B.K.Ramachandran vs The Divisional Engineer
2023 Latest Caselaw 7751 Mad

                                                                                     W.A.No.3440 of 2019

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 06.07.2023

                                                             CORAM :

                                      THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
                                                                and
                                          THE HONOURABLE MR.JUSTICE P. B.BALAJI
                                                      W.A.No.3440 of 2019


                     B.K.Ramachandran                                                 ... Appellant

                                                    Vs.

                     1. The Divisional Engineer,
                        O & M Tamil Nadu Electricity Board,
                        Krishnagiri District.

                     2. Venkatappa                                                  ... Respondents

                     Prayer: Writ Appeal filed under Section 15 of Letters Patent to set aside the
                     order passed by this Court in W.P.No.6098 of 2010 dated 17.06.2014.
                                  For Appellant      : Ms.Selvi George

                                  For Respondents    : Mr.S.Madhu Sudhanan

                                                          Standing Counsel for R1

                                                          Mr.E.Rajadurai

                                                      for M/s Kukund R.Pandian for R2


                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                                        W.A.No.3440 of 2019

                                                         JUDGEMENT

(Judgment of the Court was delivered by D.KRISHNAKUMAR, J.)

Today, when the matter is listed for hearing, the learned standing

counsel appearing for the first respondent Board informed before this Court

that electricity Service Connection has been given to the second respondent

on 15.04.2021. Therefore, the prayer sought for in the writ appeal has

become infructuous and hence, nothing survives for further adjudication.

2. Recording the submission made by the learned standing counsel

appearing for the first respondent, this writ appeal is dismissed as

infructous. No costs.

                                                                           (D.K.K.J.)          (P.B.B.J.)

                                                                                  06.07.2023

                     Internet: Yes/No
                     Index : Yes/No
                     mst

                     To

                     The Divisional Engineer,

O & M Tamil Nadu Electricity Board, Krishnagiri District.

https://www.mhc.tn.gov.in/judis W.A.No.3440 of 2019

D.KRISHNAKUMAR, J.

and P. B.BALAJI, J.

mst

W.A.No.3440 of 2019

06.07.2023

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