Madras High Court
M/S.Seven Star Mineral Water vs The Chariman on 7 November, 2017
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 07.11.2017
CORAM
THE HON'BLE MR.JUSTICE G.R.SWAMINATHAN
W.P.(MD) No.20513 of 2017
M/s.Seven Star Mineral Water
Represented by its Proprietor,
Mr.S.M.Alagarsamy
Survey No.118/2, D.No.339
Venkateshwarapuram Village,
Thiruvannamalai Panchayat,
Srivilipuththur Taluk,
Virudhunagar District. ... Petitioner
-Vs-
1.The Chariman,
Tamilnadu Pollution Control Board,
Chennai.
2.The Assistant Engineer (O & M),
AE/R/North/TNEB (EDC),
TANGEDCO, Srivilliputhur. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India,
to issue a Writ of Mandamus, directing the respondents to dispose of
petitioner's representation dated 03.02.2017 submitted in person relating to
the restoration of electricity service connection in SC.No.635 situated in
door no.338, Survey No.118/2, Venkateshwarapuram Village, Thiruvannaamalai
Panchayat, Srivilliputhur Taluk, Virudhunagar District within a time frame
as fixed by this Court.
!For Petitioner : Mr.J.Muneer Khan
^For R2 : Mr.G.Kasinathadurai
Standing Counsel
:ORDER
The writ petitioner seeks restoration of electricity service connection, which was earlier disconnected.
2.The learned counsel for the second respondent would submit that if the petitioner submits a fresh representation, the same would be considered in accordance with law within a period of four weeks there from.
3.Placing this submission on record, this writ petition is disposed of by permitting the writ petitioner to submit a fresh representation to the second respondent. No costs.
To
1.The Chariman, Tamilnadu Pollution Control Board, Chennai.
2.The Assistant Engineer (O & M), AE/R/North/TNEB (EDC), TANGEDCO, Srivilliputhur.
.