SAROJINI Vs. ASSISTANT EXECUTIVE ENGINEER

JUDGEMENT

(1.) WHEN this case was taken up for hearing on 4-7-2012, there was no representation for the petitioner. Today also there is no representation.

(2.) HEARD the counsel for respondents 1 to 3.

(3.) AS per the averments in the writ petition, the petitioner was directed to pay an amount of Rs.7,737/- as initial expenditure for drawing an electrical line. But it is her case that no such line has been drawn through her residence nor has she consumed a single unit of electricity.