Madras High Court
V.Ali Baksh vs The Chairman on 25 October, 2021
W.P.No.22677/2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25.10.2021
CORAM:
THE HONOURABLE Mr.JUSTICE N.ANAND VENKATESH
W.P. No.22677 of 2021
V.Ali Baksh .. Petitioner
Vs
1.The Chairman
TANGEDCO
No.144 Anna Salai
Chennai 600 002.
2.The Executive Engineer (O&M)
Tamil Nadu Generation and
Distribution Corporation Limited
No.26 West Cott Road,
Opp. Royapettah Government Hospital
Royapettah, Chennai 600 014.
3.The Assistant Executive Engineer (O&M)
Tamil Nadu Generation and
Distribution Corporation Limited
No.26 West Cott Road,
Opp. Royapettah Government Hospital
Royapettah, Chennai 600 014. ..Respondents
Prayer: Writ petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus to direct the respondents in
particular the third respondent to change/transfer the name of two
electricity service connections vide 8-366 and 8-367 to the petitioner's
name situated at Old No.144 New No.306 Peter's Road, Gopalapuram,
1/5
https://www.mhc.tn.gov.in/judis/
W.P.No.22677/2021
Chennai 600 086, based on the petitioner's representation dated
14.08.2021.
For Petitioner : Mr.M.Saravanakumar
For Respondents : Mr.L.Jai Venkatesh
Standing counsel
ORDER
This writ petition has been filed for the issue of a writ of
mandamus directing the third respondent to transfer the service
connection in the name of the petitioner pertaining to the subject property
based on the representation made by the petitioner on 14.08.2021.
2. The petitioner has made a representation to the third
respondent seeking for the change of service connection in his name.
The petitioner is relying upon the judgment and decree passed by the
competent civil Court in O.S.No.13297/1996.
3. When the matter was taken up for admission, the learned
standing counsel appearing on behalf of the respondents submitted that a
letter has already been sent to the petitioner by the third respondent,
dated 22.10.2021 directing the petitioner to make an application in a
https://www.mhc.tn.gov.in/judis/
W.P.No.22677/2021
proper form through online mode. Immediately on receipt of the same,
the petitioner has been informed that his request will be considered in
line with the materials placed by the petitioner.
4. In view of the specific stand taken by the third respondent,
there shall be a direction to the petitioner to make a fresh application to
the third respondent through online mode. The third respondent shall
process the application based on the materials given by the petitioner to
substantiate his right over the property. In any event, the third respondent
shall take a decision within a period of four weeks from the date of
receipt of the online application from the petitioner.
5. This writ petition is disposed of with the above directions.
No costs.
25.10.2021
Index : Yes/No
Internet : Yes
Speaking Order/Non-speaking Order
RR
To
https://www.mhc.tn.gov.in/judis/
W.P.No.22677/2021
1.The Chairman
TANGEDCO
No.144 Anna Salai
Chennai 600 002.
2.The Executive Engineer (O&M)
Tamil Nadu Generation and
Distribution Corporation Limited
No.26 West Cott Road,
Opp. Royapettah Government Hospital
Royapettah, Chennai 600 014.
3.The Assistant Executive Engineer (O&M)
Tamil Nadu Generation and
Distribution Corporation Limited
No.26 West Cott Road,
Opp. Royapettah Government Hospital
Royapettah, Chennai 600 014.
https://www.mhc.tn.gov.in/judis/
W.P.No.22677/2021
N.ANAND VENKATESH, J.
RR
W.P.No.22677 of 2021
25.10.2021
https://www.mhc.tn.gov.in/judis/
