Madras High Court
V. Mani vs The Superintendent Engineer on 10 November, 2021
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.19583 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED:10.11.2021
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.NO.19583 of 2021
V. Mani .....Petitioner
Vs
1. The Superintendent Engineer,
Tamil Nadu Electricity Board,
Vengikal Village and Post,
Tiruvannamalai Taluk & District.
2. The Assistant Executive Engineer (South)
Tamil Nadu Electricity Board,
Vengikal Village and Post,
Tiruvannmalai Taluk & District.
3. The Junior Engineer (South)
Tamil Nadu Electricity Board,
Vengikal Village and Post,
Tiruvannamalai Taluk & District.
4. Pichai Sthabathi & Pichandi ....Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus or any other order in nature of Writ of
Mandamus, directing the Respondents 1 to 3 to provide Service Connection
for the petitioner's Vacant land bearing Patta No.182, Comprised in
1
https://www.mhc.tn.gov.in/judis
W.P.19583 of 2021
S.No.50/6 (as per Sub-division), of an extent of 798 sq.ft in Melathikan
Village, Tiruvannamalai Taluk, Tiruvannamalai, in pursuance to application
dated 13.07.2021.
For petitioner : Mr. K. Venkateswaran
For Respondents 1 to 3 : Mr. M. Jaivenkatesh
ORDER
The petitioner has filed this Writ petition seeking issuance of a Writ of Mandamus or any other order in nature of Writ of Mandamus, directing the Respondents 1 to 3 to provide Service Connection for the petitioner's Vacant land bearing Patta No.182, Comprised in S.No.50/6 (as per Sub-division), of an extent of 798 sq.ft in Melathikan Village, Tiruvannamalai Taluk, Tiruvannamalai, in pursuance to application dated 13.07.2021.
2. It is the case of the petitioner that the he applied for electricity service connection with 2nd respondent for his land bearing survey No.50/6 which was purchased by his deceased wife. After a perusal of all the documents available on record, the 2nd respondent had agreed to give electricity service connection to his land. However, the 4 th respondent came 2 https://www.mhc.tn.gov.in/judis W.P.19583 of 2021 forward with an objection for providing service connection to the petitioner's property against which the petitioner made a representation before the respondents 1 to 3 opposing the claim made by the 4 th respondent. Subsequently, the 4th respondent had filed a suit in O.S.No.32 of 2021 on the file of the Additional Subordinate Court, Tiruvannamalai, claiming title of the said property and the same is pending and no interim order has been passed in the said suit. Thereafter, the petitioner made an application through online for the electricity service connection on 13.07.2021 to the Respondents 1 to 3, however, till date no action has been taken by the respondents on the petitioner's application. Hence, the present Writ Petition is filed seeking the above relief.
3. Though very many grounds have been raised, learned counsel for the petitioner submits that it would suffice if this Court issues direction to the respondents to consider the petitioner's application dated 13.07.2021 to provide the electricity service connection to his property and pass appropriate orders within a particular time frame fixed by this Court. 3 https://www.mhc.tn.gov.in/judis W.P.19583 of 2021
4. The learned counsel for the respondents submits that the respondents will consider the petitioner's application after perusing all the materials available on record and that appropriate orders will be passed, within a particular time frame fixed by this Court.
5. In view of the above submissions, this Court without expressing any opinion on the merits of the case directs the Respondents 1 to 3 to consider the petitioner's representation dated 13.07.2021 along with all the documents available and pass appropriate orders, within a period of four weeks from the date of receipt of a copy of this order. This Writ Petition is accordingly disposed of. No costs.
10.11.2021 Index : Yes / No Internet : Yes / No NHS 4 https://www.mhc.tn.gov.in/judis W.P.19583 of 2021 To
1. The Superintendent Engineer, Tamil Nadu Electricity Board, Vengikal Village and Post, Tiruvannamalai Taluk & District.
2. The Assistant Executive Engineer (South) Tamil Nadu Electricity Board, Vengikal Village and Post, Tiruvannmalai Taluk & District.
3. The Junior Engineer (South) Tamil Nadu Electricity Board, Vengikal Village and Post, Tiruvannamalai Taluk & District.
M.DHANDAPANI,J.
5 https://www.mhc.tn.gov.in/judis W.P.19583 of 2021 NHS W.P.No.19583 of 2021 10.11.2021 6 https://www.mhc.tn.gov.in/judis