E BALASUBRAMANIAN Vs. SUPERINTENDING ENGINEER, TAMIL NADU ELECTRICITY GENERATION AND DISTRIBUTION CORPORATION

JUDGEMENT

(1.) The petitioner has come forward with this writ petition seeking issuance of a Writ of Certiorarified Mandamus to call for the records of the impugned order passed by the fourth respondent in Lr.No.AE/D/U/Tch/CI/F.Doc/D.No.075/18, dated 19.03.2018 and quash the same and further direct the respondents to provide New Electricity Service Connection to the purchased textile mill at Door Nos.277 to 284, Subburaj Mill Colony, Ward No.10, Shankar Nagar, Madurai Road, Tirunelveli District as expeditiously as possible within the time stipulated by this Court.

(2.) Heard Both sides.

(3.) The petitioner had purchased the Textile Mill namely Subburaj Spinning Mill at Subburaj Mills Colony, Madurai Road, Shankar Nagar, Tirunelveli District, through the auction conducted by State Bank of India under SARFAESI proceedings and a registered sale certificate dated 12.12.2017 was issued. The service connection which stood in the name of the defaulted company under S.C.No.177, came to be disconnected, even prior to the auction. As per the sale certificate the said property was declared to be free from all encumbrances. When the petitioner had applied for new electricity service connection with the fourth respondent, the fourth respondent herein had passed the impugned order dated 19.03.2018, directing the petitioner to pay a sum of Rs.1,26,57,690/-, claiming the amount to be the outstanding arrears by the defaulter with the State Bank of India.