S. VENKATRAMAN Vs. TAMIL NADU GENERATION & DISTRIBUTION CORPORATION LIMITED, MADURAI ELECTRICITY DISTRIBUTION CIRCLE

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned standing counsel appearing for the respondents.

(2.) The writ petitioner purchased the petition mentioned property under two deeds of sale dtd. 21/1/2008 from one R.K.Muthu @ K.Kalimuthu and Narayanan. The property originally belonged to one Coolu Servai. His tenants Dhanapal and Saravanan allegedly committed energy theft in the year 2001. Since the assessment charges were not paid, the electricity connection that stood in the name of the tenants was disconnected. While so, by the impugned communication dtd. 21/12/2016, the assessment charges which were levied on the said tenants Dhanapal and Saravanan have been included in the petitioner's current consumption bill. Questioning the same, this writ petition has been filed.

(3.) The primary contention of the learned counsel appearing for the petitioner is that the petitioner being a subsequent purchaser cannot be burdened with the liability of his vendor's vendor's tenant.