Madras High Court
M.Devasena vs The Joint Commissioner on 3 August, 2022
Author: R.Vijayakumar
Bench: R.Vijayakumar
W.P(MD)No.13331 of 2012
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 03.08.2022
CORAM
THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR
W.P(MD)No.13331 of 2012
and
M.P(MD)Nos.1 and 2 of 2012
M.Devasena ... Petitioner
Vs.
1.The Joint Commissioner,
Hindu Religious and Charitable
Endowments Department,
Madurai Region, Madurai -1.
2.The Assistant Commissioner/Executive Officer,
Arulmigu Koodalalagar Perumal Thirukoil,
Madurai-1.
3.The Assistant Electrical Engineer (Distribution),
Temple Section,
Madurai Electricity Distribution Circle/City,
Tamil Nadu Electricity Generation and
Distribution Corporation (TANGEDCO),
Madurai-625 001. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Certiorari, to call for the
records relating the notice f.vz;:ckpngh/ g/Nfhtpy;/ngU/kJ/tc/
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W.P(MD)No.13331 of 2012
Nfh.fl;L/mvz;193/12, dated 04.10.2012 issued by the third respondent
and quash the same.
For Petitioner : Mr.A.Thirumurthy
For Respondents : Mr.M.Lingadurai
Special Government Pleader (for R1)
Mr.S.Manohar (for R2)
Mr.S.Denadhayalan
Standing Counsel (for R3)
ORDER
The present writ petition has been filed challenging a notice issued by the third respondent herein, under which they attempted to disconnect the electricity service connection of the petitioner at the instance of the second respondent herein.
2.According to the petitioner, she has been a tenant of the second respondent temple. Since eviction proceeding has been initiated by the second respondent as against the petitioner, the second respondent temple has been insisting with the third respondent Electricity Board to disconnect the service connection of the petitioner. Based upon the request made by the second respondent temple, the present impugned 2/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.13331 of 2012 notice has been passed, under which they have proposed to permanently disconnect the electricity service connection.
3.According to the learned counsel for the petitioner, the second respondent temple has initiated ejectment proceeding in O.S.No. 629 of 2012 before the District Munsif Court, Madurai Town. The said suit was decreed and execution proceeding has been initiated by the second respondent herein in E.P.No.39 of 2021. When a tenant is in possession of the property as per the lease agreement with the second respondent temple, the amenities cannot be disconnected or discontinued at the instance of the second respondent temple till the petitioner is evicted under due process of law. Hence, the second respondent temple will not be legally entitled to seek disconnection of electricity service connection of the writ petitioner while the execution proceeding is still pending.
4.In view of the aforesaid discussion, this Court passes the following order:
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https://www.mhc.tn.gov.in/judis W.P(MD)No.13331 of 2012 “ (i)the impugned notice in f.vz;:ckpngh/ g/Nfhtpy;/ngU/kJ/tc/Nfh.fl;L/mvz;193/12, dated 04.10.2012 is set aside;
(ii)the service connection of the petitioner's premises shall not be disconnected till the petitioner is evicted through execution proceeding as stated above;
(iii)the learned I Additional District Munsif, Madurai Town, is directed to dispose of E.P.No.39 of 2021 on or before 31.12.2022 and report the same to the Registry of this Court.”
5.The Writ Petition stands allowed with the aforesaid observations. No costs. Consequently, connected Miscellaneous Petitions are closed.
03.08.2022
Index : Yes / No
Internet : Yes / No
Rmk
To
1.The Joint Commissioner,
Hindu Religious and Charitable
Endowments Department,
Madurai Region, Madurai -1.
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Rmk Order made in W.P(MD)No.13331 of 2012 Dated:
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