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Madras High Court

Harinder Singh vs Tamil Nadu Electricity Board on 18 July, 2014

Author: M.M.Sundresh

Bench: M.M.Sundresh

       

  

  

 
 
  IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED:   18.07.2014

CORAM:

THE HONOURABLE MR.JUSTICE M.M.SUNDRESH

W.P.No.10853 of 2008
and M.P.Nos.1 and 2 of 2008


1. Harinder Singh
2. Komal
3. Gurbinder Singh 						... Petitioners
Vs.

1. Tamil Nadu Electricity Board,
    represented by its Chairman,
    Anna Salai, Chennai  600 002

2. Tamil Nadu Electricity Board,
    represented by its Superintending
    Engineer, K.K.Nagar, Chennai- 600 078

3. Tamil Nadu Electricity Board,
    represented by its Executive Engineer,
    K.K.Nagar, Chennai  600 078

4. Tamil Nadu Electricity Board,
    represented by its Assistant Executive 
    Engineer (O&M), Raj Bhavan,
    CEDC/South, No.43, Velacherry Road,
    Chennai  600 032

5. Data Access (India) Limited,
    (Under Liquidation)
    represented by The Official Liquidator
    of Delhi High Court, New Delhi.				.. Respondents

	PRAYER: Writ Petition filed under Article 226 of the Constitution of India  for the issuance of a Writ of Certiorarified Mandamus to call for the records of the 4th respondent pertaining to their demand in letter dated 11.03.2008 demanding a sum of Rs.21,30,995/- as arrears for reconnection of electricity power supply to the petitioners' premises situate at No.33/34, Anna Salai, Saidapet, Chennai  15 and quash the same and direct the respondents to restore the electricity service connection to the above said premises without reference to their above said impugned demand dated 11.03.2008 vide Memo No.EE/O&M/GDY/ATO/F.R.C.OD-621/08. 

 		For Petitioner 	:   Mr.D.S.Rajasekaran

  		For Respondents	:   Mr.P.Gunaraj for RR.1 to 4 


ORDER

Learned counsel appearing for the petitioner submits that he may be permitted to withdraw the writ petition. An endorsement was also made by the learned counsel to that effect. Recording the said statement and the endorsement, the writ petition is dismissed as withdrawn. However, there is no order as to costs. Consequently the connected miscellaneous petitions are also dismissed.

18.07.2014 Index:Yes/No Internet:Yes usk To

1. The Chairman, Tamil Nadu Electricity Board, Anna Salai, Chennai  600 002

2. The Superintending Engineer, Tamil Nadu Electricity Board, K.K.Nagar, Chennai- 600 078

3. The Executive Engineer, Tamil Nadu Electricity Board, K.K.Nagar, Chennai  600 078

4. The Assistant Executive Engineer (O&M), Tamil Nadu Electricity Board, represented by its Raj Bhavan, CEDC/South, No.43, Velacherry Road, Chennai  600 032

5. The Official Liquidator of Delhi High Court, New Delhi Data Access (India) Limited, (Under Liquidation) M.M.SUNDRESH,J.

usk W.P.No.10853 of 2008 18.7.2014