Madras High Court
D.Ranjan vs The District Collector on 18 October, 2016
Author: M.V.Muralidaran
Bench: M.V.Muralidaran
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 18.10.2016
CORAM
THE HONOURABLE MR.JUSTICE S.NAGAMUTHU
and
THE HONOURABLE MR.JUSTICE M.V.MURALIDARAN
W.P(MD)No.8141 of 2014
D.Ranjan .. Petitioner
Vs.
1.The District Collector,
Thanjavur District
Thanjavur.
2.The Chief Executive Engineer,
TANGEDCO (TNEB)
Thanjavur.
3.The Joint Engineer (O&M)
TANGEDCO (TNEB)
Chettimandapam,
Kumbakonam,
Thanjavur District .. Respondents
Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus to direct the 2nd and 3rd respondents not
to execute the installation of HIgh Tension Transformers erecting of pillars
to connect them with HIgh Tension over headlines and supply of electricity in
those over head lines through the residential areas of Mooppanar Nagar,
Maruthuvar Ayya Nagar, Rajiv Nagar, Ambedkar Nagar and Valluvar Street at
Kumbakonam, Thanjavur District and execute the same through an alternative
non residential area based on the petitioner's representation dated
01.03.2014.
!For Petitioner : M/s.B.Anandan
For Respondents : Mr.TR.Janarthanam
Addl. Government Pleader for R1
:ORDER
(Order of the Court was made by S.NAGAMUTHU, J.) The learned counsel for the petitioner submitted that the prayer sought for by the petitioner has become infructuous. He has also made an endorsement to that effect.
2.In view of the endorsement made by the learned counsel for the petitioner, this writ petition is dismissed as infructuous. No costs. Consequently connected Miscellaneous Petition is closed.
To
1.The District Collector, Thanjavur District Thanjavur.
2.The Chief Executive Engineer, TANGEDCO (TNEB) Thanjavur.
3.The Joint Engineer (O&M) TANGEDCO (TNEB) Chettimandapam, Kumbakonam, Thanjavur District .