Madras High Court
R.Parvathy vs The Junior Engineer on 16 October, 2019
Author: T.Raja
Bench: T.Raja
W.P.No.11281 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16.10.2019
CORAM:
THE HON'BLE MR. JUSTICE T.RAJA
W.P.No.11281 of 2013
R.Parvathy .. Petitioner
Vs
1.The Junior Engineer,
O&M – Tamil nadu Electricity Board,
Villivakkam, Chennai – 49.
2.The Chairman,
Tamil Nadu Electricity Board,
Anna Salai, Chennai – 2.
3.V.Ganapathy .. Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India seeking a
writ of certiorarified mandamus to call for the records relating to the impugned
communication No.Ka.No.J.E./Villivakkam/O&M/KO.Thani/Tha.Pa.No.469/12,
dated 30.07.2012 issued by the Junior Engineer, O&M, TNEB, Villivakkam,
Chennai-49, the first respondent herein, and quash the same, and consequently
direct the first respondent herein to provide electricity service connections to the
petitioner's premises at No.35-A, MTH Road, Villivakkam, Chennai – 49, based
upon her application dated 20.07.2012.
1/4
http://www.judis.nic.in
W.P.No.11281 of 2013
For petitioner : Mr.J.Thilagaraj
For R1 & R2 : Mr.P.R.Dhilipkumar, standing counsel
For R3 : Mr.M.Devendran
ORDER
When the matter is taken up, learned counsel for the petitioner sought for permission of this Court to withdraw the writ petition as the prayer made in the writ petition has become infructuous and to that effect, he has also made an endorsement.
2. Recording the above said submission, the writ petition is dismissed as infructuous. No Costs. M.P.No.2 of 2013 is closed.
16.10.2019 rkm 2/4 http://www.judis.nic.in W.P.No.11281 of 2013 To
1.The Junior Engineer, O&M – Tamil nadu Electricity Board, Villivakkam, Chennai – 49.
2.The Chairman, Tamil Nadu Electricity Board, Anna Salai, Chennai – 2.
3/4http://www.judis.nic.in W.P.No.11281 of 2013 T.RAJA, J.
rkm W.P.No.11281 of 2013 16.10.2019 4/4 http://www.judis.nic.in