S.Palaniswamy vs The Executive Engineer
2023 Latest Caselaw 13663 Mad

                                                                               W.A.No.2387 of 2023


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 09.10.2023

                                                    CORAM :

                            THE HON'BLE MR.SANJAY V.GANGAPURWALA,
                                         CHIEF JUSTICE
                                              AND
                       THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                               W.A.No.2387 of 2023

                    S.Palaniswamy                              .. Appellant

                                                     Versus

                    The Executive Engineer,
                    Tamil Nadu Electricity Board,
                    Sathyamangalam,
                    Erode District.                            .. Respondent

                    Prayer : Writ Appeal under Clause 15 of the Letters Patent to set aside the

                    order in W.P.No.7575 of 2023, dated 13.03.2023 passed by the learned

                    Single Judge and consequently direct the respondent to consider the

                    representation made by the appellant, dated 14.07.2022 and issue the

                    appellant's agriculture (electricity) service bearing No.04-362-009-500 in

                    S.F.No.130/2, Hassanur Village, Sathyamangalam as per the record.




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                                                                                     W.A.No.2387 of 2023


                                    For Appellant      : Mr.K.Bratheesh

                                    For Respondent : Mr.I.Syed Sibghatulla,
                                                Standing Counsel

                                                    JUDGMENT

(Judgment delivered by the Hon'ble Chief Justice) We have heard Mr.K.Bratheesh, learned Counsel for the appellant and

Mr.I.Syed Sibghatulla, learned Standing Counsel for the respondent.

2. The learned Single Judge, in the impugned order, has observed that

unless the appellant challenges the disconnection of the electricity services

in the manner known to law, the Writ Petition is not sustainable.

3. The learned Counsel for the appellant submits that there is no order

of disconnection passed by the respondent. Per contra, the learned Counsel

for the respondent submits that the order of disconnection was passed.

4. In case some order of disconnection is passed, a copy of the same

may be given to the appellant and the appellant may challenge the same in

accordance with law. In that event, all contentions of parties are kept open.

5. This Writ Appeal is disposed of. There will be no order as to costs. https://www.mhc.tn.gov.in/judis

W.A.No.2387 of 2023

(S.V.G., CJ.) (D.B.C., J.) 09.10.2023 Index : yes/no Speaking order/Non-speaking order Neutral Citation : yes/no grs

To

The Executive Engineer, Tamil Nadu Electricity Board, Sathyamangalam, Erode District.

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

W.A.No.2387 of 2023

THE HON'BLE CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY, J.

grs

W.A.No.2387 of 2023

09.10.2023

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