SELVARAJ Vs. M. PALANISAMY

JUDGEMENT

(1.) The appellants in W.A.No.4255 of 2019 are respondents 3 to 6 and 8 to 13 in W.P.No.10869 of 2013, the judgment whereof dated 17.10.2019 has given rise to these appeals. The writ petition proceeded ex parte against them and other private respondents, on whom it is stated that notices were served, but they did not choose to contest the case.

(2.) The other two writ appeals, namely W.A.Nos.238 and 651 of 2020, have been filed by those, who were not impleaded in the writ petition and, therefore, they sought leave to appeal, which was granted by this Court, and have come up complaining that the directions issued by the learned Single Judge directly affect them, as their electricity service connections are also sought to be disconnected by virtue of the said judgment.

(3.) We have heard Mr.R.Neelakandan, learned counsel for the appellants in W.A.No.4255 of 2019; Mr.R.Bharat Kumar, learned counsel for the appellants in W.A.Nos.238 and 651 of 2020; Mr.N.A.Nissar Ahmed, learned counsel for the first respondent/ writ petitioner; and Mr.N.Damodaran, learned counsel for the Tamil Nadu Electricity Board.