M/s. Para Enterprises Pvt. Ltd., vs The Tamil Nadu Power Distribution Corporation Lim

WP No. 22549 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14-10-2026
CORAM
THE HON'BLE MS. JUSTICE P.T. ASHA
WP No. 22549 of 2026
{CNR:HCMA011293852026}
AND
WP NO. 22554 OF 2026,WP NO. 22571 OF 2026,WP NO. 23443 OF
2026,WP NO. 23847 OF 2026,WP NO. 23875 OF 2026,WP NO. 24075 OF
2026,WP NO. 24082 OF 2026,WP NO. 26323 OF 2026,WP NO. 26788 OF
2026,WP NO. 26996 OF 2026,WP NO. 27017 OF 2026,WP NO. 27021 OF
2026,WP NO. 27899 OF 2026,WP NO. 27932 OF 2026,WP NO. 27922 OF
2026,WP NO. 28456 OF 2026,WP NO. 28942 OF 2026,WP NO. 29153 OF
2026,WP NO. 30108 OF 2026,WP NO. 30113 OF 2026,WP NO. 30311 OF
2026,WP NO. 30316 OF 2026,WP NO. 31640 OF 2026,WP NO. 31644 OF
2026,WP NO. 33628 OF 2026,WP NO. 33633 OF 2026
and
WMP.Nos.24459, 24461, 24463, 24467, 24468, 24473, 24483, 24484, 24485,
25418, 25425, 25428, 25890, 25891, 25893, 25919, 25920, 26203,26206,
26208, 26212, 26214, 26218, 28761, 28762, 28763, 29307, 29308, 29313,
29573, 29574, 29575, 29592, 29593, 29594, 29594,29598, 29599, 30561,
30562, 30565, 30601, 30602, 30606, 30586, 30587, 30588, 31169, 31173,
31175, 31721, 31722, 31724, 32001, 32002, 32006, 33084, 33085, 33086,
33087, 33088, 33089, 33269, 33272, 33274, 33277, 33280, 33283, 34769,
34771, 34772, 34777, 34779, 34781, 37023, 37027, 29597, 29598 and 29599 of
2026

[WP.No.22549 of 2026]
M/s. Para Enterprises Pvt. Ltd.,16-20A (SP)
Developed plots , Tamarai Tech Park, 7th Floor,
Jawaharlal Nehru Salai, Industrial Estate, Guindy,
Chennai 32, Rep. by its Asst .General Manager-
Commercial Mr. K.Ramu
..Petitioner(s)
Vs
1. The Tamil Nadu Power Distribution
Corporation Limited (TNPDCL),10TH Floor,
144, Anna salai, chennai - 600002. Represented
by its Chairman and Managing Director.
2. The Tamilnadu Green Energy Corporation Ltd.,
(TNGECL),10TH Floor, 144, Anna salai,
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WP No. 22549 of 2026
chennai - 600002. Represented by its Managing
Director
3. The Tamilnadu Transmission Corporation Ltd.,
(TANTRANSCO),6th Floor, TANTRANSCO
Building, 10th Floor, 144, Anna Salai, chennai -
600002. Represented by its Managing Director.
4. The Director/Technical,The Tamilnadu Green
Energy Corporation Ltd., (TNGECL), 144,
Anna salai, chennai - 600 002.
5. The Chief Engineer/NCES (FAC),The
Tamilnadu Green Energy Corporation Ltd.,
(TNGECL), 10th Floor, Western Wing,
NPKKR Maaligai, 144, Anna Salai, chennai -
600002.
