Madras High Court
Mrs.M.R.Jagatheeswari vs The Junior Engineer (O & M) on 31 January, 2019
Author: T.Raja
Bench: T.Raja
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 31.01.2019
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
W.P.No.42346 of 2016
Mrs.M.R.Jagatheeswari .. Petitioner
-vs-
1. The Junior Engineer (O & M)
Tamil Nadu Electricity Board
Poogngunam, Villupuram Main Road
Panruti P.O., Cuddalore District
2. The Superintending Engineer
Cuddalore Electricity Distribution
Tamil Nadu Electricity Board
Cuddalore P.O & District
3. Ibrahim .. Respondents
Petition under Article 226 of the Constitution of India, praying for the
issue of a Writ of Mandamus, directing the respondents 1 and 2 to dispose of the
petitioner's representation dated 16.09.2016.
For Petitioner :: Mr.N.Sivabharathi
For Respondents :: Mr.M.Varunkumar
Standing Counsel for R1 & 2
No appearance for R3
http://www.judis.nic.in
2
ORDER
Mrs.M.R.Jagatheeswari, W/o M.Ramasamy, the petitioner herein, claims to be owner of the land covered in Survey Nos.302 and 303, being Nanja and Punja agricultural land and an electricity service connection was also obtained bearing No.SS II/47 Melkavarapatty for the electrical motor situated in her land. The said service connection stands in the name of her husband Mr.Ramasamy. In view of the failure of borewell, the petitioner was unable to use the electrical motor for irrigation purpose and the service connection was also temporarily disconnected in or about 1981. In the meanwhile, clandestinely, the third respondent made efforts to reconnect the service connection in his name. Although the said effort was objected to by the petitioner, it has not paid any heed. Therefore, she has given a representation on 16.9.2016 to the respondents 1 & 2 to consider her request.
2. The learned standing counsel for the respondents 1 & 2 sought for reasonable time to dispose of the said representation.
3. This Court, considering the limited prayer, hereby directs the respondents 1 & 2 to consider the representation of the petitioner dated 16.9.2016 and pass appropriate orders, after hearing the third respondent, within a period of four weeks from the date of receipt of a copy of this order. http://www.judis.nic.in 3 The writ petition is disposed of accordingly. Consequently, W.M.P.No.2241 of 2019 is closed. No costs.
Speaking/Non speaking order 31.01.2019 Index : yes/no ss To
1. The Junior Engineer (O & M) Tamil Nadu Electricity Board Poogngunam, Villupuram Main Road Panruti P.O., Cuddalore District
2. The Superintending Engineer Cuddalore Electricity Distribution Tamil Nadu Electricity Board Cuddalore P.O & District http://www.judis.nic.in 4 T.RAJA, J.
ss W.P.No.42346 of 2016 31.01.2019 http://www.judis.nic.in