Adspot vs Coimbatore District Road Safety ... on 18 November, 2021

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Madras High Court

Adspot vs Coimbatore District Road Safety ... on 18 November, 2021

Bench: S.M.Subramaniam

                                                                       WP No.44225 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 18-11-2021

                                                      CORAM

                              THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM

                                             WP No.44225 of 2016
                                                     And
                                         WMP Nos.38055 and 38056 of 2016


                     ADSPOT
                     Represented by its Proprietor S.Gokulraj,
                     29, Dr.Radhakrishnan Salai,
                     5th Street, Gandhipuram,
                     Coimbatore – 641 012.                        ..   Petitioner

                                                         vs.


                     1.Coimbatore District Road Safety Council,
                       Represented by its Chairman and
                       District Collector,
                       Coimbatore – 641 018.

                     2.The District Collector,
                       Coimbatore District,
                       Coimbatore – 641 018.

                     3.Coimbatore City Municipal Corporation,
                       represented by its Commissioner,
                       Coimbatore – 641 001.



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https://www.mhc.tn.gov.in/judis
                                                                             WP No.44225 of 2016

                     4.The Commissioner of Police,
                       Coimbatore City,
                       Coimbatore – 641 018.

                     5.Tamil Nadu Generation and Distribution
                         Corporation Limited, represented by its
                       Superintending Engineer,
                       Coimbatore Electricity Distribution Circle,
                       Coimbatore.

                     6.The Assistant Executive Engineer / TANGEDCO,
                       Coimbatore Electricity Distribution Circle/City,
                       Puliyakulam,
                       Coimbatore – 641 045.                       ..        Respondents

                                  Writ Petition is filed under Article 226 of the Constitution of
                     India, praying for the issuance of a Writ of Certiorarified Mandamus,
                     calling for the records of the sixth respondent in L.No.AEE/P.Kulam/File./
                     A.No.116 dated 09.12.2016 and quash the same and directing the
                     respondents to issue all necessary licence, NOC, etc., to enable the
                     petitioner to avail uninterrupted electricity supply to the traffic signals
                     subject matter of Work Order R.C.No.10171/2012/M.H.5 Package I Item 4
                     dated 12.10.2015 of the third respondent and the Letter R.C.No.5151/2016/
                     Kai.1 dated 11.11.2016 of the second respondent.


                                  For Petitioner              : Mr.Kandhanduraisami

                                  For Respondents-1,2 and 4   : Mr.C.Selvaraj,
                                                                Additional Government Pleader.



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https://www.mhc.tn.gov.in/judis
                                                                               WP No.44225 of 2016

                                  For Respondent-3         :   Mr.K.Magesh

                                  For Respondents-5 and 6 :    Mr.M.Abdulkalam,
                                                               Standing Counsel for TANGEDCO.

                                                       ORDER

The learned counsel for the petitioner made a submission that the cause aroused for the purpose of filing the present writ petition became vanished. Thus, no further adjudication needs to be entertained in respect of the grounds raised in the present writ petition.

2. Accordingly, the writ petition stands disposed of as infructuous. However, there shall be no order as to costs. Consequently, connected miscellaneous petitions are closed.

18-11-2021 Index : Yes/No. Internet : Yes/No. Speaking Order/Non-Speaking Order. Svn To

1.The Chairman and District Collector, Coimbatore District Road Safety Council, Coimbatore – 641 018.

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https://www.mhc.tn.gov.in/judis WP No.44225 of 2016 S.M.SUBRAMANIAM, J.

Svn

2.The District Collector, Coimbatore District, Coimbatore – 641 018.

3.The Commissioner, Coimbatore City Municipal Corporation, Coimbatore – 641 001.

4.The Commissioner of Police, Coimbatore City, Coimbatore – 641 018.

5.The Superintending Engineer, Tamil Nadu Generation and Distribution Corporation Limited, Coimbatore Electricity Distribution Circle, Coimbatore.

6.The Assistant Executive Engineer / TANGEDCO, Coimbatore Electricity Distribution Circle/City, Puliyakulam, Coimbatore – 641 045. WP 44225 of 2016 18-11-2021 4/4 https://www.mhc.tn.gov.in/judis

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