THE STATE OF TAMIL NADU, REP. BY THE SECRETARY TO THE GOVERNMENT, ENERGY DEPARTMENT, FORT ST. GEOR vs. R. MUTHUKUMARASWAMY & ETC.

Case Type: Transfer Petition Civil

Date of Judgment: 03-11-2015

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Full Judgment Text

NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (C) NOS.1860-1861 OF 2014 THE STATE OF TAMIL NADU, REP. BY THE SECRETARY TO THE GOVERNMENT, ENERGY DEPARTMENT, FORT ST. GEORGE, CHENNAI - 600009, TAMIL NADU & ETC. ... PETITIONER(S) VS. R. MUTHUKUMARASWAMY & ETC. ... RESPONDENT WITH T.P.(C)NOS.550/2015 AND 216/2015 J U D G M E N T ANIL R. DAVE, J. JUDGMENT T.P.(C)NOS.1860-1861/2014 : 1. These transfer petitions are filed under Article 139- A(1) of the Constitution of India, for transfer of (i) Writ Petition (C) No.11940/2014 titled as R. Muthukumaraswamy & Ors. Versus State of Tamil Nadu, Rep. By Secretary to Government, Energy Department & Ors.; and (ii) Writ Petition (C) No.31537/2014 titled as M.G. Rasool Versus Chief Secretary to Government, Government of Tamil 1 Page 1 Nadu & Ors. pending before the High Court of Madras to this Court. 2. We have heard the learned counsel for the parties. 3. In the facts and circumstances and keeping in view the grounds urged in the transfer petitions, we deem it
ansfer p
for transfer of (i) Writ<br>R. Muthukumaraswamy &
Ors. Versus State of Tamil Nadu, Rep. By Secretary to Government, Energy Department and (ii) Writ Petition (C) No.31537/2014 titled as M.G. Rasool Versus Chief Secretary to Government, Government of Tamil Nadu & Ors. pending before the High Court of Judicature at Madras to this Court. 5. The transfer petitions are disposed of as allowed. Pending application, if any, stands disposed of. T.P.(C)NO.550/2015 : 1. This transfer petition is filed under Article 139- JUDGMENT A(1) of the Constitution of India, for transfer of Writ Petition (C) No.283/2015 titled as Communist Party of India (Marxist), Rep. By its Secretary, G. Ramakrishnan Versus Tamil Nadu Electricity Regulatory Commission pending before the High Court of Judicature at Madras to this Court. 2. We have heard the learned counsel for the parties. 3. In the facts and circumstances and keeping in view the grounds urged in the transfer petition, we deem it 2 Page 2 appropriate to allow this transfer petition. 4. Accordingly, we order for transfer of Writ Petition (C) No.283/2015 titled as Communist Party of India (Marxist), Rep. By its Secretary, G. Ramakrishnan Versus Tamil Nadu Electricity Regulatory Commission pending before
sposed of as<br>sposed of.
5. The transfer petition stands disposed o<br>Pending application, if any, stands disposed o<br>T.P.(C)NO.216/2015 :<br>1. This transfer petition is filed under<br>A(1) of the Constitution of India, for transf<br>Petition (C) No.29175/2014 titled as R. Gandhi<br>& Ors. pending before the High Court of J<br>Madras to this Court.<br>2. We have heard the learned counsel for th<br>3. In the facts and circumstances and keesposed o<br>sposed o
the grounds urged in the transfer petition, we deem it JUDGMENT appropriate to allow this transfer petition. 4. Accordingly, we order for transfer of Writ Petition (C) No.29175/2014 titled as R. Gandhi Versus Tamil Nadu Electricity Regulatory Commission & Ors. pending before the High Court of Judicature at Madras to this Court. 5. The transfer petition stands disposed of as allowed. Pending application, if any, stands disposed of. 3 Page 3 ..............J. [ANIL R. DAVE] ..............J. [S.A. BOBDE] New Delhi; rd 3 November, 2015. JUDGMENT 4 Page 4