M/S.VELAN INFRA PROJECTS PRIVATE LIMITED, vs The Tamilnadu power Distribution corporation limit

Court
Madras High Court

WP No. 43140 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27-10-2026
CORAM
THE HON'BLE MS. JUSTICE P.T. ASHA
WP No. 43140 of 2026
CNR:{HCMA012523412026}
AND
WMP NO. 48461 OF 2026,WMP NO. 48462 OF 2026,WMP NO. 48463 OF
2026
M/s.Velan Infra Projects Private Limited,
Plot no.8C, The chennai new city, near athipet,
ayanambakkam, chennai - 600095. Represented by
its authorised signatory, MR.B.Amaran
..Petitioner(s)
Vs
1. The Tamilnadu 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 - 600002.
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)
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WP No. 43140 of 2026
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 respondents impugned circular memo
no.CE/NCES/SE/SOLAR/F.Connectivity/D.2428/2026 Dt.27.05.2026, quash
the same and consequently direct the 5th respondent to grant an additional 180
days from the deadline mentioned in the award letter dated 08.01.2025 without
enforcing commitment charges for the extended period for energising the
petitioners new 230/33kv pooling sub-station with 2 multiply 200 MVA Power
transformers and associated equipments into the respondents existing
Ottapidaram 400/230-110 kv TANTRANSCO Substation .
For Petitioner(s): M/S.R.S.Pandiyaraj
For Respondent(s): Mr.D.R.Raghunath, Standing Counsel for R1 to R5
ORDER
This Writ Petition has been filed for the following reliefs:-
“calling for the records of the 5th respondents impugned circular memo
no.CE/NCES/SE/SOLAR/F.Connectivity/D.2428/2026 Dt.27.05.2026, quash the
same and consequently direct the 5th respondent to grant an additional 180
days from the deadline mentioned in the award letter dated 08.01.2025 without
enforcing commitment charges for the extended period for energising the
petitioners new 230/33kv pooling sub-station with 2 multiply 200 MVA Power
transformers and associated equipments into the respondents existing
Ottapidaram 400/230-110 kv TANTRANSCO Substation”
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WP No. 43140 of 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.
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,
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WP No. 43140 of 2026
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
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
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WP No. 43140 of 2026
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
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.
27-10-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
SHR
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WP No. 43140 of 2026
P.T.ASHA J.
SHR
To
1. The Tamilnadu 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 - 600002.
5. The Chief Engineer/NCES (FAC)
The Tamilnadu Green Energy Corporation Ltd., (TNGECL), 10th floor,
western wing, NPKKR Maaligai, 144, anna salai, chennai - 600002.
WP No. 43140 of 2026
AND
WMP NO. 48461 OF 2026,WMP NO. 48462 OF 2026,WMP NO. 48463 OF
2026
27-10-2026
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WP No. 43140 of 2026
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