Madras High Court
R.Sasirekha vs The Assistant Engineer on 6 October, 2025
Author: M.Dhandapani
Bench: M.Dhandapani
W.P No.36802 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.10.2025
CORAM:
THE HONOURABLE MR. JUSTICE M.DHANDAPANI
W.P No.36802 of 2025
R.Sasirekha ...Petitioner
Vs
1.The Assistant Engineer
TANGEDCO
Kuruparapalli Village
Krishnagiri District.
2.The Executive Engineer
TANGEDCO
Kuruparapalli Village
Krishnagiri District.
3.N.Devaraj
4.The Inspector of Police
Kurubarapalli Police Station
Krishnagiri District. ...Respondents
PRAYER: This writ petition is filed under Article 226 of Constitution of
India, to issue a Writ of Mandamus, directing the 1st respondent to disconnect
the EB connection in the name of 3rd respondent in EB No.080440031002
(Consumer No.) Service No.1002 in No.2/302 in Survey No.45/1A1A1, in
Kuruparapalli Village, Krishnagiri Taluk, Krishnagiri District by considering
the petitioner's representation dated 08.07.2025 within the stipulated time.
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W.P No.36802 of 2025
For Petitioner : Mr.C.T.Murugappan
For R1 & R2 : Mr.S.Madhusudanan
Standing Counsel
For R4 : Mr.S.Balaji,
Government Advocate (Crl.Side)
ORDER
This writ petition has been filed directing the 1st respondent to disconnect the EB connection in the name of 3rd respondent in Survey No.45/1A1A1, in Kuruparapalli Village, Krishnagiri Taluk, Krishnagiri District by considering the petitioner's representation dated 08.07.2025 within the stipulated time fixed by this Court.
2. The case of the petitioner is that the petitioner is the owner of the subject property situated in Survey No.45, Sub Division No.1A1A1, Area (Hec/Ares) 2-33.56 (5.76 cent) in Guruparapalli Village, Krishnagiri Taluk, Krishnagiri District. Originally the petitioner's husband was allotted with the subject property vide partition deed registered as Document No.1295/1960. After the demise of late Ramchandran, the petitioner's children Anbarasan, Kalaivani, Rajadurai and Manjunath had executed a settlement deed dated 26.02.2024 registered as document no.685/2024 in the office of the Sub Registrar,Veppanapalli settling their respective shares in favour of the petitioner. While the petitioner went to the subject property to measure the land Page 2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/10/2025 10:20:35 pm ) W.P No.36802 of 2025 and fence the same, one Sankaran, Kutty and Devaraj had illegally expropriated the subject property and had approached along with few henchmen fallaciously alleging that they are the owners of the property and intimidated the petitioner. The 3rd respondent had illegally constructed asbestos sheet shed and availed electricity connection unlawfully from the 1st respondent. Thereafter, the petitioner made a representation dated 08.07.2025 to the 1st respondent seeking to disconnect the EB connection in the name of the 3rd respondent. However, no order was passed. Hence, the present writ petition is filed with the above said prayer.
3. The learned counsel for the petitioner would submit that it would suffice, if a direction is issued to the 1st respondent to consider the petitioner's representation within a reasonable time.
4. The learned standing counsel appearing for the respondents 1 & 2 would submit that they will consider the petitioner's representation and pass appropriate orders within a reasonable time as fixed by this Court.
5.Since no adverse order was passed against the 3rd respondent, notice to the 3rd respondent is dispensed with.
M.DHANDAPANI, J.
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6. Considering the limited request made by the petitioner, this Court is inclined to issue a direction to the 1st respondent to consider the petitioner's representation dated 08.07.2025, after affording an opportunity of hearing to the parties concerned and pass appropriate orders within a period of twelve (12) weeks from the date of receipt of a copy of this order.
7. With the above direction, this writ petition is disposed of. No costs.
06.10.2025
Index : Yes/No
Neutral citation : Yes/No
Speaking/non-speaking order
uma
To
1.The Assistant Engineer
TANGEDCO
Kuruparapalli Village
Krishnagiri District.
2.The Executive Engineer
TANGEDCO
Kuruparapalli Village
Krishnagiri District.
W.P No.36802 of 2025
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