[Cites 1, Cited by 0]
Madras High Court
Shree Mg Industrial Green City Private ... vs The Superintending Engineer on 20 February, 2026
Author: R.Vijayakumar
Bench: R.Vijayakumar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :20.02.2026
CORAM:
THE HON'BLE MR JUSTICE R.VIJAYAKUMAR
W.P(MD)No.3165 of 2026
Shree MG Industrial Green City Private Limited,
represented by its Managing Director,
R.Karthikeyan, having office at
No.312/2, Sri Meenakshi Nagar,
Thevanipatti, Sivagangai District – 630 562.
... Petitioner
.Vs.
1.The Superintending Engineer,
Office of the Superintending Engineer,
TANGEDCO,
Dindigul Electricity Distribution Circle,
Dindigul.
2.The Assistant Engineer,
Office of the Assistant Engineer,
TANGEDCO, Palani,
Dindigul District.
3.Shri Skandha spinners,
(A Unit of Madras Spinners Limited),
represented by its Director,
S.P.Senthil Nathan
1/6
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(R3 is impleaded as per order of this Court made in
W.M.P(MD)No.3065 of 2026 in W.P(MD)No.3165 of 2006, dated
12.2.2026.) ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution
of India, praying this Court to issue a Writ of Mandamus directing
the respondent to provide electricity supply to the plot developed
by Shree MG Industrial Green Private Limited, comprised in
having Patta Nos.3719, 3721, 4079, 4087 situated at Thalayooth
Village, Palani Taluk, Dindigul District by considering the
Petitioner’s online application registration No.
200052901225906,dated 26.12.2025 within the time stipulated by
this Court.
For Petitioner : Mr.D.Senthil
For Respondents : Mr.S.Deenadhayalan
1 and 2 Standing Counsel
For Respondent-3 : Mr.T.Thirumurugan
ORDER
The present Writ Petition has been filed seeking issuance of
a Writ of Mandamus directing the respondents to provide
electricity service connection to the Writ Petitioner by considering
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the online application, dated 26.12.2025.
2.The learned Standing Counsel appearing for the
TANGEDCO submitted that the Petitioner’s vendor had dues and
therefore, the request of the Petitioner cannot be considered.
3.The learned counsel for the third respondent, who is the
vendor of the Writ Petitioner had informed the Court that
W.P(MD)No.18752 of 2024 filed for a Writ of Mandamus to accept
a sum of Rs.43817.35/- an to restore the electricity connection
which was disconnected due to default in payment. This Court, by
order, dated 6.8.2024, directed the authorities to restore the
electricity service connection on the basis of the above payment.
The learned counsel for the third respondent submitted that he
order of this Court ha been complied with.
4.The learned counsel for the TANGEDCO acknowledged
the same. He further submits that the electricity connection can
be given only on fresh application and the question of restoration
of old service connection does not arise.
5.In view or the above said facts, the second respondent is
directed to provide electricity service connection to the Writ
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Petitioner on making fresh application and on payment of
necessary charges, on the basis of the order passed by this Court in
W.P(MD)No.18752 of 2024, dated 6.8.2024. The said exercise shall
be completed within a period of three weeks from the date of
receipt of a copy of this order.
6.With the above directions, the Writ Petition stands
disposed of. No costs.
20.02.2026
NCS : Yes/No
Index : Yes / No
Internet : Yes/No
vsn
To
1.The Superintending Engineer,
Office of the Superintending Engineer,
TANGEDCO,
Dindigul Electricity Distribution Circle,
Dindigul.
2.The Assistant Engineer,
Office of the Assistant Engineer,
TANGEDCO, Palani,
Dindigul District.
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R.VIJAYAKUMAR.,J.
vsn
ORDER MADE IN
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20.02.2026
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