ASHLEY ALTEAMS INDIA LIMITED Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THIS Writ Petition is filed praying to issue a Writ of Certiorarified Mandamus, calling for the records relating to the communication of the second respondent dated 27.4.2012 bearing Letter No.SE/TEDC/AO/REV/RCS/A1/F.ACCD/D27/2012, quash the same and forebear the respondents from disconnecting the electricity connection to the petitioner's plant situated at Plot No.8, SIPCOT Industrial Park, Chellaperumbulimedu Village, Sozhavaram Post, Akkur Via, Cheyyar Taluk 631 701.

(2.) HEARD Mr.G.Rajagopalan, learned senior counsel appearing for the petitioner representing M/s.G.R.Associates, and M/s.G.Vasudevan, P.Gunaraj and M.Varunkumar, learned counsel appearing for the respondents electricity board and Mrs.Narmadha Sampath, learned counsel for the fourth respondent.

(3.) REALISING that the SIPCOT is acting contrary to the conditions of lease and the respondent Board is demanding amount in excess under the Regulation 5(5)(vii)(a) of the Tamil Nadu Electricity Supply Code, the present writ petition has been filed challenging the claim.