Madras High Court
K.G.Mannar Naidu vs The Superintending Engineer on 7 December, 2018
Author: K.Ravichandrabaabu
Bench: K.Ravichandrabaabu
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07.12.2018
CORAM
THE HON'BLE MR. JUSTICE K.RAVICHANDRABAABU
W.P.No.15906 of 2017
K.G.Mannar Naidu ...Petitioner
vs.
1. The Superintending Engineer,
Tamil Nadu Electricity Board,
Vellore Electricity Distribution Circle,
Vellore – 632 006.
2. The Executive Enginner,
Tamil Nadu Electricity Board,
Vellore Electricity Distribution Circle,
Vellore – 632 006.
3. The Junior Engineer,
Tamil Nadu Electricity Board,
Vellore Electricity Distribution Circle,
Tiruvalam, Vellore District,
632 515.
4. Thirumathi. Lalitha
5. A.Krishnaveni
6. Ramamurthi ...Respondents
http://www.judis.nic.in
2
Writ Petition filed under Article 226 of the Constitution of
India praying to issue a Writ of Mandamus to direct the first
respondent to transfer the electricity connection obtained in
the name of the petitioner in survey No.532/3A to 508/2.
For Petitioner : Mr.S.T.Varadarjulu
For Respondents : Mr.M.Varun Kumar
Standing Counsel for R1 to 3
Mr.M.Muthappan for R4 to 6
ORDER
The petitioner seeks for a mandamus directing the first respondent to transfer the electricity connection obtained in his name in survey No.532/3A to 508/2.
2. Heard both sides.
3. It is seen that the petitioner seeks for electricity service connection to a land situated in Survey No.508/2. It further appears that for granting such service connection, the electric poles have to be erected at some of the places in the lands belonging to the fourth to sixth respondents. It is further seen that already these respondents 4 to 6 as writ http://www.judis.nic.in 3 petitioners in W.P.No.9884 of 2015, obtained an order from this Court on 06.05.2015 by directing the Junior Engineer, Tiruvalam Electricity to consider the representation of those petitioners (respondents 4 to 6 herein) after putting the fourth respondent therein (petitioner herein) on notice and dispose of the same.
4. It is stated that the said order passed by this Court is yet to be complied with. In the meantime, the petitioner has filed the present writ petition seeking for mandamus as stated supra.
5. Considering the above stated facts and circumstances and considering the fact that this Court has already passed an order in W.P.No.9884 of 2015, as stated supra, the third respondent herein shall consider the claim of the petitioner as well as the objection raised by the respondents 4 to 6 and pass appropriate orders within a period of four weeks from the date http://www.judis.nic.in 4 K.RAVICHANDRABAABU,J.
sni/vri of receipt of a copy of this order, after giving due opportunity of hearing to both the parties. The writ petition is disposed of accordingly. No costs.
07.12.2018 Speaking/Non-speaking order Index: Yes/No Internet:Yes/No sni/vri To
1. The Superintending Engineer, Tamil Nadu Electricity Board, Vellore Electricity Distribution Circle, Vellore – 632 006.
2. The Executive Enginner, Tamil Nadu Electricity Board, Vellore Electricity Distribution Circle, Vellore – 632 006.
3. The Junior Engineer, Tamil Nadu Electricity Board, Vellore Electricity Distribution Circle, Tiruvalam, Vellore District, 632 515.
W.P.No.15906 of 2017 http://www.judis.nic.in