RAJAVE TEXTILES (P) LTD Vs. SUPERINTENDING ENGINEER, TANGEDCO

JUDGEMENT

(1.) The prayer in the writ petition is to issue a Writ of Mandamus directing the first respondent, the Superintending Engineer, TANGEDCO, Coimbatore Electricity Distribution Circle/Metro, Coimbatore, to refund the excessively held deposit of Rs.75,51,991.00 to the petitioner by way of a cheque, as mandated by Clause 5(5)(v) of the Tamil Nadu Electricity Supply Code, 2004 before the due date of payment of current consumption bill for June 2019.

(2.) Heard the learned counsel appearing for the petitioner and the learned Standing Counsel appearing for the respondents.

(3.) The case of the petitioner is as below: