Madras High Court
M. Sathyanarayanan vs The Chairman on 23 September, 2021
W.P.No.19677/2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 23.09.2021
CORAM:
THE HONOURABLE Mr. JUSTICE N.ANAND VENKATESH
W.P. No. 19677 of 2021
M. Sathyanarayanan
S/o/ the late S. Meeriah
Flat No.2, Ground Floor,
Indira Arcade Apartments,
No.19, Govindan Street, Ayyavu Colony,
Aminjakarai, Chennai – 600 029 ..Petitioner
Vs.
1. The Chairman
Tamil Nadu Electricity Board(TNEB)
No.825, Link Road, Anna Salai,
Chennai – 600 002.
2.The Assistant Executive Engineer
Electricity Board Office, Pammal
No.33/11 K V, LIC Colony,
Beside Sri Venkateshwara Bakery,
Pammal, Chennai – 600 075
3.S.Ravishankar,
S/o.K.Shanmuga Sundaram,
No.27/11, Galilie Square,
Lakshmi Street, New Avadi Road,
Kilpauk, Chennai – 600 010.
1/8
https://www.mhc.tn.gov.in/judis/
W.P.No.19677/2021
4.R.Padmavathy
W/o/Mr.S.Ravishankar
No.27/11, Galilie Square,
Lakshmi Street, New Avadi Road,
Kilpauk, Chennai – 600 010. .. Respondents
Prayer: Writ petition is filed under Article 226 of the Constitution of India, for
issuance of a Writ of Mandamus to call for records of the 2nd respondent in
Letter No.AE/O&A/Pammal/F.SC/D.102A/2021 dated 12.08.2021 to quash the
same and direct the 2nd respondent to provide the electricity board connection
bearing consumer No.247-302-599 for Pammal property in the name of the
petitioner and his wife, S. Vijayapriya in the property situated at:-
Schedule (Pammal Property)
All that land and building situated on the (eastern portion and the
extreme northern portion) bearing Old Door Nos.151,151A, 151B,151C and
151D, New Door No.100 Pammal Main Road, Pammal Village, Chennai 600
075, comprised is S.No.12, (Patta No.523, as per Patta T.S.No.12/213),
Previously in Alandur Taluk, presently in Pallavaram Taluk, Kancheepuram
District, mearsuring:
2/8
https://www.mhc.tn.gov.in/judis/
W.P.No.19677/2021
North to South on the Eastern side – 106 ft.,
North to South on the Western side – 106 ft.,
(97 feet 6 inches, 21 feet 9 inches + 8 feet 6 inches)
Eastern to Western on the Souther side – 18 feet 3 inches
Eastern to Western on the Northern side – 40 ft.,
Measuring to the total extent of 2120 Sq.ft.,(out of 4240 Sq.ft.,)
Bounded on the
North by - Municipality Office Water Tank and Road
South by - Pammal Main Road
East by - House property belonging to Thangavelu
Achari and land belonging to Municipal Office
West by - Portion allotted to the Defendants
(S. Ravishakar & R.Padmavathy)
The above property is consisting of land and the building constructed
in the ground, first and second floor.
The property described above has been shown and coloured Blue in
the plan annexed herewith.
Situated within the limits of Chennai Corporation Registration
3/8
https://www.mhc.tn.gov.in/judis/
W.P.No.19677/2021
District of Chennai South and Sub-Registration District of Pammal.
For Petitioner : M/s.Gladys Daniel
For Respondent : Mr.L.Jaivenkatesh
Standing counsel
ORDER
The subject matter of challenge in the present writ petition pertains
the impugned letter issued by the 2nd respondent dated 12.08.2021 and for a
consequential direction to the 2nd respondent to provide service connection by
putting up a separate Board in the name of the petitioner and his wife in the
subject property.
2. When the matter was taken up for hearing on 16.09.2021, this
Court passed the following Order:
“Mr.A.Selvendran, learned standing
counsel, takes notice for the respondents 1 and 2. The
learned standing counsel appearing on behalf of the
first and second respondents, based on written
instructions, submitted that the current consumption
charges that is due and payable for the existing
connection works out to a sum of Rs.1,19,524/- after
https://www.mhc.tn.gov.in/judis/
W.P.No.19677/2021
adjusting the security deposit that is already available
in the name of the third respondent. The learned
counsel therefore, submitted that if the petitioner
pays a sum of Rs.1,19,524/-, the respondents will
provide for a separate service connection for the
property in the name of the petitioner.
The learned counsel for the petitioner shall
take instructions as to whether the petitioner is
willing to pay this amount and get the service
connection and thereafter recover the same from the
third respondent as per the compromise decree or the
petitioner is contesting this amount. Based on the
instructions received by the learned counsel for the
petitioner, final orders will be passed in the present
writ petition. Post this case under the caption
immediately after admission on 23.09.2021.”
3. When the matter was taken up for hearing today, the learned
counsel for the petitioner submitted that since the petitioner is in need of
service connection, the petitioner will pay the sum of Rs.1,19,524 to the 2 nd
respondent and get a separate service connection. The learned counsel further
submitted that liberty may be granted to the petitioner to recover this amount
from the 3rd respondent, in line with the consent decree that was passed in
https://www.mhc.tn.gov.in/judis/
W.P.No.19677/2021
C.S.No.475 of 2019 dated 18.12.2019.
4. Taking into consideration the facts and circumstances of the case
and the submissions made by the learned counsel for the petitioner, it is left
open to the petitioner to make the necessary payment to the 2nd respondent. On
receipt of the same, the 2nd respondent shall provide the service connection in
the name of the petitioner and his wife. This process shall be completed, within
a period of two weeks from the date of receipt of a copy of this order.
5. It is also made clear that it will be left open to the petitioner to
recover the amount paid to the 2nd respondent from the 3rd respondent in line
with the judgment and decree passed in C.S.No.475 of 2019 dated 18.12.2019.
6. This writ petition is disposed of with the above direction. No
costs.
23.09.2021
Index : Yes/No
Internet : Yes
Speaking Order/Non-speaking Order
RAP/RR
https://www.mhc.tn.gov.in/judis/
W.P.No.19677/2021
To
1. The Chairman
Tamil Nadu Electricity Board(TNEB)
No.825, Link Road, Anna Salai,
Chennai – 600 002.
2. The Assistant Executive Engineer
Electricity Board Office, Pammal
No.33/11 K V, LIC Colony,
Beside Sri Venkateshwara Bakery,
Pammal, Chennai – 600 075
https://www.mhc.tn.gov.in/judis/
W.P.No.19677/2021
N.ANAND VENKATESH, J.
RAP/RR
W.P.No. 19677 of 2021
23.09.2021
https://www.mhc.tn.gov.in/judis/
