POORNIMA K.M. Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Sri.Harish.N.K., learned counsel for petitioner, Sri.Ashwin G.Raj & Yathish., learned counsel for respondents 1 & 2 and Sri.Srihari.A.V., learned counsel for respondent No.3 have appeared in person.

(2.) The captioned Writ Petition is filed for issue of Writ of Certiorari to quash the endorsement dtd.:21/12/2021 in [xxxx]issued by the second respondent vide Annexure-A. It is averred in the Writ Petition that the petitioner has become the owner of the property in question by virtue of Partition Deed. Accordingly, she has submitted a representation before the BESCOM Authorities for grant of permanent electricity connection vide Annexure-B on 15/9/2021. Acting upon the representation, the BESCOM Authorities have communicated to the petitioner stating that her request for grant of permanent electricity connection will be considered after the disposal of the Writ Petition which is pending before this Court in W.P.No.51632/2019. It is this communication which is challenged in this petition by the petitioner on several grounds as set out in the Memorandum of Writ Petition.

(3.) Learned counsel for petitioner and respondents have urged several contentions.