T BALASHANMUGAM Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the respondents had submitted that the EHT line work had been completed. He had also filed a Counter Affidavit, wherein Paragraph 12 of the said Affidavit reads as follows: