LAWS(MAD)-2018-4-362

R DAMODARAN Vs. TAMILNADU ELECTRICITY OMBUDSMAN

Decided On April 12, 2018
R Damodaran Appellant
V/S
Tamilnadu Electricity Ombudsman Respondents

JUDGEMENT

(1.) The appellant has filed Writ Petition in W.P.No.1198 of 2014 challenging the orders dated 16.07.2012 and 01.10.2013 in A.P.Nos.4 of 2012 and 63 of 2013 on the file of the Tamil Nadu Electricity Ombudsman, whereby and where under the statutory authority directed the parties to maintain status quo.

(2.) The purchaser of the property has filed a Writ Petition in W.P.No.34722 of 2013 challenging the very same order passed by the Tamil Nadu Electricity Ombudsman.

(3.) The learned single Judge took up both the Writ Petitions together and having found that the parties are already before the Civil Court, dismissed the Writ Petitions. The learned single Judge granted liberty to the parties to approach the Civil Court for appropriate relief. While giving such liberty, the learned single Judge observed that the order of status quo directed to be maintained by the Ombudsman would not affect the interest of both parties.