KANNIAMMAL Vs. ASSISTANT EXECUTIVE ENGINEER ELECTRICITY DISTRIBUTION CIRCLE/CENTRAL TAMILNADU ELECTRICITY BOARD

JUDGEMENT

(1.) THIS Writ Petition has been filed challenging the order dated, 27.01.2010, passed by the first respondent, stating that the request of the petitioner, for the grant of electricity service connection, cannot be entertained, due to the pendency of an Appeal in A.S.No.3923 of 2010, pending before the concerned Court.

(2.) THE petitioner has stated that he had applied for the electricity service connection, before the first respondent, on 28.10.2009, along with the necessary charges. He had also submitted all the required documents, necessary for the respondents to process the application and to grant service connection to the petitioner's premises, at No.55, B-Block, Dr.Santhosh Nagar, Egmore, Chennai- 600 008.

(3.) THE learned counsel appearing on behalf of the first respondent had submitted that if there are no legal impediments, as stated by the petitioner, the first respondent would give electricity service connection to the petitioner, as prayed for by him, subject to the petitioner paying the necessary charges for the grant of such electricity service connection.