Outstanding wind-energy dues must be adjusted against current consumption charges before disconnection.

The petitioner sought a direction preventing the respondents from collecting current-consumption charges, demand charges, or arrears in respect of its HTSC No. 039094350323 until payment or adjustment of Rs. 81,529 allegedly due for unutilised energy generated by its wind energy generator under HTSC No. 079204721073, together with interest at 1% per month

At the hearing, counsel for both sides submitted that the issue was covered by prior orders, including the order in W.P. No. 5623 of 2025, which in turn followed earlier decisions concerning adjustment of amounts payable for energy supplied and protection against disconnection while adjustment was pending

1. Whether the petitioner was entitled to have the amount due for unutilised energy generated by its wind energy generator adjusted against its current-consumption and demand charges

2. Whether the respondents could take coercive steps to disconnect the petitioner’s electricity supply before the amount due was fully adjusted

That approach provides that, where amounts are payable by the electricity distribution utility for energy supplied by a consumer, adjustment may continue against the consumer’s current-consumption or open-access charges until the amount is exhausted, and the utility should not disconnect the consumer’s supply while that adjustment remains pending

The Court also followed the orders in W.P. No. 38309 of 2024 and W.P. No. 5623 of 2025, which applied that approach to similar disputes

The Court did not undertake a separate examination of the amount claimed or the petitioner’s entitlement on the merits.

Because both sides accepted that the issue was covered by prior decisions, the Court followed the established adjustment and non-disconnection approach, directing disposal on the same terms as the cited orders

The judgment does not expressly state that the claimed interest at 1% per month is to be included in the adjustment.

The writ petition was disposed of on the same terms as the cited precedents, with no order as to costs; the connected miscellaneous petition was closed