Madras High Court
The Tamil Nadu Electricity Board vs S.Balasubramaniyan on 8 July, 2021
W.A.No.1447 of 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 08.07.2021
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
and
THE HONOURABLE MR.JUSTICE V.SIVAGNANAM
W.A.No.1447 of 2015 and M.P.No.1 of 2015
1.The Tamil Nadu Electricity Board,
rep. by its Chairman,
Anna Salai, Chennai.
2.The Assistant Executive Engineer,
Transmission Line construction,
Tantrans Co.,
Maraimalai Nagar, Chengalpet Taluk,
Kancheepuram District.
3.Superintending Engineer,
General Construction Circle-II,
Tantrans Co., Guindy,
Chennai-32. ... Appellants
-vs-
1.S.Balasubramaniyan
2.The Power Grid Corporation India Ltd.,
400 KV Sub Station,
Kalaivanthapattu,
Guduvanchery,
Chengalpet Taluk,
Kanchepuram District. ... Respondents
1/4
https://www.mhc.tn.gov.in/judis/
W.A.No.1447 of 2015
Prayer: Writ Appeal filed under Clause 15 of the Letters Patent against the
order of Hon'ble Mr.Justice C.S.Karnan in W.P.No.10337 of 2014 dated
15.12.2014.
For Appellants : Mr.Abdul Saleem
For Respondents : No appearance
JUDGMENT
(Judgment of this Court was delivered by T.RAJA, J.)
This Writ Appeal has been directed against the impugned order dated
15.12.2014 passed by the learned Single Judge in W.P.No.10337 of 2014.
2.When the matter is taken up for hearing, Mr. Adbul Saleem, learned
counsel appearing for the Tamil Nadu Electricity Board/appellants
submitted that when the Writ Petition was filed under Article 226 of the
Constitution of India seeking Writ of Mandamus directing the appellants to
forthwith remove high tension tower installed in the writ petitioner's
property and consequently forbear from installing any high tension tower in
his property comprised in S.No.89/1 in No.155, Payyanur village,
Chinglepet Taluk and Chinglepet MGR District, admeasuring 35.32 acres,
the learned Single Judge, restricted the appellants herein from installing the
high tension tower in the Writ Petitioner's property and granted liberty to
https://www.mhc.tn.gov.in/judis/
W.A.No.1447 of 2015
the appellants to issue notice to the writ petitioner and to sort out the matter
regarding occupation of the said property, if there is no alternative site
belonging to the Government. Learned counsel appearing for the appellants
further submitted that since the appellants have completed the construction
of high tension tower even on 20.10.2015, nothing further survives in this
matter.
3.Recording the said submission made by the learned counsel
appearing for the Tamil Nadu Electricity Board/appellants, this Writ Appeal
stands closed since nothing survives for further adjudication. No costs.
Consequently, connected Miscellaneous Petition is closed.
(T.R.J.) (V.S.G.J.)
08.07.2021
vga
To
The Power Grid Corporation India Ltd.,
400 KV Sub Station,
Kalaivanthapattu,
Guduvanchery,
Chengalpet Taluk,
Kanchepuram District.
https://www.mhc.tn.gov.in/judis/
W.A.No.1447 of 2015
T.RAJA, J.
and
V.SIVAGNANAM, J.
vga
W.A.No.1447 of 2015
and M.P.No.1 of 2015
08.07.2021
https://www.mhc.tn.gov.in/judis/
