Madras High Court
Ravi @ December vs The Chairman (Tangedco) on 16 June, 2016
Author: N. Kirubakaran
Bench: N.Kirubakaran
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 16.06.2016 CORAM THE HONOURABLE MR. JUSTICE N.KIRUBAKARAN W.P. No. 20067 of 2016 Ravi @ December ..Petitioner Vs. 1. The Chairman (TANGEDCO), TNEB Anna Salai, Chennai 600 002. 2. The Asst. Executive Engineer, O & M Egmore, 53, BVK Sampath Salai, Vepery, Chennai 600 007. ..Respondents Prayer: Petition under Article 226 of the Constitution of India praying for issue of a Writ of Mandamus directing the 2nd respondent herein to consider the petitioner's representation dated 04.06.2016 given to the respondents forthwith. For Petitioner :: Mr.R Ravindra Ram For Respondents :: Mr.P.R. Dhilipkumar O R D E R
Learned counsel for the petitioner would submit that the respondents have already effected transfer of electricity connection in the name of the petitioner and therefore,the prayer sought in the writ petition, for N. KIRUBAKARAN,J.
nv a mandamus to the 2nd respondent to consider the representation of the petitioner dated 04.06.2016 for effecting transfer of electricity connection in his name, no longer survives for adjudication and the writ petition may be dismissed as infructuous. The learned counsel has also made an endorsement to that effect.
2. In view of the above submission and endorsement made by the learned counsel for the petitioner, the writ petition is dismissed as infructuous. No costs. 16.06.2016 nv To
1. The Chairman (TANGEDCO), TNEB Anna Salai, Chennai 600 002.
2. The Asst. Executive Engineer, O & M Egmore, 53, BVK Sampath Salai, Vepery, Chennai 600 007.
W.P. No. 20067 of 2016