Madras High Court
A.Ganesan vs The Assistant Engineer on 5 May, 2022
Order dated 05.05.2022 in
W.P.No.11953 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05.05.2022
CORAM :
THE HON'BLE MRS.JUSTICE S.ANANTHI
W.P.No.11953 of 2022
and
W.M.P.No.11374 of 2022
---
A.Ganesan .. Petitioner
Vs.
1. The Assistant Engineer
Tamil Nadu Generation and Distribution
Corporation Limited (TANGEDCO)
Belur - I, Valapady Taluk
Salem- 636 104.
2. Malar
3. Dhanapal
4. Alagarasan
5. Pannerselvam
6. Vanitha .. Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying for a issuance of a Writ of Mandamus to direct the first
respondent to consider the petitioner's representation dated
08.04.2022 and pass an order rejecting the application submitted by
the respondents 2 to 6 for electricity connection to the illegal
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Order dated 05.05.2022 in
W.P.No.11953 of 2022
construction constructed on the common pathway measuring 12 feet
width and 150 feet length which was part and parcel of decree in
O.S.No.983 of 1997 and O.S.No.1095 of 1997 dated 28.11.2014.
For Petitioner : Mr.K.Srinivasamurthy
for M/s.Row and Reddy
For Respondents : Ms.Keerthi
for Mr.Abul Kalam
for R-1
ORDER
This writ petition has been filed by the petitioner to direct the
first respondent to consider the petitioner's representation dated
08.04.2022 and pass an order rejecting the application submitted by
the respondents 2 to 6 for electricity connection to the illegal
construction constructed on the common pathway measuring 12 feet
width and 150 feet length which was part and parcel of decree in
O.S.No.983 of 1997 and O.S.No.1095 of 1997, dated 28.11.2014.
2. The petitioner has purchased the property in question
from Pavayammal, who is the wife of Ramasamy, by a
registered sale deed on 27.01.2010. Thereafter, he also purchased
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Order dated 05.05.2022 in
W.P.No.11953 of 2022
the share of property from Ramasamy on 27.01.2010. The said
Pavayammal and Ganesan filed a civil suit before the II Additional
District Munsif Court, Salem in O.S.No.983 of 1997 for declaration
and permanent injunction, to declare that the plaintiffs therein are
entitled to the suit property as per the settlement deed, dated
24.04.1974 and also prayed to pass an order of permanent
injunction thereon to restrain the defendants 1 to 3 therein and
their men from in any way trespassing into the suit property.
3. Furthermore, another suit was filed in O.S.No.1095 of 1997
before the said Munsif Court, by the said Pavayammal, Ganesan and
others, seeking for declaration and permanent injunction to declare
that the plaintiffs therein have acquired a right of prescription over
the suit path-way and to restrain the first defendant from in any
way interfering with the peaceful enjoyment of the suit A B C D
path-way by the plaintiffs therein, by way of permanent injunction
either by way of obstructing or preventing or by way of obliterating
the suit path-way.
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Order dated 05.05.2022 in
W.P.No.11953 of 2022
4. Pending the above suit in O.S.No.1095 of 1997, an
Advocate Commissioner was appointed to earmark the path-way in
the suit property and a report, dated 04.08.1998 was submitted by
him, in which it was specifically mentioned that a path-way to a
width of 12 feet and length of 150 feet was earmarked.
5. The learned II Additional District Munsif, Salem, partly
decreed the suit in O.S.No.983 of 1997 and decreed the suit in
O.S.No.1095 of 1997 by way of common judgment, dated
28.11.2014.
6. Since one of the defendants in O.S.No.983 of 1997,
namely, Kandasamy started to illegally construct a hollow-block
shed in the middle of the path-way by obstructing the petitioner's
ingress and egress to his property, the petitioner sent a
representation on 08.04.2022 to the first respondent not to approve
the application seeking for electricity connection, and as the same
was not considered, the present Writ Petition is filed for the relief
stated supra.
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Order dated 05.05.2022 in
W.P.No.11953 of 2022
7. Heard both sides and perused the materials available on
record.
8. The learned Standing Counsel appearing for the first
respondent submitted that no such application seeking electricity
connection was received from the respondents 2 to 6.
9. Taking into consideration the above submission of the
learned Standing Counsel appearing for the first respondent, and
without going into the merits of the matter, if at all any such
application of the respondents 2 to 6 seeking electricity connection,
is received by the first respondent-TANGEDCO, they shall hear the
objections of the petitioner, and also hear the respondents 2 to 6
and concerned party, if any, and dispose of the said
application/representation dated 08.04.2022, on merits and in
accordance with law, as expeditiously as possible.
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Order dated 05.05.2022 in
W.P.No.11953 of 2022
10. With the above observations and direction, the Writ
Petition is disposed of. There shall be no order as to costs.
Consequently, W.M.P. is closed.
05.05.2022
Index : Yes/No
Speaking Order: Yes/no
cs/drm
Office to note: Issue order copy on or before 17.05.2022
To
The Assistant Engineer
Tamil Nadu Generation and Distribution
Corporation Limited (TANGEDCO)
Belur - I, Valapady Taluk
Salem- 636 104.
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Order dated 05.05.2022 in
W.P.No.11953 of 2022
S.ANANTHI, J
cs
W.P.No.11953 of 2022
05.05.2022
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