Outstanding electricity-supply dues must be adjusted against current charges, with disconnection barred meanwhile.

The petitioner sought a writ of mandamus preventing the respondents from collecting current-consumption charges, demand charges, or arrears for its HTSC No. 039094380746 until the respondents paid or adjusted ₹1,03,698 allegedly due to it for 2025–2026.

At admission, counsel for both sides submitted that the issue had been addressed in earlier cases. The Court referred to an earlier order in W.P. No. 38309 of 2024, which applied directions issued in M/s. Rajaguru Spinning Mills P. Ltd. v. Tamil Nadu Electricity Regulatory Commission and related cases.

Whether the respondents should adjust the ₹1,03,698 allegedly due to the petitioner against its current-consumption and demand charges.

Whether the respondents should be restrained from taking coercive steps to disconnect the petitioner’s electricity supply until that amount is fully adjusted.

The Court followed its earlier directions in M/s. Rajaguru Spinning Mills P. Ltd. v. Tamil Nadu Electricity Regulatory Commission, W.P. Nos. 6776 of 2020 and connected cases, as applied in subsequent matters.

Those directions provide that any outstanding amount due to a petitioner may be adjusted against current-consumption or open-access charges until exhausted, and that electricity supply should not be disconnected while the adjustment remains incomplete.

The Court treated the petitioner’s claim as governed by the earlier decisions addressing the same adjustment and disconnection issues.

Rather than separately examining the underlying account or the amount claimed, it adopted the terms of the prior orders and applied them to this petition.

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