SKYRAMS OUTDOOR Vs. TAMIL NADU GENERAL AND DISTRIBUTION

JUDGEMENT

(1.) This Writ Petition has been filed, challenging the letter of the 2 nd respondent, namely, The Assistant Executive Engineer/TANGEDCO, Coimbatore Electricity Distribution Circle/ City, Town Hall, Coimbatore 641 001, quash the same and for further direction, directing them to continue to ensure uniterrupted power supply to Service Connection No. 001-003-0983 on collection of consumption charges from the petitioner.

(2.) Mr.K.Doraisami, learned Senior Counsel appearing for the petitioner submitted that the petitioner is an Advertising Agency, doing its business after obtaining valid licences from the authorities concerned whereas Coimbatore Smart City Limited, the 3 rd respondent herein was established to translate into action the Smart City Mission initiated by the Government of India in the city of Coimbatore. The Managing Director of Coimbatore Smart City Limited, the 3 rd respondent herein, floated Tender Notice No.e-5/Smart City/17-18/SCM inviting requests before 15.11.2017 for proposals to provide 30 electronic display boards with Air Quality Monitoring Systems including Operation and Maintenance against commercial advertisement rights on DBOT (Design-Build-Operate-Transfer) basis as a part of Smart City Mission initiated by the Government of India on 25.10.2017.

(3.) The learned Senior Counsel for the petitioner further submitted that the petitioner submitted their tender for installation and commissioning of the electronic display boards on 15.11.2017. The technical bid of the petitioner was accepted by the authorities on 07.12.2017. Based on the same, a letter of acceptance dated 25.01.2018 accepting the contract value of the petitioner was issued. Thereafter, an agreement was also executed by the petitioner for installation and commissioning of the Digital Information Board as a part of Smart City Mission. When the petitioner was able to comply with all the terms and conditions executed on 15.02.2019 as a successful bidder, the 2 nd respondent, namely, The Assistant Executive Engineer/TANGEDCO, Coimbatore Electricity Distribution Circle/ City, Town Hall, Coimbatore 641 001 issued the impugned letter asking the petitioner to produce "No Objection Certificate" again from the District Collector, Coimbatore.