MADURA COATS LTD Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THESE writ appeals have been preferred against the orders passed in W.P.Nos.15685, 20970, 14691 and 13951 of 2001 dated 28.9.2001, 25.9.2001, 25.9.2001 and 25.9.2001 respectively dismissing the aforesaid writ petitions confirming the proceedings of the third respondent in his proceedings permanent B.P.167 dated 11.10.2000 in respect of withdrawal of payment of interest on current consumption deposit by members of the Appellants-associations and quash the same.

(2.) THE case of the appellants herein after referred to as "petitioners" before the learned Single Judge was that the withdrawal of payment of interest on current consumption deposit is un-constitutional and the amendment is arbitrary.

(3.) THE petitioners are aggrieved by the impugned order namely permanent B.P. (FB) No.167 dated 11.10.2000 by which the interest regarding current consumption deposit was deleted. THE said amendment was made in exercise of powers conferred under Section 49 of Electricity (Supply) Act 1948, (Central Act LIV 1948 read with Section 79 (J) of the Act. THE petitioners contended that withdrawal of interest on the current consumption deposit would add more sufferance to the textile and spinning mills, which were already taking heavy financial burden. THE petitioners contended that the Board altered the conditions and denied the payment of interest on current consumption deposit.