ARUMUGAM Vs. SUPERINTENDING ENGINEER KANCHEEPURAM ELECTRICITY DISTRIBUTION CIRCLE TAMILNADU ELECTRICITY BOARD

JUDGEMENT

(1.) AT this stage of the hearing of the Writ Petition, the learned counsel appearing on behalf of the respondents had submitted that the electricity service connection, as prayed for by the petitioner, would be given, within a period of two weeks from today.

(2.) IN view of the submissions made by the learned counsel appearing on behalf of the respondents, no further orders are required to be passed in the present writ petition. Hence, this writ petition is closed. No costs.