[Cites 1, Cited by 0]
Madras High Court
Kuppusamy vs The Superintendent Engineer on 24 March, 2026
W.P.(MD)No.24062 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 24.03.2026
CORAM
THE HONOURABLE MR.JUSTICE HEMANT CHANDANGOUDAR
W.P.(MD)No.24062 of 2024
Kuppusamy ... Petitioner
vs.
1.The Superintendent Engineer,
TANGEDCO,
Tamil Nadu Generation and Distribution Corporation,
Mannarpuram, Trichy.
2.The Assistant Engineer,
TANGEDCO,
Tamil Nadu Generation and Distribution Corporation,
Oddanchathiram, Dindigul District.
3.The Executive Engineer,
TANGEDCO,
Tamil Nadu Generation and Distribution Corporation,
Oddanchathiram, Dindigul District.
4.The Junior Engineer Grade I,
TANGEDCO,
Tamil Nadu Generation and Distribution Corporation,
Ambilikai Distribution Circle,
Oddanchathiram, Dindigul District.
5.Kuppathal
6. K.P.Sethupathi
1/6
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W.P.(MD)No.24062 of 2024
7.K.P.Shanmugasundaram
8. S.Jothilakshmi ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India for issuance of Writ of Certiorarified Mandamus, to call for the
records relating to impugned order passed by the 2nd respondent in his
proceedings in Letter No.U.Mi.Po/E&Pay/Abi/Ko.Min Inaippu / Aa.En.
025/2024 dated 12.04.2024 and the impugned order passed by the 4 th
respondent in Letter No. U.Mi.Po/E&Pay / Abi/Ko.Min Inaippu / Aa.En.
039/2024 dated 06.05.2024 and quash the same and consequently, to
direct the 4th respondent to give Electricity Service Connection to the
petitioner’s house in S.F.No.28/5B situated at Sindhalaipatti Village,
Oddanchathiram Taluk, Dindigul District.
For Petitioner :Mr.S.Sadeskumar
For R1 to R4 :Mr.S.Deenadhayalan
For R5 :No appearance
For R6 to R8 :Mr.H.Lakshmi Shankar
*****
ORDER
The petitioner challenges the communication dated 12.04.2024
issued by the second respondent and the order dated 06.05.2024 issued
by the fourth respondent.
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2. By the said communication and order, the petitioner’s
application for electricity service connection to his house in S.F.No.
28/5B, situated at Sindhalaipatti Village, Oddanchathiram Taluk,
Dindigul District, was rejected.
3. Heard the learned counsel on either side and perused the
materials available on record.
4. It is seen that respondents 6 to 8 had raised objections before the
authorities, opposing the erection of electricity poles on their patta lands
for the purpose of providing service connection to the petitioner. Based
on such objections, the petitioner’s application came to be rejected.
5. The fifth respondent claims to be a co-owner of the land in
S.F.No.28/5B. The petitioner, however, contends that the fifth respondent
has given a no objection for the grant of electricity service connection.
The petitioner has also produced the Field Map Book, which indicates
that S.No.29/1C is classified as a public pathway. According to the
petitioner, erection of poles along this pathway would suffice.
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6. The learned counsel appearing for respondents 1 to 4 submitted
that electricity service connection can be provided to the petitioner by
erecting poles along S.No.29/1C, which is a public pathway. This
submission is recorded.
7. In view of the above, the impugned communication dated
12.04.2024 and the order dated 06.05.2024 are not legally sustainable
and are liable to be set aside. Accordingly, they are set aside, and the Writ
Petition is allowed.
8. The fourth respondent is directed to provide electricity service
connection to the petitioner’s house in S.F.No.28/5B, situated at
Sindhalaipatti Village, Oddanchathiram Taluk, Dindigul District, by
erecting electricity poles along S.No.29/1C, which is a public pathway,
without affecting the rights of respondents 6 to 8, who are stated to be in
possession of portions of S.Nos.29/1C, 40/2, and 28/2, and subject to the
petitioner fulfilling all other eligibility requirements.
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9. The above exercise shall be completed within a period of six
weeks from the date of receipt of a copy of this order.
10. There shall be no order as to costs. Consequently, the
connected Miscellaneous Petition is closed.
Index :Yes / No 24.03.2026
Internet :Yes / No
NCC :Yes / No
cmr
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HEMANT CHANDANGOUDAR, J.
cmr
24.03.2026
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