S.Rajaselvam vs C.Manimurugan
2025 Latest Caselaw 5949 Mad

Madras High Court

S.Rajaselvam vs C.Manimurugan on 15 April, 2025

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                                           WA.No.1137 of 2025

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 15.04.2025

                                                   CORAM
                                  THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
                                                     AND
                                    THE HONOURABLE MR. JUSTICE K.RAJASEKAR

                                                   WA.No.1137 of 2025
                                                           and
                                                CMP.Nos.8779 & 8780 of 2025

                     S.Rajaselvam                                                          ... Appellant

                                                                    Vs.

                     1.            C.Manimurugan

                     2.            The Superintending Engineer,
                                   Tamil Nadu Generation and Distribution Corporation Ltd.,
                                   Cuddalore.

                     3.            The Executive Engineer,
                                   Operation & Maintenance,
                                   Tamil Nadu Generation and Distribution Corporation Ltd.,
                                   Virudhachalam, Cuddalore District.

                     4.            The Assistant Engineer,
                                   Operation & Maintenance,
                                   Tamil Nadu Generation and Distribution Corporation Ltd.,
                                   Mudhanai, Virudhachalam,
                                   Cuddalore District.                           ... Respondents
                     Prayer: Writ appeal filed under Clause 15 of the Letters Patent, to set aside
                     the order dated 17.02.2025 passed in W.P.No.34688 of 2024.


                                      For Appellant                   : Mr.K.Venkatesan
                     Page 1 of 4




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                                                                                           WA.No.1137 of 2025

                                       For Respondents                : Mr.Aadeish J.B.
                                                                        for Mr.V.Venkata Seshaiya
                                                                        Standing Counsel for TANGEDCO
                                                                             [for R2 to R4]

                                                            JUDGMENT

(Judgment of the Court was made by S.M.SUBRAMANIAM, J.)

The writ order dated 17.02.2025 passed in W.P.No.34688 of 2024 is

under challenge in the present writ appeal.

2. Mr.C.Manimurugan / the first respondent filed a writ

proceedings challenging the order passed by the Executive Engineer dated

17.10.2024, rejecting the application to provide Electricity Service

Connection in his residence. The writ Court adjudicated the issues and

directed the Electricity Board to provide Electricity Service Connection to the

residence of the first respondent herein.

3. The learned Counsel appearing on behalf of the respondents 2 to

4 TANGEDCO would submit that the Electricity Service Connection had

already been provided to the first respondent pursuant to the directions issued

by the writ Court.

4. The learned Counsel appearing on behalf of the appellant would

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submit that the dispute exist between the appellant and first respondent. A

Civil Suit filed by the appellant in OS.No.46 of 2024 is pending on the file of

the Sub-Court, Virudhachalam. One of the relief sought for in the suit is not

to provide electricity service connection to the premises of the first

respondent. Therefore, the present writ appeal is devoid of merits and all the

issues relating to civil disputes are to be adjudicated in the pending suit

between the parties.

5. Granting liberty to the appellant to adjudicate the issues before

the civil Court, the present Writ Appeal stands dismissed. No costs.

Consequently, connected miscellaneous petitions are closed.

[S.M.S,J.] [K.R.S,J.] 15.04.2025 veda Index:Yes/No Speaking order/Non-speaking order Neutral Citation:Yes/No To

1. The Superintending Engineer, Tamil Nadu Generation and Distribution Corporation Ltd., Cuddalore.

S.M.SUBRAMANIAM,J.

AND

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K.RAJASEKAR,J.

veda

2. The Executive Engineer, Operation & Maintenance, Tamil Nadu Generation and Distribution Corporation Ltd., Virudhachalam, Cuddalore District.

3. The Assistant Engineer, Operation & Maintenance, Tamil Nadu Generation and Distribution Corporation Ltd., Mudhanai, Virudhachalam, Cuddalore District.

15.04.2025

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