J SRIDHARAN Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) HEARD Mr. A. Selvendran learned counsel appearing for the respondents. No representation on behalf of the petitioner.

(2.) THE petitioner seeks Mandamus to grant service connection for the residential premises referred to in the Writ Petition. A representation has been given on 11.10.2010 to the 1st respondent, but the competent authority is 2nd respondent.