[Cites 1, Cited by 0]
Madras High Court
Shivangi Flowers Pvt Ltd., vs The Chairman Cum Managing Director on 8 April, 2026
W.A.No.818 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 08.04.2026
CORAM :
THE HONOURABLE MR. SUSHRUT ARVIND DHARMADHIKARI,
CHIEF JUSTICE
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.A.No.818 of 2026
and C.M.P.No.8620 of 2026
Shivangi Flowers Pvt Ltd.,
Rep. by its Property Manager,
Sreenivasulu Taduru,
No. 1,2 and 3rd Floor,
Saroj Square Building,
Airport Varthur Road,
Munekolalu Village, Marathalli,
Banglore-560 37
Appellant
Vs
1.The Chairman Cum Managing Director
Tamilnadu Power Distribution
Corporation Limited,
6th Floor, TANTRANSCO New Building,
No.144, Anna Salai,
Chennai-600 002.
2.The Chief Engineer
Office of CE-TNPDCL,
Vellore-632 006.
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W.A.No.818 of 2026
3.The Superintending Engineer,
Office of SE-TNPDCL,
Krishnagiri Electricity Distribution Circle,
Krishnagiri.
4.The Executive Engineer,
Office of EE-TNPDCL,
No.64C P/14, Opposite ESI Hospital,
Bangalore Road, Industrial Complex,
Hosur, Krishnagiri District-635 126.
5.The Assistant Executive Engineer (O&M)
Office of AEE-TNPDCL,
SIPCOT-I, Hosur,
Krishnagiri District-126.
6.The Assistant Engineer (Q&M)
Office of AE-TNPDCL,
Elcot, Hosur,
Krishnagiri District-635 126.
Respondent
PRAYER: Appeal filed under Clause 15 of the Letters Patent to set aside
the order passed by the learned Single Judge in W.P.No.48697 of 2025,
dated 15.12.2025.
For Appellant: Mr.Selvin.M.
JUDGMENT
(Delivered by the Hon'ble Chief Justice)
Heard learned counsel for the appellant.
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2. This intra-Court appeal filed under Clause 15 of the Letters
Patent assails the order dated 15.12.2025 passed in W.P.No.48697 of
2025, whereby the learned Single Judge disposed of the writ petition
with liberty to file an appeal before the Electricity Ombudsman within
30 days. Qua the limitation aspect, the learned Single Judge observed
that since the appellant was bonafide pursuing the writ petition, if the
appeal is presented within 30 days from the date of passing of the
order, the same shall be entertained by the Ombudsman and decided
on its own merits and in accordance with law.
3. Learned counsel for the appellant submitted that the
Ombudsman is not the competent authority to decide the issue and
the fourth respondent, namely the Executive Engineer, TNPDCL, is the
appellate authority and the said authority ought to have been directed
to consider the appeal.
4. Learned counsel for the appellant further submitted that the
appellant has filed the appeal before the Ombudsman thereby
complying with the order passed by the learned Single Judge and that
the Ombudsman has also passed orders on the appeal preferred by the
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appellant.
5. Since the appellant has already availed the remedy of appeal
as directed by the learned Single Judge, we do not find any merit to
entertain the present writ appeal. Accordingly, the writ appeal is
dismissed. However, the appellant would be at liberty to file
appropriate proceedings, in accordance with law, if so advised.
There shall be no order as to costs. Consequently, connected
miscellaneous petition is closed.
(SUSHRUT ARVIND DHARMADHIKARI, CJ) (G.ARUL MURUGAN,J)
08.04.2026
Index : Yes/No
Neutral Citation : Yes/No
bbr
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To:
1.The Chairman Cum Managing Director
Tamilnadu Power Distribution
Corporation Limited,
6th Floor, TANTRANSCO New Building,
No.144, Anna Salai,
Chennai-600 002.
2.The Chief Engineer
Office of CE-TNPDCL,
Vellore-632 006.
3.The Superintending Engineer,
Office of SE-TNPDCL,
Krishnagiri Electricity Distribution Circle,
Krishnagiri.
4.The Executive Engineer,
Office of EE-TNPDCL,
No.64C P/14, Opposite ESI Hospital,
Bangalore Road, Industrial Complex,
Hosur, Krishnagiri District-635 126.
5.The Assistant Executive Engineer (O&M)
Office of AEE-TNPDCL,
SIPCOT-I, Hosur,
Krishnagiri District-126.
6.The Assistant Engineer (Q&M)
Office of AE-TNPDCL,
Elcot, Hosur,
Krishnagiri District-635 126.
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THE HON'BLE CHIEF JUSTICE
AND
G.ARUL MURUGAN,J.
bbr
08.04.2026
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