Madras High Court
Muthusamy vs The Assistant Engineer on 8 March, 2016
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 08.03.2016
C O R A M
THE HONOURABLE MR. JUSTICE T.S.SIVAGNANAM
W.P.No.8532 of 2016
Muthusamy [ PETITIONER ]
Vs
The Assistant Engineer
Solasiramani
Tamil Nadu Generation and
Distribution Corporation Ltd.
Elampalli Village, Paramathi,
Vellore Taluk, Namakkal District.
[ RESPONDENT ]
Writ Petition filed under Article 226 of the Constitution of India, praying to issue a Writ of Mandamus directing the Respondent herein to receive the Application from the Petitioner and provide the electricity connection to the petitioners property situated at No. 5 / 167-A Maarappam Palayam, Puthur, Jamin Elampalli Village, Paramathi, Vellore Taluk, Namakkal District without insisting No objection certificate.
For Petitioner ... Mr.K.Sasindran
For respondents ... Mr.S.K.Raameshuwar
Standing Counsel
- - - - - -
O R D E R
Heard Mr.K.Sasindran, learned counsel for the petitioner and Mr.S.K.Raameshuwar, learned Standing Counsel accepting notice for the respondent, and with the consent of the learned counsel appearing on either side, the writ petition is taken up for final disposal, at the admission stage itself.
2.The petitioner's grievance is that his Application for grant of electricity service connection in respect of the property bearing Door No.5 / 167-A Maarappam Palayam, Puthur, Jamin Elampalli Village, Paramathi, Vellore Taluk, Namakkal District, has not even been received by the respondent.
3.During the course of arguments, the learned counsel for the petitioner submitted that the petitioner is a co-pattadar along with two other persons in respect of the property and the other co-pattadars are none other than his brothers. Further, it is admitted that one of the brother has raised some objections. Therefore, the petitioner would state that the respondent may be directed to receive his Application and thereafter consider the same in accordance with law.
4.Since the petitioner has not come forward with the full facts before this Court, at this juncture, no direction as sought for can be issued. However, there will be a direction to the petitioner to submit a representation fully disclosing all the facts to the respondent and if such representation is submitted, the respondent shall consider the same and inform the petitioner about the compliance that is required to be made by the petitioner for being entitled to electricity service connection. Such orders shall be passed by the respondent within a period of three weeks from the date of receipt of the representation.
The Writ Petition is disposed of accordingly. No costs.
rpa 08.03.2016
To
The Assistant Engineer
Solasiramani
Tamil Nadu Generation and
Distribution Corporation Ltd.
Elampalli Village, Paramathi,
Vellore Taluk, Namakkal District.
T.S.SIVAGNANAM.J
rpa.
W.P.No.8532 of 2016
08.03.2016