Madras High Court
P.Murugendran vs The Superintending Engineer on 28 February, 2023
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P(MD)No.4101 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 28.02.2023
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P(MD)No.4101 of 2023
P.Murugendran ... Petitioner
Vs.
1.The Superintending Engineer,
Tamil Nadu Generation and Distribution
Corporation, (TANGEEDCO),
Dindigul Electricity Distribution Circle,
Dindigul.
2.The Assistant Engineer,
Tamil Nadu Generation and Distribution
Corporation, (TANGEEDCO),
N.G.O. Colony, Dindigul. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Mandamus, to direct the respondents to
provide electricity (new connection) to the petitioner's lands situated in Survey
No.966/2A, in Paraipatti, Kulathur Village, Vedasandur Taluk, Dindigul District
based on the petitioner's representation dated 09.02.2023 within a time frame as
stipulated by this Court.
https://www.mhc.tn.gov.in/judis
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W.P(MD)No.4101 of 2023
For Petitioner : Mr.S.Sarvagan Prabhu
For Respondents : Mr.S.Deenadhayalan,
Standing Counsel.
ORDER
Heard the learned counsel on either side.
2.The first respondent is directed to dispose of the petition mentioned representation on merits and in accordance with law within a period of twelve weeks from the date of receipt of a copy of this order. I make it clear that I have not gone into the merits of the matter. The first respondent shall put the interested persons, if any, on notice before passing final order. It is open to the first respondent to pass order one way or the other.
3.The writ petition is disposed of accordingly. No costs.
28.02.2023
NCC : Yes/No
Index : Yes / No
Internet : Yes/ No
ias
https://www.mhc.tn.gov.in/judis 2/4 W.P(MD)No.4101 of 2023 https://www.mhc.tn.gov.in/judis 3/4 W.P(MD)No.4101 of 2023 G.R.SWAMINATHAN, J.
ias W.P(MD)No.4101 of 2023 28.02.2023 https://www.mhc.tn.gov.in/judis 4/4