Madras High Court
Rengasamy vs The Superintending Engineer on 3 August, 2023
W.P.(MD)No.533 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 03.08.2023
CORAM
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.P.(MD)No.533 of 2021
Rengasamy ... Petitioner
vs
1.The Superintending Engineer,
Office of the Superintending Engineer,
Tamil Nadu Generation and Distribution
Corporation Limited,
Pudukkottai District.
2.The Divisional Engineer,
Tamil Nadu Generation and Distribution
Corporation Limited,
Mariyammankovil Street,
Gandharvakkottai Post and Taluk,
Pudukkottai District.
3.The Assistant Engineer,
Tamil Nadu Generation and Distribution
Corporation Limited,
Gandharvakkottai North,
Mariyammankovil Street,
Gandharvakkottai Post and Taluk,
Pudukkottai District. ... Respondents
1/5
https://www.mhc.tn.gov.in/judis
W.P.(MD)No.533 of 2021
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Mandamus, directing the third respondent to provide
electricity connection to the petitioner's house property in S.F.No.29/2B,
Manjampatti Village, Andanur, Gandharvakkottai Taluk, Pudukkottai District.
For Petitioner : Mr.P.Ganapathi Subramanian
For R1 to R3 : Mr.S.Deenadhayalan
Standing Counsel
*****
ORDER
This writ petition is filed for a Writ of Mandamus directing the third
respondent to provide electricity connection to the petitioner's house property
situated in S.F.No.29/2B, Manjampatti Village, Andanur, Gandharvakkottai Taluk,
Pudukkottai District.
2. Heard the learned counsel appearing for the petitioner and the learned
Standing Counsel appearing for the respondents 1 to 3 and perused the materials
available on record.
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W.P.(MD)No.533 of 2021
3. Admittedly, there was a dispute between the petitioner and the other rival
claimants, namely, Suppan @ Subbaiah, Mahalingam, Somasundaram and
Kulanthaivelu. The petitioner has already filed a suit in O.S.No.72 of 2003, on the
file of the Principal District Munsif, Pudukkottai and the same was dismissed on
03.11.2004. Aggrieved over the same, the petitioner has preferred an appeal
before the Sub-Court, Pudukkottai in A.S.No.38 of 2008. The learned Sub Judge
has granted declaration in favour of the petitioner based on the sale deed.
Therefore, the petitioner is the owner of the property based on the judgment and
decree passed in A.S.No.38 of 2008.
4. In view of the above, this Court directs the petitioner to submit an
application, along with sale deed which is being referred in the suit as well as the
judgment and decree passed in A.S.No.38 of 2008 of the file of Sub-Court,
Pudukkottai to the respondents. The respondents shall consider the same and
grant the electricity connection to the petitioner. The said exercise shall be
completed within a period of four weeks from the date of receipt of a copy of this
order.
https://www.mhc.tn.gov.in/judis
W.P.(MD)No.533 of 2021
5. Accordingly, this writ petition is allowed in above terms. No cost.
03.08.2023
Index : Yes / No
Internet : Yes
am
https://www.mhc.tn.gov.in/judis
W.P.(MD)No.533 of 2021
S.SRIMATHY, J
am
Order made in
W.P.(MD)No.533 of 2021
03.08.2023
https://www.mhc.tn.gov.in/judis
