Madras High Court
Mr.N.Madanagopal vs The Chairman on 31 October, 2017
Author: K.Ravichandrabaabu
Bench: K.Ravichandrabaabu
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 31.10.2017 CORAM THE HONOURABLE MR.JUSTICE K.RAVICHANDRABAABU Writ Petition No.27776 of 2017 Mr.N.Madanagopal .. Petitioner Vs. 1. The Chairman Tamil Nadu Electricity Board Anna Salai, Chennai-600 002. 2. The Executive Engineer Chennai Electricity Board West Tamil Nadu Electricity Board Vanagaram, Chennai-600 095. 3. The Assistant Electric Engineer (Distribution and Maintenance) Chennai Electricity Board West Tamil Nadu Electricity Board Vanagaram, Chennai-600 095. .. Respondents PRAYER: Writ petition filed under Article 226 of the Constitution of India praying for issuance of Writ of Certiorarified Mandamus, calling for the records in respect of the impugned letter dated 18.08.2017 issued by the 3rd respondent and to quash the same and to direct the 3rd respondent to restore Electricity Service Connection in SC.No.405-001-1278. For Petitioner : Mr.T.V.Vineeth Kumar For Respondents : Mr.P.R.Dhilip Kumar Standing Counsel K.RAVICHANDRABAABU,J. mk O R D E R
The learned counsel for the petitioner submitted that nothing survives in this writ petition to be adjudicated further, since the electricity service connection has been restored, today morning, after filing the writ petition on 26.10.2017.
2. Recording the above said submission of the learned counsel for the petitioner, this writ petition is disposed of, accordingly. No costs.
31.10.2017 Speaking/Non Speaking Index : Yes/No mk To
1. The Chairman Tamil Nadu Electricity Board Anna Salai, Chennai-600 002.
2. The Executive Engineer Chennai Electricity Board West Tamil Nadu Electricity Board Vanagaram, Chennai-600 095.
3. The Assistant Electric Engineer (Distribution and Maintenance) Chennai Electricity Board West Tamil Nadu Electricity Board Vanagaram, Chennai-600 095.
W.P.No.27776 of 2017