..Respondent(s)
Prayer :- Writ petition filed under Article 226 of the Constitution of India
praying for issuance of a writ of Certiorarified Mandamus calling for the
records of the 5th respondent impugned notice bearing Lr. No.CE /NCES
/SE/SOLAR / EE/ SCB/ F. Instruction/ D.2387/26 dated 23.05.26 and quash the
same as arbitrary , illegal and contrary to Section 10(1) of the Electricity Act
2003 and consequently direct the 2nd to 5th respondent to permit the petitioner
to commission 1 into 150 MVA power transformer at its existing 230/33 KV
Vagaikulam 10(1) Pooling sub Station at Tirunelveli district along with its
associated Transmission equipments for connecting and evacuating 25 MW out
of 150 MW Solar power plant for connecting with the existing Kanarpatty 400/
230- 110 KV TANTRANSCO substation Sub Station and to register and
process open access applications of the petitioners clients for establishing 25
MW Solar plants under the connectivity approval granted as per the 4th
respondents award letter dated 4.03.2026.
For Petitioner(s): Mr. S.P.Parthasarathy
For Respondent(s): Mr. D.R. Arunkumar Standing Counsel For
Respondents.
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WP No. 22549 of 2026
COMMON ORDER
WP.No.22549 of 2026 has been filed for the following reliefs:-
“calling for the records of the 5th respondent impugned notice bearing
Lr. No.CE /NCES /SE/SOLAR / EE/ SCB/ F. Instruction/ D.2387/26 dated
23.05.26 and quash the same as arbitrary , illegal and contrary to Section 10(1)
of the Electricity Act 2003 and consequently direct the 2nd to 5th respondent to
permit the petitioner to commission 1 into 150 MVA power transformer at its
existing 230/33 KV Vagaikulam 10(1) Pooling sub Station at Tirunelveli district
along with its associated Transmission equipments for connecting and
evacuating 25 MW out of 150 MW Solar power plant for connecting with the
existing Kanarpatty 400/ 230- 110 KV TANTRANSCO substation Sub Station
and to register and process open access applications of the petitioners clients
for establishing 25 MW Solar plants under the connectivity approval granted as
per the 4th respondents award letter dated 4.03.2026.”
2. When the matters came up for hearing, the learned counsel appearing
for both sides submitted that, in similar circumstances, this Court had disposed
of W.P. No. 21524 of 2026 (Batch), vide order dated 19.08.2026 by issuing
certain directions, and that the same directions may be issued in the present writ
petitions as well.
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WP No. 22549 of 2026
3. The relevant portion of the order passed in W.P. No. 21524 of 2026
(Batch) are extracted herein-under as follows:-
“8. Now, the core grievance with reference to keeping in abeyance of the
NFR is no more available. The only difficulty is that originally, when the outer
limit has been granted for the various stages to be reached, now, on account of
the NFR being kept in abeyance for about a period of 56 days, there is a delay.
While there is no objection on behalf of the respondents to deduct that 56 days
and extend the time by 56 days, the petitioners are seeking more time. Even
more time is not objected to, but the respondents are insisting that a larger
period of time would attract the commitment charges. It is in this regard, it must
be seen that as commercial ventures, when the petitioners have all invested and
were proceeding with the commitment, it is not the case that as on the date of
the NFR being kept in abeyance, the petitioners lagged or they did not take any
steps at all.
9. When works of this nature are proceeding in a particular pace,
suddenly, when the order of keeping in abeyance, though it was made with a
good intention, comes, it also results in a setback to the respective units and as
rightly contended, once again, a period of time to reboot themselves should be
granted. Even though the learned Advocate General would submit that another
two months' time would be a reasonable period, I am of the view that instead of
56 days, by adding a time limit by way of abundant caution so as to avoid
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WP No. 22549 of 2026
further litigation, a total number of 180 days can be extended in respect of each
of the petitioners without any additional commitment charges. That does not
mean that the petitioners have to prolong their progress. They can also
complete their next steps at the earliest, considering that it would be mutually
beneficial to complete the project at the earliest and commission the project.
10. In view thereof, these writ petitions are disposed of on the following
terms:
(i) The submission made by the learned Advocate General appearing for
the respondents that the impugned communication keeping the NFR (Noted for
Record) in abeyance is no longer in force and each of the petitioners have
already been communicated with the same and all the subordinate authorities
and every authority need not now act upon the impugned communication dated
27.05.2026, is recorded and all the authorities, be it the respondent authorities
or the other statutory authorities, shall proceed further to process the
requests/certificates which are pending at the appropriate stage and the
petitioners can further continue to complete their processes and move towards
commissioning of the project and projects after obtaining CEIG certificates can
be commissioned as expeditiously as possible.
