permits payment of arrears of consumption charges in instalments is the core issue raised in these intra court appeals filed by the Tamil Nadu Generation and Distribution Corporation Limited.

(2.) The learned single Judge taking into account the large number of workers employed by the respondent in the respective appeals permitted the industry to pay Rs. 10,00,000/- in W.A.No. 402 of 2016 and Rs. 5,00,000/- in W.A.No. 447 of 2016 at the first instance and the balance amount in 10 monthly instalments for reconnection of power supply. The order dated 26 October, 2015 is under challenge at the instance of the Chairman, Tamil Nadu Generation and Distribution Corporation Ltd., Chennai, primarily on the ground that there is no provision for payment of electricity consumption charges in instalments.

(3.) The respondent failed to pay the consumption charges regularly and the same resulted in disconnection of supply. When writ petitions were filed challenging the order disconnecting the supply, the learned single Judge directed the respondent to pay a sum of Rs. 10,00,000/- at the first instance and the balance amount in 10 monthly instalments in W.P.No. 23859 of 2015. Similarly, a direction was issued in W.P.No. 31149 of 2015 to pay a sum of Rs. 5,00,000/- at the first instance and the balance amount in 10 monthly instalments without fail.