Madras High Court
Thanapaquiame vs The Superintendent Engineer on 10 January, 2023
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10.01.2023
CORAM
THE HON'BLE Mr. JUSTICE C.V.KARTHIKEYAN
W.P.No.18328 of 2018
Thanapaquiame .. Petitioner
Vs.
1.The Superintendent Engineer,
Electricity Department,
Puducherry – 605 001.
2.The Executive Engineer,
Electricity Department,
Pondy-Cuddalore Main Road,
Marapalam,
Puducherry – 605 007.
3.The Assistant Engineer,
The Electricity Department,
Pondy-Cuddalore Main Road,
Marapalam,
Puducherry – 605 007.
4.The Junior Engineer,
Electricity Department,
Pondy – Cuddalore Main Road,
Ariyankuppam,
Puducherry – 605 007.
5.Gowri .. Respondents
https://www.mhc.tn.gov.in/judis
2
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Certiorarified Mandamus, calling for the records
of the 3rd respondent dated 18.06.2018 made in No.699/ED/AEE-RS/F-29 /
2018 – 19 and quash the same and directing the respondents 1to 4 to
disconnect the electricity supply illegally effected on 07.05.2018 to the 5th
respondent in respect of the premises bearing D.No.3, Mariamman Koil
Street, Kakaiyanthope, Ariyankuppam, Puducherry on the basis of the
petitioner's representation dated 11.05.2018 on a date fixed by this Court.
Prayer amended as per order dated
01.08.2018 by TRJ in
W.M.P.No.22671 of 2018 in
W.P.No.18328 of 2018.
For Petitioner .. Mr.P.Gunaraj
For R1 to R4 .. Mr.Ramasamy Meyyappan,
Government Advocate
For R5 .. No appearance
ORDER
This writ petition has been filed in the nature of Mandamus seeking
interference with the existing electricity connection of the 5 th respondent.
Thereafter, the writ petition has been converted into a writ of Certiorarified
Mandamus to quash the order of the 3rd respondent dated 18.06.2018.
https://www.mhc.tn.gov.in/judis
2.There has been a civil litigation between the petitioner and the 5 th
respondent. It has finally entered the High court in S.A.No.137 of 2010 and
has been meandering around for the past one decade and more. In the said
litigation, the 3rd appellant therein is the 5th respondent herein and the 1st
respondent therein is the petitioner herein.
3.Let the 1st to 4th respondents take note of that particular fact and
depending on the nature of the judgment passed in S.A.No.137 of 2010,
take a considered decision with respect to either continuation or
disconnection of the electricity for the 5th respondent. Hence, no further
orders are required in this writ petition.
4.Recording the above, the Writ Petition stands disposed of. No costs.
10.01.2023
Index:Yes/No
Internet:Yes/No
smv
https://www.mhc.tn.gov.in/judis
To
1.The Superintendent Engineer,
Electricity Department,
Puducherry – 605 001.
2.The Executive Engineer,
Electricity Department,
Pondy-Cuddalore Main Road,
Marapalam,
Puducherry – 605 007.
3.The Assistant Engineer,
The Electricity Department,
Pondy-Cuddalore Main Road,
Marapalam,
Puducherry – 605 007.
4.The Junior Engineer,
Electricity Department,
Pondy – Cuddalore Main Road,
Ariyankuppam,
Puducherry – 605 007.
https://www.mhc.tn.gov.in/judis
C.V.KARTHIKEYAN,J.
smv
W.P.No.18328 of 2018
10.01.2023
https://www.mhc.tn.gov.in/judis
