M.LAKSHMANA THEVAR Vs. EXECUTIVE ENGINEER, (DISTRIBUTION)

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Standing Counsel appearing for the respondents 1 to 3. Though the fourth respondent has been served notice and his name is printed in the cause list, he has not chosen to enter appearance either in person or through counsel.

(2.) The issue relates to providing electricity service connection to the petition mentioned house. The house is said to be in the occupation of the petitioner herein. The respondent Electricity Board authorities are ready to provide electricity connection to the petitioner. But when they went to erect polls, the fourth respondent herein had raised objections, citing pendency of O.S.No.112 of 2013, on the file of the District Munsif, Sengottai.

(3.) The learned counsel appearing for the petitioner states that he is not a party to the said suit proceedings.