KURUMBALA MAHADEVI LIFT IRRIGATION Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) THIS Writ Petition has been filed praying for a Writ of Certiorarified Mandamus, to call for and quash the order, dated, 19.07.2002, passed by the second respondent and the order, dated ,24.09.2005 ,passed by the fourth respondent, and to direct the respondents to extend the benefit of free supply of electricity, to the members of the petitioner's society.

(2.) THIS Writ Petition has been filed by the former president of the Kurumbala Mahadevi Lift Irrigation Co-operative Society (S.No.263). It has been stated that the members of the Kurumbala Mahadevi Lift Irrigation Co-operative Society, has been carrying on agricultural activities by lift irrigation. It has been submitted that the Government of Tamil Nadu had passed orders, in G.O.Ms.No.767, Public Works Department, dated, 20.04.1982, G.O.Ms.No.1711 (Public Works Department), dated, 20.08.1984 and G.O.Ms.No.1809, P.W.(Electicity), dated 31.08.1984, for the supply of free electricity to the agriculturists. As such, the members of the Kurumbala Mahadevi Lift Irrigation Co-operative Society, who are agriculturists, are also entitled for free electricity. However, the Tamil Nadu Electricity Board has been charging for the supply of electricity to the members of the society, contrary to the said Government Orders. Aggrieved by the fact that the Tamil Nadu Electricity Board, is levying charges, on the use of electricity by the members of the said society, even though they are entitled for free electricity, the petitioner has filed the present Writ Petition, on behalf of the members of the Kurumbala Mahadevi Lift Irrigation Co-operative Society, before this Court, under Article 226 of the Constitution of India.