S.Samdani vs Junior Engineer
2021 Latest Caselaw 22906 Mad

                                                                                      W.P.No.22586 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 23.11.2021

                                                           CORAM

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                     W.P.No.22586 of 2014

                     S.Samdani                                                             ...Petitioner

                                                              Vs

                     1.Junior Engineer,
                       Operation & Maintenance,
                       TANGEDCO,
                       Tamil Nadu Electricity Board,
                       Kanakamma Chatram – 631 204.

                     2.S.Azima                                                         ... Respondents


                     PRAYER : Writ Petition filed Under Article 226 of the Constitution of
                     India, to issue a Writ of Mandamus, directing the 1st respondent to effect the
                     new electricity connection in Door No.1/93, Bazzar Street, Kanakamma
                     Chatram, by considering the petitioner's representation dated 03.07.2014.
                                    For Petitioner             : Mr.B.Ram Prabhu

                                    For Respondent       R1    : Mr.L.Jai Venkatesh
                                                                 Standing Counsel
                                                                 [For TANGEDCO]

                                                         R2    : Mr.Abdul Khadar
                                                                 For Mr.N.A.Hussainy

                     1/5

https://www.mhc.tn.gov.in/judis
                                                                                     W.P.No.22586 of 2014



                                                        ORDER

The learned counsel appearing on behalf of the respondent /

Electricity Board made a submission that the petitioner submitted an

application for providing Electricity connection in Door No.1/193, Bazzar

Street, Kanakamma Chatram.

2. The said application was taken into consideration and on enquiry,

it is found that the mother of the writ petitioner submitted an objection for

providing Electricity Service connection in the said premises.

3. This apart, a Civil Suit was filed in O.S.No.37 / 2004 before the

Sub Court, Thiruvallur, impleading the petitioner and his mother as

defendants and the judgment was also pronounced against the defendants.

An Appeal Suit in A.S.No.82 of 2010 was filed on the file of the Additional

District Court, Thiruvallur, wherein a compromise memo was filed by the

petitioner. Thereafter, the compromise memo was not accepted and it was

dismissed. Under those circumstances, the writ petitioner was requested by

the Electricity Board authorities to produce all the documents in respect of

https://www.mhc.tn.gov.in/judis W.P.No.22586 of 2014

his lawful possession of the premises, the partition deed, sale deed as well

as the decree and judgment passed in A.S.No.82 of 2010 along with the

compromise memo.

4. However, the petitioner has not submitted all such relevant

documents, enabling the authorities to consider the application for

providing Electricity Service Connection. Thus, the request of the petitioner

has not been complied with.

5. Under these circumstances, the petitioner is at liberty to submit all

the relevant documents and necessary particulars to the

respondent/authorities, enabling them to consider the application submitted

by the petitioner for providing Electricity Service Connection. In the event

of submitting all the required particulars, the application submitted by the

petitioner is to be considered by following the procedures as contemplated

under law.

https://www.mhc.tn.gov.in/judis W.P.No.22586 of 2014

6. With these observations, the writ petition stands disposed of. No

costs.

23.11.2021

Internet:Yes Index : Yes Speaking order:Yes kak

To

Junior Engineer, Operation & Maintenance, TANGEDCO, Tamil Nadu Electricity Board, Kanakamma Chatram – 631 204.

https://www.mhc.tn.gov.in/judis W.P.No.22586 of 2014

S.M.SUBRAMANIAM, J.

kak

W.P.No.22586 of 2014

23.11.2021

https://www.mhc.tn.gov.in/judis