KOLANDAIVELU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing on behalf of the respondents.

(2.) THE main contention of the learned counsel for the petitioner in the writ petitions is that the electricity connection to the bore well in Survey No.56/1 at P.Kalpalayam Village, Rasipuram Taluk, Namakkal District, had been disconnected by the seventh respondent, without conducting a proper inspection of the bore well and without giving an opportunity of hearing to the petitioner.

(3.) MS.C.K.Vishnu Priya, the learned Additional Government Pleader appearing on behalf of the Revenue Divisional Officer, had been directed to serve a copy of the report of the Revenue Divisional Officer, Namakkal, dated 22.8.2006, on the petitioner. In view of the said direction, a copy of the said report had been given to the learned counsel appearing on behalf of the petitioner.