(ii) Pursuant to the original contract or award, a total of 180 days shall
be added to each petitioner's final commissioning deadline, and no additional
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WP No. 22549 of 2026
commitment charges shall be enforced for this extended period.
(iii) Consequently, connected miscellaneous petitions are also closed. No
costs.
4. Considering the submissions made by the counsels on either side and
also considering that the facts on which the above referred writ petitions were
disposed of are identical to those of the present writ petitions, it would suffice to
follow the said order. Accordingly, the present writ petitions are disposed of in
terms of the earlier order passed in W.P. No. 21524 of 2026 (Batch), dated
19.08.2026. No costs. Consequently, the connected miscellaneous petitions are
closed.
14-10-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
SHR
NOTE: The Registry is directed to incorporate the cause title in all cases and
issue copies.
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WP No. 22549 of 2026
To
1. The Tamil Nadu Power Distribution
Corporation Limited (TNPDCL),10TH Floor,
144, Anna salai, chennai - 600002. Represented
by its Chairman and Managing Director.
2. The Tamilnadu Green Energy Corporation Ltd.,
(TNGECL),10TH Floor, 144, Anna salai,
chennai - 600002. Represented by its Managing
Director
3. The Tamilnadu Transmission Corporation Ltd.,
(TANTRANSCO),6th Floor, TANTRANSCO
Building, 10th Floor, 144, Anna Salai, chennai -
600002. Represented by its Managing Director.
4. The Director/Technical,The Tamilnadu Green
Energy Corporation Ltd., (TNGECL), 144,
Anna salai, chennai - 600 002.
5. The Chief Engineer/NCES (FAC),The
Tamilnadu Green Energy Corporation Ltd.,
(TNGECL), 10th Floor, Western Wing,
NPKKR Maaligai, 144, Anna Salai, chennai -
600002.
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WP No. 22549 of 2026
P.T.ASHA J.
SHR
WP No. 22549 of 2026ANDWP NO. 22554 OF 2026,WP NO. 22571 OF
2026,WP NO. 23443 OF 2026,WP NO. 23847 OF 2026,WP NO. 23875 OF
2026,WP NO. 24075 OF 2026,WP NO. 24082 OF 2026,WP NO. 26323 OF
2026,WP NO. 26788 OF 2026,WP NO. 26996 OF 2026,WP NO. 27017 OF
2026,WP NO. 27021 OF 2026,WP NO. 27899 OF 2026,WP NO. 27932 OF
2026,WP NO. 27922 OF 2026,WP NO. 28456 OF 2026,WP NO. 28942 OF
2026,WP NO. 29153 OF 2026,WP NO. 30108 OF 2026,WP NO. 30113 OF
2026,WP NO. 30311 OF 2026,WP NO. 30316 OF 2026,WP NO. 31640 OF
2026,WP NO. 31644 OF 2026,WP NO. 33628 OF 2026,WP NO. 33633 OF
2026
and
WMP.Nos.24459, 24461, 24463, 24467, 24468, 24473, 24483, 24484, 24485,
25418, 25425, 25428, 25890, 25891, 25893, 25919, 25920, 26203,26206,
26208, 26212, 26214, 26218, 28761, 28762, 28763, 29307, 29308, 29313,
29573, 29574, 29575, 29592, 29593, 29594, 29594,29598, 29599, 30561,
30562, 30565, 30601, 30602, 30606, 30586, 30587, 30588, 31169, 31173,
31175, 31721, 31722, 31724, 32001, 32002, 32006, 33084, 33085, 33086,
33087, 33088, 33089, 33269, 33272, 33274, 33277, 33280, 33283, 34769,
34771, 34772, 34777, 34779, 34781, 37023, 37027, 29597, 29598 and 29599
of 2026
14-10-2026
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WP No. 22549 of 2026
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