Madras High Court
Citizens Guardians vs State Of Tamil Nadu on 27 April, 2016
Author: M.Sathyanarayanan
Bench: Sanjay Kishan Kaul, M.Sathyanarayanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27.04.2016
CORAM
THE HON'BLE MR.SANJAY KISHAN KAUL, CHIEF JUSTICE
and
THE HON'BLE MR. JUSTICE M.SATHYANARAYANAN
W.P.No.18740 of 2012
Citizens Guardians,
(Regd. No.2062/07)
New No.1/Old No.2,
Bank of India Colony,
Near 8th Avenue,
Ashok Nagar,
Chennai-600 083
rep. by its Founder-Chairman
V.Ravichandran. .. Petitioner
vs
1.State of Tamil Nadu,
rep. by its Chief Secretary,
Fort St. George,
Chennai-9.
2.The Secretary to Government,
Energy Department,
Government of Tamil Nadu,
Fort St. George,
Chennai-600 009.
3.The Chairman,
Tamil Nadu Electricity Board Holdings
(previously known as Tamil Nadu
Electricity Board)
N.P.K.K.R. Maaligai,
Anna Salai,
Chennai-600 002.
4.The Member/Distribution,
Tamil Nadu Generation and Distribution
Corporation Limited
TANGEDGO
(Previously known as Tamil Nadu Electricity Board),
NPKKR Maaligai, Anna Salai,
Chennai-600 002.
5.The Chief Engineer (South) Chennai
TANGEDGO
(Previously known as Tamil Nadu Electricity Board),
NPKKR Maaligai, Anna Salai,
Chennai-600 002.
6.The Chief Engineer (North) Chennai
TANGEDGO
(Previously known as Tamil Nadu Electricity Board),
NPKKR Maaligai, Anna Salai,
Chennai-600 002.
7.The Superintending Engineer CEDC(South),
TANGEDGO
(Previously known as Tamil Nadu Electricity Board),
110 KV, KK Nagar SS Complex,
KK Nagar, Chennai-600 078.
8.The Superintending Engineer (Central)
TANGEDGO
(Previously known as Tamil Nadu Electricity Board),
Valluvarkottam Road,
Nungambakkam,
Chennai-600 034. .. Respondents
Petition filed under Article 226 of the Constitution of India praying for issue of Writ of Mandamus directing the respondents to take immediate permanent measures and solutions to the power problems faced by the public of the Chennai city involving frequent supply failure, low voltage, severe fluctuations, flickerings etc. by commissioning new sub stations, enhancing the power transformer capacity, strengthening the LT/HT cable work, protecting their own cables by devicing methods, revamping the entire fuse off call centres and putting up a proper maintenance system.
For Petitioner .. Mr.K.Rajasekaran
For Respondents .. Mr.STS.Moorthy
Government Pleader for R1 & R2
Mr.S.K.Raameshwar for R3 to R8
* * * * *
O R D E R
(Order of the Court was made by The Hon'ble Chief Justice) Learned counsel for the TANGEDGO, on instruction states that there is no power crisis now, as they have surplus power to the extent of about 3000 megawatts, excluding the Wind and Solar energy.
2. The aforesaid statement is taken on record and the writ petition is closed. No costs.
(S.K.K., CJ.) (M.S.N.,J.) 27.04.2016 Index : Yes/No Internet : Yes/No bbr To
1.The Chief Secretary, Fort St. George, Chennai-9.
2.The Secretary to Government, Energy Department, Government of Tamil Nadu, Fort St. George, Chennai-600 009.
3.The Chairman, Tamil Nadu Electricity Board Holdings (previously known as Tamil Nadu Electricity Board) N.P.K.K.R. Maaligai, Anna Salai, Chennai-600 002.
4.The Member/Distribution, Tamil Nadu Generation and Distribution Corporation Limited TANGEDGO (Previously known as Tamil Nadu Electricity Board), NPKKR Maaligai, Anna Salai, Chennai-600 002.
5.The Chief Engineer (South) Chennai TANGEDGO (Previously known as Tamil Nadu Electricity Board), NPKKR Maaligai, Anna Salai, Chennai-600 002.
6.The Chief Engineer (North) Chennai TANGEDGO (Previously known as Tamil Nadu Electricity Board), NPKKR Maaligai, Anna Salai, Chennai-600 002.
7.The Superintending Engineer CEDC(South), TANGEDGO (Previously known as Tamil Nadu Electricity Board), 110 KV, KK Nagar SS Complex, KK Nagar, Chennai-600 078.
8.The Superintending Engineer (Central) TANGEDGO (Previously known as Tamil Nadu Electricity Board), Valluvarkottam Road, Nungambakkam, Chennai-600 034.
The Hon'ble Chief Justice and M.Sathyanarayanan, J.
bbr W.P.No.18740 of 2012 27.04.2016