R SARASWATHY Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) AT this stage of the hearing of the Writ Petition, the learned counsel appearing on behalf of the respondents had submitted that the reason for not considering the request of the petitioner, for the grant of electricity service connection, to his premises, at No.7, Guji Main Road, Anna Nagar East, Chennai- 600 102, is that, a civil suit is pending between the petitioner and his neighbour, in O.S.No.8222 of 1993, before the VI Assistant Judge City Civil Court, Chennai.

(3.) IN view of the submissions made by the learned counsel for the petitioner, as well as the learned counsel for the respondents, and on a perusal of the records available, this Court finds it appropriate to permit the petitioner to make an application, to the second respondent, for the grant of electricity service connection to his premises, at No.7, Guji Main Road, Anna Nagar East, Chennai, within a period of ten days from today, and on such application being submitted, the second respondent is directed to consider the same and pass orders thereon, for the grant of electricity service connection to the petitioner, as prayed for by him, within a period of four weeks thereafter. The writ petition is disposed of accordingly. No costs. Consequently, connected M.P is closed.