MICHAEL S REP BY ITS PARISH PRIEST Vs. CHAIRMAN TAMILNADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner in both the writ petitions claims to be doing cultivation in their lands and the produce so cultivated is used for distribution to the poor without any profit motive. THE petitioner has installed a pumpset of 5 H.P. in their well for the purpose of irrigation of the said lands and are getting free electricity supply provided by the respondents in the service connection mentioned above. However, by the impugned notice, the respondents sought to convert the service connection as one of commercial tariff. Challenging the same, the present writ petition has been filed.

(2.) TODAY when the matter is taken up for orders, Mr.G.Vasudevan, learned counsel appearing for the respondents produced the copy of the Board's proceedings in Memo No. CE/Comml./EE.1/AEE.2/D.400/2004 (Technical Branch) dated 24.7.2004, wherein the concessional tariff has been extended to agricultural operations taken up by the Trust, Companies etc., which includes the petitioner Church as well. In view of the same, the impugned proceedings are quashed and the writ petitions are allowed as prayed for. No costs.