CHIEF ENGINEER/DISTRIBUTION Vs. VENKATALAKSHMI TEXTILES P LTD

JUDGEMENT

(1.) THE respondent-M/s.Venkatalakshmi Textiles (P) Ltd., a Textile Mill, (writ petitioner) challenged the proceedings of the second appellant-Superintending Engineer, Tamil Nadu Electricity Board (for short, 'the TNEB'), Coimbatore Electricity Distribution Circle, South Coimbatore, in Letter No.SE/CEDC/S/AEG1/TA.1/FHTSC 167/A.1813/2000, dated 5.6.2000, and the proceedings in Lr.No.CE/D/CBE/PR.No.543/AEE/GL/F.APTS/2000, dated 15.2.2001 of the first appellant-Chief Engineer (Distribution), TNEB, Coimbatore Region, whereby the aforesaid order dated 5.6.2000 passed by the second appellant, was affirmed.

(2.) BY the first order dated 5.6.2000, the second appellant-Superintending Engineer communicated the compensation charges of Rs.5,52,085/- payable by the respondent-Textile Mill in ten instalments for unauthorised expansion of supply of energy to the purposes other than the purpose for which the connection was given within the premises of the respondent-Textile Mill. The appeal preferred against the said order dated 5.6.2000 was affirmed by the first appellant-Chief Engineer (Distribution), vide proceedings dated 15.2.2001.

(3.) THE only question to be determined in the present Writ Appeal is as to whether the amended Clause 31.02 of the Terms and Conditions of the Supply of Electricity, as was notified vide proceedings of the Full Board as contained in Permanent BP(Ms)No.110, dated 25.5.1997, stands clarified by the proceedings as contained in Permanent BP(Ch).No.203, dated 23.10.1998.