D PALANEESWARI Vs. MRS PUSHPAVATHI

JUDGEMENT

(1.) AT this stage of the hearing of the contempt petition, the learned counsel appearing for the respondent had submitted that there is a dispute, in respect of the property for which the petitioner had sought for electricity service connection, raised in the writ petition, in W.P.No.26143 of 2009. The respondent had asked the petitioner to produce sufficient documentary evidence to show that he is the lawful occupier of the Door No.11/2, New No.27, Govindarajapuram 2nd Street, Adyar, Chennai.

(2.) HE had also submitted that on the petitioner producing the necessary evidence to show that he is the lawful owner of the said premises, as required by the respondent, appropriate orders would be passed relating to the request of the petitioner for providing the electricity service connection, within a period of four weeks thereafter.