S.MURUGAN Vs. ASSISTANT ENGINEER

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, the learned Standing counsel for the respondents 1 & 2 and the learned counsel appearing for the 3rd respondent.

(2.) The petitioner and the third respondent are brothers. The petitioner's main electricity service connection originally stood in the name of Subbiah Gounder, who is the father of the writ petitioner and the third respondent. The petitioner challenges the impugned proceedings dated 28.03.2014, whereby, the petitioner's main electricity service connection was changed in favour of the third respondent.

(3.) The learned standing counsel for the respondents 1 and 2 would state that the mutation was made in March 2014, based on the No objection letter given by the petitioner herein. The petitioner's counsel would however contend that the third respondent had forged the said No Objection letter and got transferred the electricity service connection in his name.