- (1.) THE Petitioner has filed the present Writ Petition praying for issuance of Writ of Certiorari calling for the records of the 3rd Respondent in Lr.No.SE/CEDC/N/HT/DFC/N/F/F1824/D/09 dated 12.01.2010 and quash the same as illegal, arbitrary and without authority of law.
(2.) ACCORDING to the Learned Counsel for the Petitioner, the Petitioner Industry is involved in the manufacture of Steel Castings and Manhole Covers etc., having High Tension Electricity Supply in H.T.Sc.No.1824. As a matter of fact, the Respondents 2 and 3 sanctioned the said H.T. supply with a maximum demand of 1400 K.V.A. to run the said industry. The Learned Counsel for the Petitioner submits that the Government of Tamil Nadu in Energy Department on 22.10.2008 issued restrictions on the consumption of power by placing reliance on Regulation 38 [Restrictions on use of Electricity] of the Tamil Nadu Electricity Distribution Code, 2004 and directed the 2nd Respondent/ Chairman, TNEB, Chennai to impose 40% Power cut to H.T. Industrial and Commercial Consumers.
(3.) THE Petitioner's Industry because of its requirement in regard to the quantum of energy has been purchasing power from the third party generating company viz., M/s.Auro Mira Bio Energy (P) Limited to an extent of 6000 Units per day to achieve the targeted production.;