Madras HC Extends Velan Infra’s Commissioning Deadline By 180 Days Without Additional Commitment Charges

The petitioner sought to quash the fifth respondent’s circular memo dated 27 May 2026 and obtain an additional 180 days beyond the commissioning deadline in its award letter dated 8 January 2025, without commitment charges for that extended period.

At the hearing, both sides submitted that the facts were identical to those in W.P. No. 21524 of 2026 (Batch), decided on 19 August 2026, and requested that the same directions be applied.

The petition was brought under Article 226 of the Constitution of India.

The Court applied its prior order in W.P. No. 21524 of 2026 (Batch), which provided that, where the relevant circumstances were established, 180 days would be added to each petitioner’s final commissioning deadline without additional commitment charges; it also recorded that the impugned communication keeping the NFR in abeyance was no longer in force and directed authorities to process pending requests and certificates.

The Court accepted the parties’ submission that the material facts were identical to those in the earlier batch decision.

On that basis, rather than separately reconsidering the circular or the petitioner’s entitlement, it followed the earlier order and applied its directions to this petition.

Accordingly, 180 days are to be added to the petitioner’s final commissioning deadline without additional commitment charges; the earlier directions concerning the impugned communication and processing of pending requests and certificates also apply.

The Court made no order as to costs and closed the connected miscellaneous petitions.