C.Rasammal vs The Electricity Ombudsmen
2023 Latest Caselaw 9174 Mad

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 27.07.2023

                                                    CORAM

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                            W.A.(MD)No.1244 of 2014

                     C.Rasammal                                     ...Appellant

                                                       -Vs.-

                     1.The Electricity Ombudsmen,
                     Tamilnadu Electricity Ombudsmen,
                     No.17, III Main Road,
                     Seethammal Colony, Alwarpet, Chennai.

                     2.The Redressal Forum,
                     Tamilnadu Electricity Board, Karur District.

                     3.The Superintending Engineer,
                     Karur Electricity Distribution Circle,
                     Tamilnadu Electricity Board, Karur District.

                     4.The Executive Engineer,
                     (Operation and Maintenance),
                     Tamilnadu Electricity Board,
                     Karur District.

                     5.The Assistant Executive Engineer,
                     (Operation and Maintenance),
                     Tamilnadu Electricity Board,
                     Ayyermalai, Kulithalai Taluk,
                     Karur District.


                     1/4
https://www.mhc.tn.gov.in/judis
                     6.The Assistant Engineer,
                     (Operation and Maintenance),
                     Tamilnadu Electricity Board,
                     Thogamalai, Kulithalai Taluk,
                     Karur District.

                     7.Dhanakodi
                     Superintending Engineer,
                     Karur Electricity Distribution Circle,
                     Tamilnadu Electricity Board, Karur District.         ...Respondents


                     PRAYER:- Writ Appeal - filed under Clause 15 of Letters Patent Act, to
                     set aside the order dated 07.02.2014 made in W.P.(MD)No.6659 of 2008
                     on the file of this Court.


                                           For Appellant          :Mr.Karthick Ram Kumar
                                                                  for Mr.D.Kirubakaran
                                           For R1 and R2          :No Appearance
                                           For R3 to R6           :Mr.M.Viji
                                                                  for Mr.S.Deenadhayalan
                                                           ****


                                                    JUDGMENT

(Judgment of the Court was delivered by DR.ANITA SUMANTH, J.)

Mr.Karthick Ram Kumar, learned Counsel on instructions from

Counsel on record Mr.D.Kirubakaran, for the appellant states that the

appellant does not pursue this Writ Appeal, since she has obtained,

pending Writ Appeal, alternate electricity service connection.

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

2.Recording this and based on his endorsement to the similar

effect, this Writ Appeal is closed. No costs.

                                                                [A.S.M.J.,] & [R.V.J.,]
                     NCC      :Yes/No                                  27.07.2023
                     Index    :Yes/No
                     Internet :Yes/No

                     cmr

https://www.mhc.tn.gov.in/judis DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

cmr

W.A.(MD)No.1244 of 2014

27.07.2023

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