M/S. Vv Iron And Steel Company Private Limited vs. Tamil Nadu Generation And Distribution Corporation Limited
Facts
The petitioner, M/s.V.V.Iron and Steel Company Private Ltd., filed a writ petition challenging a High Tension Bill (Provisional) for November 2022, specifically concerning adjustment charges including 18% GST, amounting to Rs. 9,80,449/-. The bill was issued by the third respondent, the Superintending Engineer, Tuticorin Electricity Distribution Circle. The petitioner sought to quash this bill and requested a revision of the bill amount for November 2022. The respondents are the Tamil Nadu Generation and Distribution Corporation Ltd. (TANGEDCO) and its various officials.
Held
The Court noted that the learned Standing Counsel for the respondents produced a communication dated 02.01.2023 from the Superintending Engineer, Tuticorin Electricity Distribution Circle. This communication indicated that the impugned communication (High Tension Bill for November 2022) had been withdrawn. Furthermore, a revised bill for November 2022 had been issued to the writ petitioner, and the petitioner had already paid CC charges of Rs. 81,06,220/-. In light of this development, the Court found that nothing further survived for adjudication in the writ petition. Consequently, the writ petition was disposed of as infructuous.
Key Issues
1. Whether the High Tension Bill (Provisional) for November 2022, including adjustment charges with 18% GST amounting to Rs. 9,80,449/-, issued by the Superintending Engineer, Tuticorin Electricity Distribution Circle, is liable to be quashed and revised? The petitioner argued that the impugned bill was erroneous and sought its quashing and revision. The respondents, through their Standing Counsel, submitted a communication dated 02.01.2023 from the Superintending Engineer, Tuticorin Electricity Distribution Circle. This communication stated that the impugned communication (bill) had been withdrawn and a revised bill for November 2022 had been issued to the petitioner. The respondents also noted that the petitioner had paid CC charges of Rs. 81,06,220/-.
AI-generated summary — verify with the full judgment below
1 W.P.(MD)NO.29065 OF 2022 BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 04.01.2023 CORAM THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN W.P.(MD)No.29065 of 2022 and W.M.P.(MD)Nos.23046 & 23048 of 2022 M/s.V.V.Iron and Steel Company Private Ltd., Rep. by its General Manager, V.James Paulraj, Having corporate office at No.2, Harrington Road, K.R.M.Center, 5th Floor, Chetpet, Chennai. Factory at No.8/3, Thanoothu Village, Srivaikundam Taluk, Tuticorin District. ... Petitioner Vs.
Tamil Nadu Generation and Distribution Corporation Ltd., Rep. By its Managing Director, Technical Branch, No.144, Anna Salai, Chennai – 2. 2. The Superintendent Engineer, (Appellate Authority), Tamil Nadu Generation and Distribution Corporation Ltd., Tirunelveli.
The Superintending Engineer, Tuticorin Electricity Distribution Circle, Tuticorin. 1/5 https://www.mhc.tn.gov.in/judis
2 W.P.(MD)NO.29065 OF 2022
The Accounts Officer (Revenue), Tamil Nadu Generation and Distribution Corporation Ltd., Tuticorin Circle, Tuticorin. ... Respondents Prayer: Writ petiti
The judgment continues below.
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