V.Mahalingam vs The Chairman on 2 September, 2022

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Madras High Court

V.Mahalingam vs The Chairman on 2 September, 2022

Bench: R.Vijayakumar

                                                                      W.P(MD)No.5560 of 2013



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 02.09.2022

                                                       CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                          W.P(MD)No.5560 of 2013
                                                  and
                                         M.P(MD)Nos.1 and 2 of 2013


                     V.Mahalingam                                      ... Petitioner
                                                        Vs.

                     1.The Chairman,
                       Tamil Nadu Electricity Board,
                       Anna Salai,
                       Chennai-600 002.

                     2.The Superintending Engineer,
                       Tamil Nadu Electricity Board,
                       Trichy.

                     3.The Assistant Executive Engineer,
                       O & M / TANGEDCO,
                       Vaiyampatti,
                       Manapparai Taluk,
                       Trichy District.

                     4.The Assistant Executive Engineer,
                       O & M/ TANGEDCO,
                       West / Manapparai Division,
                       Nagampatti Distribution,
                       Manapparai Taluk,
                       Trichy District.                                ... Respondents



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https://www.mhc.tn.gov.in/judis
                                                                             W.P(MD)No.5560 of 2013




                     PRAYER : Writ Petition filed under Article 226 of the Constitution of
                     India, praying this Court to issue a Writ of Certiorarified Mandamus, to
                     call for the records pertaining to the Impugned Order passed by the third
                     respondent in his Proceedings under Lr.No.U.Se.Po. /O&M/VY/A.No.
                     127/13, dated 21.03.2013, quash the same and direct the respondents
                     particularly the third respondent to pass final order of assessment in
                     accordance with Sec.126 of the Electricity Act and Regulations made
                     thereunder, including restoration of electricity services connection
                     bearing S.C.No.96 given to the petitioner's land situated at Vengaikurichi
                     Village, Manapparai Taluk, Trichy District and may further pleased to
                     direct the respondents 1 and 2 to authorize any other officer other than
                     the third respondent to pass final order of assessment within a time limit
                     that may be fixed by this Court.


                                        For Petitioner     : Mr.V.Janakiramulu

                                        For Respondents    : Mr.S.Deenadhayalan
                                                             Standing Counsel


                                                         ORDER

The present writ petition has been filed challenging a final assessment order passed by the respondent/Board pursuant to their proceedings under Section 135 of the Electricity Act.

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https://www.mhc.tn.gov.in/judis W.P(MD)No.5560 of 2013

2. On instructions, the learned counsel for the petitioner submits that the amount demanded in the impugned order has already been paid by the writ petitioner. The said statement is recorded. Hence, no further orders are required to be passed in the writ petition.

3. Accordingly, this Writ Petition is closed. No costs.

Consequently, connected Miscellaneous Petitions are also closed.





                                                                                   02.09.2022

                     Index              :     Yes / No
                     Internet           :     Yes / No
                     gbg

                     To

                     1.The Chairman,

Tamil Nadu Electricity Board, Anna Salai, Chennai-600 002.

2.The Superintending Engineer, Tamil Nadu Electricity Board, Trichy.

3.The Assistant Executive Engineer, O & M / TANGEDCO, Vaiyampatti, 3/4 https://www.mhc.tn.gov.in/judis W.P(MD)No.5560 of 2013 Manapparai Taluk, Trichy District.

R.VIJAYAKUMAR ,J.

gbg

4.The Assistant Executive Engineer, O & M/ TANGEDCO, West / Manapparai Division, Nagampatti Distribution, Manapparai Taluk, Trichy District.

Order made in W.P(MD)No.5560 of 2013 Dated:

02.09.2022 4/4 https://www.mhc.tn.gov.in/judis

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