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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.

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  

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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  

appropriate to allow these transfer petitions.

4. Accordingly,  we  order  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 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-

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  

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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  

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.

T.P.(C)NO.216/2015 :

1. This transfer petition is filed under Article 139-

A(1) of the Constitution of India, for transfer of   Writ  

Petition (C) No.29175/2014 titled as R. Gandhi Versus TNERC  

&  Ors. 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  

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.

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      ..............J. [ANIL R. DAVE]

..............J. [S.A. BOBDE]

New Delhi; 3rd November, 2015.

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