M.S. BRICKS WORKS Vs. CHIEF ENGINEER/CIVIL DESIGNS, TAMIL NADU ELECTRICITY BOARD/ TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION LTD., (TANGEDCO) AND OTHERS

JUDGEMENT

(1.) The petitioner seeks for a mandamus directing the 1st respondent to permit the petitioner to lift ash from the Mettur Thermal Power Station-I without insisting any conditions.

(2.) The case of the petitioner is as follows:

(3.) A counter affidavit is filed by the first respondent, wherein it is stated that the petitioner's Company had been lifting Dry Fly Ash regularly from the month of May, 2016 and for issuing renewal of allotment for 2016- 2017 and 2017-2018, the petitioner made a request on 14.07.2016 and 12.12.2017 and submitted all the necessary documents in support of the same. It is further stated in the counter that when the petitioner company was inspected on 23.09.2016 by the Vigilance Inspection Team to verify the genuineness of the claim, it was reported that hollow brick manufacturing was done and Fly ash machine was being repaired. It is further stated in the counter that till date, the petitioner has reported about the completion of repair work of Fly ash Brick manufacturing machine and hence, the allotment of Dry fly ash was made to the petitioner Company for the years 2016-2017 and 2017-2018.