Electricity dues owed to a generator must be adjusted against consumption charges before disconnection.

The petitioner, a wind-energy generator, sought a mandamus restraining the respondents from collecting current-consumption charges, demand charges, or arrears from its group captive consumer, M/s. Manchester Textile Pvt. Ltd., until the respondents paid or adjusted ₹1,12,029 allegedly due to the petitioner for 2025–2026

At the hearing, counsel for both sides agreed that the matter was covered by the Court’s earlier order in W.P. No. 38309 of 2024 and could be disposed of on the same terms

Whether the respondents should adjust the petitioner’s outstanding dues against the applicable electricity charges payable by its group captive consumer.

Whether the respondents should refrain from taking coercive steps to disconnect the consumer’s electricity supply until the outstanding amount is adjusted.

Exercising its jurisdiction under Article 226, the Court followed the approach in M/s. Rajaguru Spinning Mills P. Ltd. v. Tamil Nadu Electricity Regulatory Commission, as applied in the orders extracted from W.P. No. 31140 of 2024 and batch cases.

Those orders provided that outstanding amounts due to a petitioner could be adjusted against current-consumption or open-access charges, with adjustment continuing until the dues were exhausted, and that the electricity connection should not be disconnected while adjustment remained incomplete.

The Court also relied on its earlier order in W.P. No. 38309 of 2024, which applied those directions to electricity dues.

The parties agreed that the petitioner’s case was governed by the earlier order in W.P. No. 38309 of 2024.

Finding no need to depart from that precedent, the Court disposed of the petition on the same terms, applying the adjustment and non-disconnection directions to the petitioner’s claim.

No costs were ordered, and the connected miscellaneous petition was closed.