Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Innasi vs The Superintending Engineer
2026 Latest Caselaw 1416 Mad

Citation : 2026 Latest Caselaw 1416 Mad
Judgement Date : 18 March, 2026

[Cites 1, Cited by 0]

Madras High Court

Innasi vs The Superintending Engineer on 18 March, 2026

Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
                                                                                      W.P.(MD)No.7434 of 2026

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 18.03.2026

                                                          CORAM:

                    THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                             W.P.(MD)No.7434 of 2026

                 Innasi                                                                   ... Petitioner
                                                               -vs-

                 1.The Superintending Engineer,
                   Dindigul Electricity Distribution Circle,
                   Tamil Nadu Electricity Generation and
                    Distribution Corporation,
                   Meenakshinayakkanpatti,
                   Dindigul - 624002.

                 2.The Junior Engineer,
                   Electricity Office (Rural Area),
                   (Now at Sempatti),
                   Dindigul Taluk,
                   Dindigul District.                                                     ... Respondents
                 PRAYER:- Writ Petition filed under Article 226 of the Constitution of India, to
                 issue a Writ of Mandamus, directing the respondents herein in the light of
                 petitioner's representation dated 04.03.2026 to change the name of agricultural
                 Electricity connection SC No.05234013563 FV 5H from the name of
                 K.Ramasamy to the petitioner's name of Ennasi, which is situated in Survey No.
                 382/2A, Patta No.2815 at Sithalagundu Village, Dindigul West Taluk, Dindigul
                 District, within a stipulated period as prescribed by this Court.


                                                                                                ____________
                                                                                                Page 1 of 5




https://www.mhc.tn.gov.in/judis             ( Uploaded on: 23/03/2026 09:06:01 pm )
                                                                                             W.P.(MD)No.7434 of 2026

                                  For Petitioner           : Mr.S.Balaji

                                  For Respondents          : Mr.S.Deenadhalayan
                                                             Standing Counsel


                                                                     ORDER

The writ petition is filed seeking a Writ of Mandamus to consider the

petitioner’s representation dated 04.03.2026.

2. Upon hearing the learned counsel for the petitioner and perusing the

material records, it is seen that the grievance of the petitioner is that, although the

vendor, K.Ramasamy, had submitted a letter of no objection for change of the

electricity service connection in S.C.No.05234013563 FV5H in the name of the

petitioner, the same has not yet been effected. Therefore, the petitioner has filed

the present Writ Petition.

3. When the matter came up for hearing, the learned Standing Counsel

appearing on behalf of the respondents submitted that an objection had been

received from a third party, namely, Chinnapan.

____________

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/03/2026 09:06:01 pm )

4. Even if an objection is received, it is for the second respondent to

conduct an enquiry and decide the matter in accordance with law.

5. In view of the above, the writ petition is disposed of on the following

terms:

(i) The second respondent shall take up the petitioner’s representation dated

04.03.2026, issue notice to the petitioner as well as to the third-party objector,

and decide the matter in accordance with law.

(ii) The decision shall be taken as expeditiously as possible and, in any

event, not later than twelve weeks from the date of receipt of a web copy of this

order.

No costs.

18.03.2026

Neutral Citation : No smn2

____________

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/03/2026 09:06:01 pm )

To:-

1.The Superintending Engineer, Dindigul Electricity Distribution Circle, Tamil Nadu Electricity Generation and Distribution Corporation, Meenakshinayakkanpatti, Dindigul - 624002.

2.The Junior Engineer, Electricity Office (Rural Area), (Now at Sempatti), Dindigul Taluk, Dindigul District.

____________

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/03/2026 09:06:01 pm )

D.BHARATHA CHAKRAVARTHY, J.

smn2

18.03.2026

____________

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/03/2026 09:06:01 pm )

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter