Sankari vs Gopalakrishnan
2022 Latest Caselaw 3900 Mad

                                                                             W.A.No.347 of 2022



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED:    01.03.2022

                                                     CORAM :

                          THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                                          AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
                                                W.A.No.347 of 2022

                     G.Chellaperumal (Deceased)
                     1. Sankari
                     2. Mohanraj
                     3. Yamuna Devi
                     4. Magesh Kumar
                     5. Divya                                          ..   Appellants

                     [Cause title accepted vide order dated 24.01.2022
                      in CMP No.402 of 2022 in WA No.SR 3157 of 2022]

                                                    Vs.
                     1. Gopalakrishnan

                     2. The Tamil Nadu Electricity Board Ombudsman
                        No.19-A, Rukmani Lakshmipathy Salai
                        Egmore, Chennai 600 008.

                     3. The Consumer Grievance Redressal Forum
                        Chennai Electricity Distribution Circle/South/TNEB
                        K.K.Nagar, 110/33/11, KV SS Complex
                        K.K.Nagar, Chennai 600 078.

                     4. The Assistant Engineer (O&M)
                        TEDC/South, No.6A, Kannan Nagar
                        TANGEDCO, Avvai Street, Selaiyur
                        Chennai 600 073.                               ..   Respondents


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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                    W.A.No.347 of 2022



                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 20.12.2021 in W.P.No.29113 of 2017.


                                       For the Appellants      :   Mr.V.Lakshminarayanan

                                                         JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Learned counsel for the appellants submits that the order

under challenge was passed against a dead person. However,

looking to the nature of controversy, learned counsel for the

appellants prays for withdrawal of this appeal with liberty to

challenge the electricity connection provided to the writ petitioner by

the respondent Board.

2. As prayed, the appeal is dismissed as withdrawn with liberty

as prayed for. There will be no order as to costs. Consequently,

C.M.P.Nos.2766 and 2765 of 2022 are also closed.

(M.N.B., CJ.) (D.B.C., J.) 01.03.2022 Index : Yes/No kpl/drm

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https://www.mhc.tn.gov.in/judis W.A.No.347 of 2022

To

1. The Tamil Nadu Electricity Board Ombudsman No.19-A, Rukmani Lakshmipathy Salai Egmore, Chennai 600 008.

2. The Consumer Grievance Redressal Forum Chennai Electricity Distribution Circle/South/TNEB K.K.Nagar, 110/33/11, KV SS Complex K.K.Nagar, Chennai 600 078.

3. The Assistant Engineer (O&M) TEDC/South, No.6A, Kannan Nagar TANGEDCO, Avvai Street, Selaiyur Chennai 600 073.

__________

https://www.mhc.tn.gov.in/judis W.A.No.347 of 2022

THE HON'BLE CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY, J.

kpl/drm

W.A.No.347 of 2022

01.03.2022

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