MADRAS CEMENTS LIMITED Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS batch of Writ Petitions were directed to be posted before this Court by the orders of the Honourable Chief Justice dated 10.11.2008.

(2.) HEARD both sides and perused the records. Counter affidavits have been filed in all these cases by the Tamil Nadu Electricity Board.

(3.) SUBSEQUENTLY by G.O.Ms.No.17, Energy dated 14.2.1997, the concession granted regarding High Tension Tariff was sought to be withdrawn with effect from 15.2.1997. The relevant portion of the notification may be extracted below: