Madras High Court
M.Natesan vs The Executive Engineer on 4 February, 2021
Author: B.Pugalendhi
Bench: B.Pugalendhi
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IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATE: 4.2.2021
CORAM
THE HON'BLE MR.JUSTICE B.PUGALENDHI
W.P.No.16690 of 2019
and
W.M.P.No.16314 of 2019
M.Natesan Petitioner
vs.
1. The Executive Engineer,(0&M)
TANGEDCO
Namakkal Electricity Distribution Circle,
Paramathi Velur Division,
Namakkal District.
2. The Assistant Executive Engineer, (O&M)
TANGEDCO , Nallur, Paramathi-Velur Taluk,
Namakkal District.
3. The Assistant Engineer (O&M)
TANGEDCO, Sithalanthur-637 201.
4. Thulasimani,
5. Baby
6. Kaveri @ Pappathi Respondents
Writ Petition filed under Article 226 of the Constitution of India
seeking issuance of a writ of certiorarified mandamus calling for the
impugned proceedings in Lr.No.AE/O&M/Sith/Ko.Thani/A.No.203/18-
19/ dated 17.9.2018 of the 3rd respondent which seeks to produce
the NOC from other legal heirs, quash the same and consequently
direct the respondents 1 to 3 to grant agricultural electricity service
connections on Application No.EEV/A207/98-99 dated 19.11.1998 for
S.F.No.239/2 and Application No.EE/PV/A208/98-99 dated 19.11.1998
https://www.mhc.tn.gov.in/judis/
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for S.F.No.239/4 submitted by the petitioner's father, to the
agricultural open wells situated in S.F.No.239/2 and 239/4 of
Kuppirikkapalayam Village, Paramathi Velur Taluk, Namakkal District
to petitioner’s name forthwith.
For Petitioner : Mr.R.Prabakar
For RR1 to 3 : Mr.Damodaran, Standing Counsel
For RR4 and 5 : Mr.T.L.Thirumalaisamy
ORDER
This writ petition is filed as against the proceedings of the third respondent dated 17.9.2018. By this impugned communication, the third respondent has directed the petitioner to furnish the 'no objection certificate' from the joint pattadhars alongwith the death certificate of his father.
2. The case of the petitioner is that his father Muthusamy Gounder applied for Agricultural Service Connection in S.No.239/2 and 239/4 of Kuppirikkapaayam, Paramathi Velur Taluk, Namakkal District. His father died on 28.2.2016 leaving behind him the petitioner and his sisters Kaveri, respondent No.6 and Nallammal, mother of respondents 4 and 5. There is no objection from respondent No.6 the other daughter of Muthusamy Gounder whereas the legal heirs of Nallammal respondents 4 and 5 have certain objections with regard to partition of the property and a partition suit https://www.mhc.tn.gov.in/judis/ 3/6 is also pending between the parties in O.S.No.261 of 2018 before the Principal District Court, Namakkal. In view of this position, the petitioner could not avail the electricity service connection though he has been sanctioned with electricity service connection on seniority basis.
3. Mr.Thirumalaisamy, learned counsel appearing for respondents 4 and 5 would submit that since the issue is pending between the parties in the Civil Court for partition of the property and the joint patta stands in the name of respondents 4 and 5 also, the service connection could be granted in the name of all the legal heirs of Muthusamy Gounder.
4. Mr.R.Prabakar, learned counsel appearing for the petitioner, by referring to the provision under Regulation 5(7) of the Tamil Nadu Electricity Supply Code, 2004, would submit that he is also prepared to execute the Indemnity Bond as provided under the Supply Code.
5. The relevant portion of Regulation 5(7) of the Tamil Nadu Electricity Supply Code reads as follows:-
"Name transfer charge. - (i) Every application for transfer of name consequent to the death of the consumer shall be in Form 1 [in Appendix to this Code] accompanied by -
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(a) legal heirship certificate from the Tahsildar concerned or proof of ownership such as local body tax receipts (latest);
(b) no objection certificate from other legal heirs, if any, (or) an indemnity bond in Form 3 in Appendix to this Code on non-judicial stamp paper for a value of Rs.80/- and a sworn-in affidavit and authenticated by a Notary Public or by a Gazetted Officer to show the status of other legal heirs;
(c) fresh application with fee to be specified by the Commission and agreement form."
6. A perusal of the above provision reveals that in the absence of consent letter, on execution of Indemnity Bond, the request of the petitioner can be considered. In this case there are only three legal heirs viz., the petitioner and sixth respondent and Nallammal, mother of respondents 4 and 5 and there is no objection from respondent No.6 whereas respondent 4 and 5 are not having any serious objection for the service connection being effected in the name of all the legal heirs.
7. Therefore, the writ petition is allowed with a direction to https://www.mhc.tn.gov.in/judis/ 5/6 effect service connection as per Regulation 5(7) of the Tamil Nadu Electricity Supply Code 2004 in the name of all the legal representatives of the deceased Muthusamy Gounder subject to the Partition Suit pending within a period of three weeks from the date of receipt of a copy of this order. No order as to costs. The connected Miscellaneous Petition is closed.
4.2.2021.
Index: Yes/No. ssk.
To
1. The Executive Engineer,(0&M) TANGEDCO Namakkal Electricity Distribution Circle, Paramathi Velur Division, Namakkal District.
2. The Assistant Executive Engineer, (O&M) TANGEDCO , Nallur, Paramathi-Velur Taluk, Namakkal District.
3. The Assistant Engineer (O&M) TANGEDCO, Sithalanthur-637 201.
https://www.mhc.tn.gov.in/judis/ 6/6 B.PUGALENDHI, J.
Ssk.
W.P.No.16690 of 2019 4.2.2021.
https://www.mhc.tn.gov.in/judis/