ABBI TEXTILES (P) LTD GENERAL MANAGER R RAMASUBRAMAIAN Vs. TAMIL NADU ELECTRICITY REGULATORY COMMISSION; CHAIRMAN, TAMIL NADU ELECTRICITY BOARD AND ACCOUNTS OFFICER (REVENUE), DINDIGUL ELECTRICITY DISTRIBUTION CIRCLE, TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) The issue involved in this case is covered by an order of this Court made in a batch of Writ Petitions in W.P.(MD)Nos.1788 of 2010 etc., dated 01.07.2010, in which, this Court, by following the earlier order passed in a batch of Writ Petitions in W.P. Nos. 10231 of 2010 etc., dated 18.05.2010, wherein it has been observed as follows:

(2.) The Writ Petition stands disposed of as per the terms of the said order. Pursuant to the impugned order, if the Petitioner has made any payment to the Respondents Board, it is for him to work out his remedy in the manner known to law, by filing an appropriate appeal. However, there shall be no order as to costs. Consequently, connected miscellaneous petition stands closed.