THAMBI MODERN SPINNING MILLS LTD Vs. CHAIRMAN

JUDGEMENT

(1.) The issues involved in these writ petitions are in relation to the payment of Peak Hour Consumption Charges by installments. The Peak Hour Consumption charges are raised in these present writ petitions are in connection with the usage of Electricity during the relevant point of time in the year 2004. Now, after a lapse of 14 years, the issues raised in these present writ petitions deserves no further adjudication and Accordingly, all the writ petitions stand closed.

(2.) This apart, the payment of Peak Hour consumption charges are approved by the Honourable Supreme Court of India in favour of the Electricity Board in the case of Magna Electro Castings Limited Vs. The State of Tamil Nadu and Others, reported in 2005 0 4 Supreme (Mad) 1410. Accordingly, all the writ petitions stand closed. However, there shall be no order as to costs. Consequently, connected miscellaneous petitions are closed.